Gopal Krishan Vyas, J. - (1.) IN both above writ petitions, a common question is involved, therefore, they are being decided by this common order.
(2.) FOR convenience, the facts of SBCWP No. 8336/2011 are hereby taken into account to adjudicate the controversy. In this writ petition, the petitioners are challenging the validity of the order dated 11.8.2011 (Annex. 8), passed by the Labour Commissioner, Jaipur, whereby the earlier order of appointment passed as per amendment in Rule 7 of the Rajasthan Subordinate Service (Recruitment & Other Service Conditions) Rules, 1960 dated 16.9.1998 was modified and further prayed that the respondents may be directed to extend all consequential benefits, including second and third Selection Grade to the petitioners from the date of joining in the department, as mentioned in the order dated 16.9.1998.
(3.) THE brief facts of the case are that the petitioners were initially appointed on the post of Labour Inspector on ad -hoc/temporary basis for a period of six months or till the regularly selected candidates are made available through Rajasthan Public Service Commission, in short "the RPSC", in the pay scale of Rs. 640 -1180/ -.;