Sangeet Raj Lodha, J. - (1.) BY way of this writ petition, the petitioners employed as Teacher Gr. III in the Department of Education, Govt. of Rajasthan, are seeking directions to the respondents to release the benefits of Second Selection Grade to them on completion of 18 years of service from the date of their initial appointment. The petitioners were appointed on the post Teacher Gr. III vide orders dt. 8.8.1988, pursuant thereto they joined their duties on different dates prior to 12.8.1988, a directed. After screening by the District Establishment Committee of Zila Parishad, Hanumangarh in its meeting held on 14.10.1997, vide order dt. 18.10.1997, the petitioners' services were regularized with effect from the date of their initial appointment.
(2.) ON completion of 9 years of satisfactory service, vide order dt. 3.3.99, the petitioners were granted First Selection Grade in terms of Government order dt. 25.1.1992 providing for grant of Selection Grades to the employees in class IV, Ministerial and Subordinate Services and those holding isolated. On completion of 18 years of service in the year 2006, the petitioners became entitled for grant of Second Section Grade, however, the benefit of Second Selection Grade was granted to the petitioners with effect from 20.12.2009 considering them to be in regular service from the year 1991. Hence this petition.
(3.) PRECISELY , the case of the petitioners is that the petitioners were regularized in service from the date of their initial appointment and accordingly on completion of 9 years of service, they were granted First Selection Grade, however, for no justifiable reason, the Second Selection Grade for which the petitioners became entitled in the year 2006, was granted calculating the 18 years of service from the year 1991.;