ARBIND KUMAR LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant application has been preferred by the petitioners for a direction upon the concerned respondents to give the pay scale of promotion in Selection Grade / Sr. Selection Grade Lecturer as per 6th Pay Revision Committee to the petitioners and further for a direction upon the respondents to grant all consequential benefits arising out of 6th Pay Revision with arrears of salary and to extend all benefits to the petitioners in the light of judgment of this Court passed in CWJC No. 3495 of 1992(R) and affirmed in LPA No. 158 of 2000(R).

(3.) Mr. Anil Kumar Sinha, learned senior counsel appearing for the petitioners submits that the issues involved in this case is now no more res-integra and has already been decided in the case of State of Bihar and Ors. Vs. Syed Asad Raza and Ors. reported in AIR 1997, Supreme Court, 2425 wherein at paragraph no.5 the Hon'ble Apex Court has held as under:-