RAJESH VYAS Vs. DISTRICTS AND SESSIONS COURT, JODHPUR

JUDGEMENT

(1.) The above-numbered S.B. Civil Writ Petitions No.18837/2019, 15348/2018, 15331/2019 & 6725/2019 have been preferred claiming, in sum and substance, the following reliefs:

(2.) While in the other petitions, above-numbered, (i) the petitioners are aggrieved by their reversion from the post of Senior Munsarim to that of the post held by them prior to their promotion as Senior Munsarim; (ii) some of the petitioners are aggrieved by their non-consideration for promotion to the post of Senior Munsarim from that of Reader Grade-I and other posts, (iii) some petitioners seek their promotion from the post of Stenographer Grade-I to the post of Personal Assistant cum Executive Assistant; and (iv) some of the petitions assail the promotion of some other employees (private respondents herein) on the post of Senior Munsarim, while questioning the validity of the same being unlawful and contrary to the Rules in vogue. The petitioners in those petitions above-numbered also averred that the said grievance of theirs was not redressed, even when they were entitled for the same in all respects, and also that, the same was denied even when the sufficient posts were lying vacant.

(3.) The foundational and skeletal facts, which constitute the essence of the present dissension, are identical so much so that the sequence of events, if drawn in brevity would suffice to comprehend the issues to be addressed, and thus, in the present adjudication, the factual matrix of the individual petition(s) is not being portrayed in the present judgment, more particularly, when the detailed arguments advanced on behalf of all the parties in the instant petitions, do enable this Court in arriving at a logical conclusion, that the sheet anchor of the claim of the petitioners herein is the post of Senior Munsarim, either by promotion, or continuity on the said post (subsequent to their promotion). That apart, other ancillary prayers have also been made in the present petitions.