G.M.LODHA, J. - (1.) THESE two writ petitioner have been filed by Rewat Singh and Kan Singh. Since the learned Counsel Mr. M. Mridul prayed that the point involved in both the cases being identical, they may be considered together, I am deciding both the cases by one common judgment. Both the petitioners were appointed as Amins in the Settlement Department in the year 1955. They were then transferred to the post of Surveyor in the Consolidation Department by order dated 12th August, 1957.
(2.) ON 22nd August, 1963, both the petitioners were declared surplus by the Settlement Commissioner cum Director of Consolidation, Rajasthan. The above are the undisputed facts of these two cases but hereinafter the dispute arises on the question of future developments in the service carrier of these two petitioners.
(3.) THE petitioners' case is that the Absorption Committee absorbed them as Patwari in the Loand Records Department in the year 1963 and against that a representation was sent. These representions were rejected. The petitioners were then appointed as Inspectors on temporary basis in the year 1975.;