- (1.) At the threshold learned counsel for the petitioner submits that he is having instructions not to press the prayer pertaining to issue a direction to the respondents to avail services of the petitioner only on the post of Driver. The prayer aforesaid, therefore, has not been considered while adjudicating this petition for writ. Learned counsel for the parties are in agreement that except the prayer aforesaid, the other issues in this petition for writ are no more res integra in view of judgment of this Court dated 19.1.2011 passed in S.B. Civil Writ Petition No.7682/2009 (Shankar Lal & Ors. Vs. State of Rajasthan & Ors.).
(2.) In brief, the facts of the case are that the respondent Corporation initiated a process of selection for appointment to the post of Driver-cum-Conductor vide advertisement No.201/2004-05 (Annex.1). Under the advertisement aforesaid, appointment was to be made with the emoluments referred in para-4 of the advertisement, however, on being selected the respondents allowed a consolidated salary to the petitioner but after completion of three years of service no fixation of their pay was made in the pay-scale applicable for the post concerned.
(3.) A Co-ordinate Bench of this Court in the case of Shankar Lal & Ors. while accepting the petition for writ preferred by the similarly situated persons directed the respondent Corporation to allow regular pay-scales to the petitioners in accordance with para-4 of the advertisement.;