R.P. Vyas, J. - (1.) The instant petition has been filed by the petitioners against the order dated 17.6.2003 (Annex. 2) passed by the learned Rajasthan Civil Services Appellate Tribunal (hereinafter referred to as the Tribunary").
(2.) The brief facts of the case are that the respondent No. 1 was initially appointed as untrained Patwari on 2.2.1967 on temporary basis, whereas wider the relevant Service Rules. one who has qualified in Patwari Examination can only be regularly appointed as Patwari.
(3.) The respondent No. 1 passed the Patwari Examination on 3.10.1968. Thereafter his services were regularised vide order dated 14.11.1970 w.e.f. 4.9.1970.;