- (1.) This is an intra Court appeal filed by the respondent of Writ Petition No. 8301 of 2008 under Rule 134 of the Rajasthan High Court Rules, 1951 against an order dt. 14.5.2009 passed by Single Judge in aforementioned writ petition.
(2.) By impugned order, the learned Single Judge allowed the writ petition and passed the following directions in the nature of mandamus against the respondent (appellant) for ensuring its compliance: In view of whatever said above, this petition for writ deserves acceptance and, therefore, the same is allowed. The petitioners are declared entitled for receiving the pay scale applicable for the post of Junior Mechanic as first selection grade on completion of 9 years of service, the pay scale of Senior Mechanic on completion of 18 years of service and the pay scale applicable for the post of Foreman on completion of 27 years of service. The respondent University is accordingly directed to allow selection grades to the petitioners are per declaration of their entitlement.
(3.) The issue raised in the writ petition is a short one. The writ petitioners are the employees working with the appellant University on the post of Drivers. They filed a writ petition out of which this appeal arises claiming a relief to the effect that they be given selection grade in the specified period of intervals by way of promotion in terms of Rule (quoted in impugned order at page 2), which according to them was not being given despite every writ petitioner was eligible, qualified and entitled to claim from the appellant (respondent of writ petition). It is this issue, which was gone into and and by impugned order, was decided in writ petitioners favour by passing the impugned directions quoted supra.;