Mohammad Rafiq, J. - (1.) HEARD learned Counsel for Petitioners.
(2.) BY this writ petition, Petitioners are seeking similar benefit as has been granted by this Court in Writ Petition No. 487/2009 - Murari Lal v. State of Rajasthan and Ors. - disposed of on 20.01.2009. Case of Petitioners is that they were appointed on post of Beldar under Respondents and their services were terminated illegally; they raised industrial disputes and learned Labour Court, vide its awards dated 31.2.1997 in case of Petitioner No. 1, dated 10.07.1997 in case of Petitioners No. 2, 3 and 4, and dated 19.07.1995 in case of Petitioner No. 5, declared their termination of services as illegal and unjustified and they were ordered to be reinstated in service with continuity of service and other consequential benefits.
(3.) SUBSEQUENTLY , Petitioner No. 1 was declared semi -permanent with effect from 01.02.1991, Petitioner No. 2 with effect from 01.08.1989, Petitioner No. 3 with effect from 01.08.1989 and Petitioner No. 4 with effect from 01.08.1989 and Petitioner No. 5 with effect from 02.03.1989, but their pay had been notionally fixed on 31.12.1997 and they were granted actual benefit of pay scale from 01.01.1998.;