- (1.) The petitioners in these two writ petitions are claiming regular pay scales on the post of Beldar (Class IV), who were employed by the Municipal Council, Bhilwara.
(2.) The petitioners came to this Court with the case that their juniors, who were employed later on as such on daily wages basis were granted regular pay scales w.e.f. 1993, whereas, even though the petitioners were working as Beldars on daily wages basis from the prior period, they were not accorded the regular pay scales and, therefore, the present writ petitions were filed by four of the writ petitioners in S.B. Civil Writ Petition No. 978/1997 and eight of the writ petitioners in S.B. Civil Writ Petition No. 4773/1992.
(3.) The respondent Municipal Council, Bhilwara in the reply filed by them to the writ petition in para No. 7 of the reply have submitted that the answering respondent-Municipal Council has already recommended the case of petitioners to the State Govt. for sanction (for grant of regular pay scales to the petitioners) but without receiving sanction from the State Govt. no action can be taken for grant of regular pay scale to the petitioners by the answering respondent.;