(1.) These writ petitions involve challenge to the decision of the respondent No. 1 and 2 whereby the posts of Feeder Managers have been merged with the posts of Assistant Engineers of respondent Electricity Companies and a corresponding amendment has been introduced giving them seniority below the Assistant Engineers, appointed in 2010-11 and 2011-12, as the case may be.
(2.) The first writ petition (SBCWP No. 13772/2016) has been filed by two petitioners; petitioner No. 1 was appointed as Junior Engineer on 23/11/1991, whereas petitioner No. 2 was appointed on 18/11/1997. They were promoted to the post of Assistant Engineer (E&M) against the vacancies of the year 2011-12 and 2013-14 respectively.
(3.) The second writ petition being SBCWP No. 13775/2016 (RSEB Engineers Association), was initially filed at Jaipur Bench, but later has been transferred to the Principal Seat by order dtd. 28/9/2016, passed by Hon'ble the Chief Justice. This writ petition also raises a somewhat similar grievance. As the basic grievance namely, merging the post with or converting the post of Feeder Manager to Assistant Engineer is common, both the writ petitions are being disposed of conjointly.