Mohammad Rafiq, J. - (1.) - These two writ petitions are filed by the employees of the Rajasthan State Ganganagar Sugar Mill Ltd. The writ petition no.273/97 has been filed by 25 petitioners inter alia with the prayer that the respondent be directed to count their entire service from the date of their initial appointment for grant of selection scale pursuant to the order of respondent dated 7/23.11.1992 with all consequential benefits and that the condition imposed by the respondent in their order dated 21/22.10.1992 for qualifying departmental typing test within two years be declared bad in law and be quashed and set aside.
(2.) Petitioners in this writ petition were appointed during the year 1983 as Salesmen in various liquor shops run by Rajasthan State Ganganagar Sugar Mill Ltd. in tribal areas.
(3.) The writ petition no.274/1997 has been filed by seven petitioners who too like them were appointed as Salesmen during the year 1993 inter alia with the prayer that the respondents be directed to consider their case for regularisation. However, during the pendency of the writ petition, some of the petitioners were regularised in service and therefore, the writ petition was sought to be amended with the prayer that the respondent be directed to consider their entire period of service rendered by them for the purpose of grant of selection grade and the condition of qualifying departmental test within two years be declared illegal.;