POOSA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 13131/2016:

(2.) Since both the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts are being taken from the above-numbered S.B. Civil Writ Petition No.13131/2016, while treating the same as a lead case.

(3.) Brief facts of the case, as placed before this Court by Mr.G.R. Punia, learned Senior Counsel assisted by Dr. Shanti Choudhary, appearing on behalf of the petitioners, are that the petitioner was appointed as Field Supervisor (Soil Conservation) in the erstwhile Department of Soil Conservation (now, Agriculture Department) vide order dtd. 12/10/1965 in the pay scale of Rs.75.00160, pursuant whereto he joined his duty, and the petitioner subsequently, was confirmed on the post of Field-man. However, the nomenclature of the post of Field-man (Soil Conservation) was changed to Agriculture Supervisor.