- (1.)With the consent of both the parties, this writ petition is taken up for consideration and the matter is being heard finally.
(2.)The facts giving rise to the petition are within a narrow compass and are mainly undisputed. To the extent necessary the same are briefly noted hereinafter.
(3.)The petitioners joined the GREF on various dates and are holding the posts of Charge Electrician, Charge Mechanic, Superintendent (E&M), Overseers, Superintendent (B&R). The petitioners are posted in various projects and they have claimed in the writ petition that they are entitled to all the rights and privileges as have been made available to other personnel in the posts, who are similarly posted as the petitioner.