Arun Bhansali, J. - (1.) These appeals have been filed by the appellants aggrieved against order dated 15.04.2014 passed by the learned Single Judge, whereby the learned Single Judge found the writ petitions filed by the appellants as premature and left them free to pursue their notice for demand of justice and representation before the respondent -Authority and the writ petitions were disposed of.
(2.) The appellants filed the writ petitions seeking relief regarding correct fixation in the pay -scale after completion of 18 and 27 years of service and also sought re -fixation of pension, gratuity and other retiral benefits pursuant to the correct fixation of selection grade.
(3.) The above relief was sought based on the facts that the appellants were appointed as Malaria Surveillance Worker (MPW) by open selection after their names were called from Employment Exchange and Selection Committee interviewed them. Whereafter, the appellants having served with the respondent -Department, retired from time to time. It is claimed that the post of MPW is governed by Rajasthan Medical & Health Subordinate Service Rules, 1965 ('Rules of 1965') and is required to be filled 100% by direct recruitment. For employees, who were not promoted from time to time, to remove the stagnation in service, the State Government issued a circular dated 25.01.1992 providing for grant of selection grade after completion of 9 years, 18 years and 27 years of service respectively. It is claimed that the appellants were entitled for pay -scale of third promotional post. When in spite of the circular dated 25.01.1992, the same was not implemented qua the appellants, directions were issued for giving selection grades to MPWs on 07.09.1994.;