- (1.) Since common question is involved in both these appeals, they are being decided by the present order.
(2.) The respondents herein are teachers and members of the Rajasthan Technical Education Service Rules, 1973 (for short 'the Rules of 1973'). It is not in dispute that Career Advancement Scheme (for short 'CAS') was also introduced by the State Government with effect from 1.9.1996 for Lecturers/Librarians and Physical Training Instructors of the Polytechnic Colleges, whose services are governed by the Rajasthan Technical Education (Engineering) Service Rules, 2010, vide order dated 1.9.2010. But the benefit of CAS was not extended to the teachers of Technical Education, and earlier they approached this court and their writ petitions were disposed of with the observation to make representations and direction to decide the representations in accordance with law.
(3.) In compliance of order of the court, representations were filed before the competent authority which came to be rejected on the premise that their selection for ad hoc appointment was not made by the committee as required for normal selection and as such the period of ad hoc service is not countable for grant of CAS, and it was further observed that similar cases were decided by this court to extend the benefit of CAS to the members of College Education, however, that dispute is still subjudice before the Apex Court.;