Govind Mathur, J. - (1.) The respondent Rajasthan State Road Transport Corporation under advertisement Anx.1 bearing No.70/2000-2001 invited applications from the eligible candidates to prepare a penal for recruiting drivers. As per condition No.3 of the advertisement the persons employed from the penal shall be entitled for a fixed salary of Rs.2100/- per month for first year of their service, and then for a sum of Rs.150/- per month in addition to the fixed salary of Rs.2100/- in the second year of service, and a sum of Rs.200/- with fixed salary of Rs.2100/- in third year of service. On completion of three years of service the drivers employed shall be fixed in regular pay scale.
(2.) The petitioners faced process of selection and they were placed on the penal of selected incumbents. By different orders appointments were accorded to them in the year 2001 and 2002. In accordance with the condition No.3 of the advertisement the respondents in the year 2006 allowed regular pay scales to the petitioners Pratap Singh, Chain Singh and Shiv Narayan. The regular pay scale was allowed to the petitioners Chena Ram, Ganpat Ram, Jai Prakash and Teja Ram in the year 2007 on completion of three years of service.
(3.) The order impugned dated 4.8.2007 then was passed by the Chief Manager, Rajasthan State Road Transport Corporation, Nagaur Depot, Nagaur defixing the petitioners from regular pay scales and by awarding a sum of Rs.3000/- per month as consolidated salary to them for a period of two years.;