(1.) This petition has been filed by the petitioners under Article 226 of the Constitution of India seeking direction to give them the benefit of Sthai Karmi as given to various similarly situated Sec. Writers, in accordance with circular dtd. 7/10/2016 (Annexure P/2) and several order (s) of the High Court as well as the Supreme Court regarding the entitlement of Sec. Writers to the benefit of Sthai Karmi.
(2.) Learned counsel for the petitioners submits that petitioners' claim for grant of benefits under the GAD circular dtd. 7/10/2016 were not considered in the first round on the ground that said circular is not applicable to Sec. Writer.
(3.) Later on, said circular dtd. 3/5/2018 treating the Sec. Writers out of purview of GAD circular dtd. 7/10/2016 has been quashed by a Coordinate Bench vide order dtd. 21/11/2019 passed in W.P. No.12162/2018 and that order was upheld by Hon'ble Division Bench in W.A. No.238/2022 where after Review Petition No.441/2022 was dismissed and then SLP too was dismissed vide order dtd. 28/11/2022, therefore, prayer is to direct the respondents to consider case of the petitioners and their representation as contained in Annexure P-15 in terms of GAD circular dtd. 7/10/2016.