As per case facts, graduate teachers (petitioners) sought a regular pay band after other similarly situated contract teachers (appellants in WA 9/2020) successfully obtained it through court orders upheld by ... the Supreme Court. The petitioners were appointed similarly but didn't join the initial legal action because their fixed pay wasn't reduced. They filed this Writ Petition years later, after the Supreme Court's decision. The question arose whether these petitioners, as "fence-sitters" due to significant delay, should receive the regular pay band from the same retrospective date as the earlier appellants or only from their Writ Petition filing date. Finally, the Court ruled that while similar individuals should be treated alike, the petitioners' substantial delay (around 7 years) and acquiescence made them fence-sitters. Thus, they will receive the post-creation pay band notionally from the date the WA 9/9020 appellants receive it, but actual payment will be effective only from the date of filing their present Writ Petition.