Sangeet Lodha, J. - (1.) LEARNED counsel for the parties submit that the controversy involved in this writ petition stands covered by decision of this Court dt. 31.07.2013 Ashok Kumar & Ors. vs. State of Rajasthan & Ors., S.B. Civil Writ Petition No. 6401/11 and other connected writ petitions, which stand allowed in following terms: "In the result, the writ petitions succeed, the same are hereby allowed. The guidelines laid down by the State Government clarifying the circular dt. 2.10.10, as contained in clause 3 of the order dt. 23.5.11 providing for the benefits regular pay scale admissible to the post of Gram Sevak to the surplus employees of Spinfed/Cotton Complex absorbed/appointed by transfer on the post of Gram Sevak, on completion of ten years of service in terms of clause 5 -Ga of circular dt. 2.10.10 instead of from the date of their joining on the post in terms of clause 2 of the said circular dt. 2.10.10 is held to be illegal and quashed. Consequently the resolutions adopted by the District Establishment Committee/Zila Parishads in compliance of the clarification issued by the State Government as aforesaid vide order dt. 23.5.11 and the orders issued pursuant thereto, withdrawing the regular pay scale admissible to the post of Gram Sevak, already granted to the petitioners and directing recovery of the excess amount paid are also quashed. The orders issued by the Zila Parishad/Panchayat Samitees concerned extending the benefit of regular pay scale admissible to the post of Gram Sevak to the petitioners with effect from the date of their joining the duties are restored. No order as to costs." Accordingly, this writ petition is also allowed in the terms indicated above. ;