ARUN BHANSALI,AJIT SINGH,J - (1.) The following order of the Court was delivered by Hon'ble Mr.Justice Ajit Singh, Acting Chief Justice:
(2.) This common order shall decide D.B.Civil Special Appeals (Writ) No.480, 522, 524, 525 and 693 all of 2015 because they involve the same issue and were heard together. 2. D.B.Civil Special Appeals (Writ) No.480, 522 and 524 of 2015 have been filed by the appellant -Maharana Pratap University of Agriculture and Technology, Udaipur (in short "Maharana Pratap University") against the order dated 15.4.2015 passed by the learned Single Judge of this High Court, whereby he has allowed S.B.Civil Writ Petition No.2845/2012, S.B.Civil Writ Petition No.2857/2012 and S.B.Civil Writ Petition No.2856/2012 of private respondents. By the impugned order, the learned Judge has directed that the private respondents be granted financial benefit applying Career Advancement Scheme (CAS) after counting the period of their adhoc services also. Likewise, D.B.Civil Special Appeals (Writ) No.525 and 693 of 2015 have been filed by the appellant -Mohanlal Sukhadia University, Udaipur (in short "MLS University") against the orders dated 15.4.2015 and 22.5.2015, whereby same relief has been granted to the private respondents in their S.B.Civil Writ Petition No.9019/2012 and S.B.Civil Writ Petition No.10732/2013 preferred by them.
(3.) It is to be noted that the State of Rajasthan was impleaded as party by the private respondents in all their respective writ petitions.;