(1.) By way of these petitions, the State of Rajasthan is seeking review of order dated 1.2.2018 passed in D.B. Civil Writ Petition No. 7568/2012 : Raj. Samayojit Shiksha Karmi Welfare Society v. The State of Rajasthan and Anr. and other connected writ petitions, by a Coordinate Bench of this Court of which, one of us (Mr. Justice Manoj Kumar Garg) was a member.
(2.) The facts relevant are that the respondents-writ petitioners filed writ petitions assailing the vires of Clauses (ii), (iii), (iv) (v) and (ix) of Rule 5 of Rajasthan Voluntary Rural Education Service Rules, 2010 ("the Rules of 2010"). The prayer made was that the benefits accruing to a Government servant under Rajasthan Service Rules, 1951 and Rajasthan Civil Services (Pension) Rules, 1996 ("the Rules of 1996"), must be extended to the employees of Non-Government Aided Educational Institutions absorbed in Government service under the Rules of 2010 with consequential benefits. The writ petitioners also prayed that the services rendered by them in Non-Government Aided Educational Institutions should be counted for the purpose of pension and other retiral benefits.
(3.) Rule 5 of the Rules of 2010, the vires whereof was challenged by the writ petitioners and examined by the Coordinate Bench while passing the order under review, reads as under :-
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