DEEP NARAIN TIWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these four writ petitions involve identical questions of law and fact and, therefore, were heard together and are being decided by this common judgment.

(2.) The facts of the leading case, namely, S.B. Civil Writ Petition No. 2941/1996 - Deep Narain Tiwari v. State of Rajasthan and Ors. are being taken as the basis for rendering this decision.

(3.) Petitioner Deep Narain Tiwari was initially appointed as Ayurved Chikitsak vide order dated 06.09.1984 on adhoc basis. He was granted annual grade increments and also the benefits of revision of pay scales made effective from time to time. The Rajasthan Public Service Commission advertised 1362 posts of Ayurved Chikitsaks in the year 1991, but the process of selection was cancelled, and thus about 1000 Ayurved Chikitsaks, appointed on adhoc/temporary basis from time to time roughly between 1982 and 1993, were ordered to continue as such. An advertisement was issued by the Rajasthan Public Service Commission on 15.03.1995 by which 626 posts of Ayurved Chikitsaks were advertised to be filled in. Most of the Ayurved Chikitsaks, who were appointed and working with the respondent Department on adhoc/temporary basis from 1982 onwards, applied in response to that advertisement. The petitioners, who were selected in pursuance thereof, were offered appointment vide order dated 13.03.1996. An order was issued by the Respondents on 19.03.1996 directing that such adhoc/temporary Ayurved Chikitsaks, who were selected by the Rajasthan Public Service Commission and to whom appointment letters were issued, shall remain posted at the place of their present posting and they may send their joining report accordingly. The petitioners sent their joining report.