- (1.) These three writ petitions involve common questions of fact and law and, therefore, the same are being decided by this common order.
(2.) All the three petitioners before me are employees of the Rajasthan State Electricity Board (hereinafter referred to as the RSEB) and each of them has preferred writ petition in the matter of fixation/adjustment/promotion in the category of skilled A and B employees and the order dated 30th July, 1980 has been impugned by all the three petitioners; the order dated 12th of December, 1980 has been impugned by petitioner Manaram and Rikhiram and the petitioner Vijay Singh has claimed a direction for the payment of salary due to him on account of his fixation with effect from 1-1-64 vide order dated 16th of June, 1971. The case of the petitioners is that they had been initially appointed as black-smith i.e. a post equivalent to line-man grade II and while they were working as such the matter was considered for fixation/adjustment/promotion of skilled A and B employees in Sri Ganganagar Division and the Annexure 1 dated 16th of June, 1971 was passed, wherein petitioner Manaram's name appears at Sr. No. 18 placed on record as Anx. 1.
(3.) As per this order in Column 3 Shri Manaram's designation is black-smith (W/C) and he has been shown to be working as such from 15th April, 1953 as per Column 5 and was fixed as fitter-I against the post of Line-man Gr. I with effect from 1-1-64 as per the columns 8and9 of Anx. 1.;