Ajay Rastogi, J. - (1.) INSTANT bunch of appeals has been preferred against order of the ld. Single Judge dt. 29.05.2013 directing the State of Rajasthan to consider the candidature of the respective employees for regularization of their services against the available vacant post, keeping in view that the employee has worked for 18 -25 years in the cadre of Class -IV and working in the minimum of the pay -scale and this fact cannot be disputed that the duty discharged by him is of perennial in nature and to deny his grievance for regularization of his service is a lame excuse on the pretext that there was no sanctioned post available which is contrary to the factual statement available on record and the ld. Single Judge was of the view that against the available vacant posts, at least they can be considered for regularization or as and when it become available.
(2.) STATE of Rajasthan has preferred intra -court appeals against the directions issued by the ld. Single Judge for regularization of service of such of the employees within two months and each of them are presently working in the minimum of the pay -scale of Class -IV for at least two decades. At the same time, the employees have preferred intra -court appeals for modification of order of the ld. Single Judge impugned herein with the grievance that they should be regularized not when the vacant sanctioned post became available but should be regularized from the date of completion of ten years of service in the cadre of Class -IV.
(3.) SINCE both the issues are based on self -same facts, hence, with the consent of the parties, the instant bunch of appeals are being decided by the present order.;