THE RAJASTHAN STATE SOCIAL WELFARE ADVISORY BOARD, JAIPUR, Vs. SMT. SAROJ ARORA W/O SHRI RAJENDRA KUMAR ARORA B/C

JUDGEMENT

(1.) By the judgments impugned dated 26.02.2014, 20.02.2014 and 4.12.2014, the learned Single Bench while accepting the writ petitions directed the appellants-respondents to allow selection grades to the petitioners-respondents on completion of 9, 18 and 27 years of service as per Government of Rajasthan's notification dated 25.01.1992 as modified from time to time.

(2.) In appeals, the argument advanced by the counsel appearing on behalf of the appellants is that the notification dated 25.01.1992 pertains to the employees of the Government of Rajasthan in its subordinate Ministerial and Class-IV cadre of service. The respondents-petitioners are not the employees of the Government of Rajasthan and as such, the notification aforesaid is having no application qua them.

(3.) In brief facts of the case are that the appellant Rajasthan State Social Welfare Advisory Board is an establishment created by the Government of India for executing certain social welfare projects. Appointments on different posts in the board were made either on contractual posts either on consolidated salary or in regular pay scales. The appointments given were coterminus to the social welfare schemes. The projects within the jurisdiction and control of the board came to be closed on 01.04.2005 and as such, the respondents-petitioners became surplus. However, looking to their length of service, they were kept in service with the social welfare projects within the control of the Government of Rajasthan. The petitioners-respondents while on deputation with the projects under the control of the Government of Rajasthan claimed selection grade as per the Government of Rajasthan's notification dated 25.01.1992 and its successor notification dated 17.04.1998. On denial of the same, they approached this court by way of filing petitions for writ.