YUVRAJ DIDEL Vs. REGISTRAR CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The present petitions have been filed with the prayer to fix the basic salary of the petitioners according to the prevailing provisions under Rule 26-A of the Rajasthan Service Rules, 1951 and for grant of further consequential benefits.

(2.) Learned counsel for the petitioners relied upon the judgment passed in S.B.C.W.P. No. 6996/2014 (Amar Singh v. The Jalore Central Cooperative bank Ltd. v. Anr.) decided on 17/10/2016 and further affirmed by the Division Bench in D.B.S.A.W. No. 433/2017 (The Jalore Central Co-operative Bank Ltd. v. Amar Singh and Anr.) decided on 18/7/2017. In Amar Singh's case (supra) it was held as under:

(3.) It was further observed in Amar Singh's case (supra) as under: