- (1.) By this joint writ petition, employees of Woman & Child Development Department of Government of Rajasthan, Jaipur are seeking the following relief : (i) the petitioners may be declared as civil servants and may be granted all consequential benefits; (ii) it may further be held that the Rules of 1996 are applicable to them and they are entitled for all benefits under the Rules of 1996 by way of granting them pension, gratuity, leave encashment, commutation of pension, etc. etc.; (iii) the petitioners may also be granted the benefit of selection scale and the arrears arising therefrom may also kindly be granted along interest @ 24% per annum; (iv) the State Government may be directed to provide at least two avenues of promotion so that the Government is able to get the proper services from the petitioner; and (v) any other appropriate writ, order, or direction, which this Hon'ble Court may deem fit in favour of the petitioner, may also kindly be granted in the interest of justice.
(2.) As per facts of the case, it is jointly prayed by the employees of the Woman & Chief Development Department, Jaipur that the Hon'ble Governor, in exercise of powers conferred by proviso to Article 309 of the Constitution of India, made the rules known as Rajasthan Civil Services (Special Selection and Special Conditions of Service of Project Directors, Project Officers and other officers in the Women's Development Project) Rules, 1984 (in short, to be called hereinafter as Rules of 1984). After publication of the said rules, the petitioners were selected as per procedure laid down in the Rules of 1984 on the posts of Pracheta and Class IV. The detail of qualifications of the petitioners is mentioned in Schedule-A annexed to the writ petition.
(3.) The case of the petitioners is that all the petitioners were provided appointment in particular pay- scale and they are still continuing on the said posts. It is specifically averred in the writ petition that petitioner No.1 was appointed temporarily in the pay-scale of Rs.1140-2250 after following procedure laid down in the rules; and, further she was directed to undergo training and after acquiring training a certificate certifying that she has undergone the training was issued. Petitioners No.2 to 9 were also appointed in regular manner in accordance with Rules of 1984. Out of all the petitioner, two petitioners namely, Ram Pyari and Narayan Lal Bhoi are working on Class IV employees.;