DINESH MEHTA,J. - (1.) By way of present writ petition, petitioners have challenged the order dated 12.12.2017, passed by Rajasthan Civil Services Appellate Tribunal, Jaipur.
(2.) The facts for the present purposes are that the respondent's husband late Mr. Chandra Prakash Rajpurohit (hereinafter referred to as "employee") was a part time cook with the petitionerDepartment.
(3.) Husband of respondent No.1 filed a writ petition in this Court being SBCWP No.55/1995, inter alia, seeking regularization of his services. Said writ petition came to be decided by this Court, vide order dated 26.05.1995 and a direction was issued to place the employee (petitioner therein) at the lowest of the pay scale payable to a Class IV employee and regularize him in the services.;