K. Venkataswami, J. - (1.) Leave granted.
(2.) Common question of law arises for our decisions in all these appeals. When the Special Leave Petitions came up before the Court for hearing, the following common order was passed by this Court on 16-8-95: "Issue notice returnable within 6 weeks on the limited question whether the power conferred by Rule 244 (2) of the Rajasthan Service Rules was not to be exercised as the policy of the Government in regard to non-gazetted employees, vide Circular dated 22-8-90."
(3.) All the three appellants who were working as Patwaris in the Revenue Department of the State of Rajasthan were compulsorily retired under Rule 244 (2) of the Rajasthan Service Rules. They challenged the order of compulsory retirement before the High Court by raising contentions inter alia before the learned Single Judge as well as before the Division Bench that Rule 244(2) at the relevant point of time could be invoked only in respect of Gazetted Government Servants and not in respect of Government Servants belonging to Subordinate Services. They were not successful in their attempt. The High Court also rejected other contentions with which we are not concerned. Aggrieved by the order of the High Court the present Appeals are preferred.;