- (1.) THESE 5 writs petitions involving identical controversy are being decided this common order, however, the facts illustratively are taken from S.B.C.W.P. No.8125/2012 - Vimal Chand Vashistha Vs. State of Rajasthan & Ors.
(2.) THE petitioners who are working in the project under the respondent No.2, Project Director, State Project Management Unit -M POWER (Mitigating Poverty in Western Rajasthan), Jodhpur, being aggrieved by the order (Annex.14) dated 06.07.2012, have preferred the present writ petition. By the impugned order dated 06.07.2012 (Annex.14), their pay fixation was revised in pursuance of some enquiry report of the Accounts Officer, Jodhpur dated 02.07.2012 and it was stated that since the petitioners deputation in these projects was for more than the period of four years, they would not be entitled to grant of pay scale of Rs.10,000 - 325 - 15,200, but would be entitled to pay scale of their parent Department. The respondents have filed the reply to writ petition and along -with which have produced the Enquiry Report (Annex.R/2) dated 21.05.2012 given by Accounts Officer, M -POWER, Jodhpur.
(3.) THE only grievance raised in the present writ petition is that before revising the pay scale and making the pay fixation on the basis of said report of the Accounts Officer, dated 21.05.2012 (Annex.R/2) or the report dated 02.07.2012, referred to in the impugned order (Annex.14) dated 06.07.2012, the petitioners were not afforded opportunity of hearing and the said pay fixation of the petitioners has adversely affected them.;