Govind Mathur, J. - (1.) By this petition for writ, the petitioners are claiming the pay scale of Rs.950-1680 with effect from 02.01.1992, as per Rajasthan Civil Service (Revised Pay Scales) Rules, 1989.
(2.) The factual matrix necessary to be noticed is that the petitioners entered in the service of the respondents being appointed as field workers on the dates referred in schedule A, appended with the petition. By notification dt.30.Tl.1994, an amendment was introduced in Rajasthan Medical and Health Subordinate Service Rules, 1965 (herein after referred as Rules of 1965) whereby the existing field worker, superior field worker and cholera worker appointed up to 02.01.1992 were re-designated and absorbed, as Health Worker, irrespective of the fact that whether they are metric or not, subject to the condition of acquiring three months training. In pursuant to the provision aforesaid, on acquiring three months' training, the petitioners were re-designated as health worker (Male) with effect from 02.01.1992.
(3.) The grievance of the petitioners is that though, they have been designated as health worker but, the respondents have not allowed the pay scale applicable to the post i.e. of Rs. 950-1680 though, the same is given to the persons similarly situated at other stations like Jaipur, Udaipur, Pali, Sirohi etc.;