RAJESH BHANDARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the writ petitions having common facts and law, therefore, they are being decided by this common order.

(2.) The facts of Rajesh Bhandari and Ors. (S.B. Civil Writ Petition No. 11434/2008) are taken as leading case.

(3.) The petitioners were initially appointed on substantive basis as Junior Engineers and were further promoted on substantive basis by the DPC on the post of Assistant Engineers. The petitioners were all working at various places under the Water Shade Scheme, which was governed by the Agriculture Department and their appointment is under the Rajasthan Agriculture Service Rules, 1960.