- (1.) Delay condoned.
(2.) Special leave granted.
(3.) The State of Rajasthan has filed this batch of special leave petitions from various orders of the High court of Rajasthan in the writ petitions filed by the respondents seeking identical relief. The High court directed the petitioners to fix the respondents in Grade I male nurses-cum-compounders with effect from the date they acquired the requisite qualification and further directed the petitioners to give all consequential benefits to the respondents within the specified time. Directions were also issued to the petitioners, vide an order dated 15/12/1988 (subject-matter of Special Leave Petition Nos. 9164-69 of 1990) to consider the case of 'all other Grade I male nurses-cum-compounders' who have acquired the requisite qualification and to give them benefit of Grade I with effect from the date they acquired the said qualifications irrespective of the fact whether they had filed writ petitions or not. As would be seen from the judgment of the Division bench, dated 15/12/1988, the court noticed the relief claimed by the writpetitioners to be appointed as male nurses, Grade I from the date they acquired qualification of general nursing i. e. PNRC/bpna/rnrc, as the writ-petitioners were already matriculates, the court observed thus : ".. There is also no dispute between the parties that a lot of litigation had taken place in the matter of grant of Grade I to the male nurse/compounder. In all the cases, the respondents were 516 directed to fix the male nurse/compounder on the post of male nurse, Gr. I from the date they acquired qualification,;