- (1.) Since the very circular dated 10.3.1995, on the basis of which semi permanent status has been denied to the petitioners, was under consideration before the Coordinate Bench of this Court in S.B.Civil Writ Petition No.2351/1994 (Narsa Ram & Ors. vs. State of Rajasthan & Ors.) and it has been held in the said judgment dated 9.3.2007 that the employee shall be entitled to semi permanent status from the date of completion of two years service and not as has been given in the circular dated 10.3.1995.
(2.) In view of the above, all these writ petitions are allowed. The respondents are directed to consider the candidature of the petitioners for the purpose of grant of semi permanent status from the date they completed two years of service and if their services are found satisfactory, they may be given semi permanent status from the date of completion of two years of service within a period of two months from today. Further, if the petitioners have completed ten years of service and if they are found otherwise eligible for grant of permanent status, they may also be granted permanent status with all consequential benefits.;