SHARWAN KUMAR BIRKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the facts of the case and the controversy involved in all these four writ petitions are common, hence same are being decided by a common order.

(2.) All these four petitions have been filed by the petitioners with the prayer to issue directions to the respondents to give all service benefits including seniority, selection scale, pay increments etc. to them on the post of Teacher Gr.III with all consequential benefits from the date of their first /initial date of appointment forthwith.

(3.) Mr. Chhotu Ram, Mr. Ram Dhayal, Mr. Ram Dev Singh, Mr. Pokhar Singh, petitioners are present in person.