RAJENDRA NARAIN RAJ S/O LATE MAHADEO RAJ AND ORS. Vs. STATE OF U.P. THRU. SECRETARY AGRICULTURE DEPT. AND ORS.

JUDGEMENT

(1.) NOTICE on behalf of opposite parties has been accepted by the learned Chief Standing Counsel.

(2.) THE petitioners have approached this Court under Article 226 of the Constitution of India with the grievance that they are entitled for the promotional pay -scale from the date their juniors were given in

(3.) IT is not disputed at Bar that identical controversy has been settled at rest vide judgment and order dated 19.05.2006, passed in Writ Petition No. 6368 (S/S) of 1997.