Gopal Krishan Vyas, J. - (1.) THE instant writ petition was allowed by this Court vide order dated 07.07.2011 and the said judgment was challenged by the respondents by way of filing special appeal being DB Civil Special Appeal (W) No. 1006/2011 and the Division Bench of this Court passed an order in the said special appeal on 16.11.2011 whereby the appeal was allowed which setting aside the judgment dated 07.07.2011 and remanded the matter for fresh adjudication.
(2.) LEARNED counsel for the respondents submits that earlier judgment was rendered in absence of counsel for the respondents, therefore, the matter is again heard on merit.
(3.) AFTER hearing learned counsel for the parties, in my opinion, the adjudication made by this Court on 7.7.2011 was made after due consideration of the facts and the reply given by the respondents. Therefore, this writ petition is again allowed in following terms: - This writ petition has been filed by 25 employees of Ajmer Vidut Vitran Nigam Ltd., Ajmer in which the following prayer has been made: "(a) The Respondents may kindly be directed to get the cases of the Petitioners fixed from the date such fixations have been done in other divisions in respect of the persons junior to them and thereafter the Petitioners may be given all consequential benefits right from the date the junior have been so given the fixation benefits with interest at the rate of 24% p.a. On and from the date the same become payable till the same is paid to them. (b) Any other appropriate writ, order or direction as may be considered proper in the facts and circumstances of the case may kindly be awarded in favor of the Petitioners. (c) Cost of the Writ Petition be allowed to the Petitioners." ;