Sandeep Mehta, J. - (1.) SEPARATE applications mentioned above for early hearing and final disposal of the writ petitions have been preferred on behalf of the petitioners.
(2.) WITH the consent of both the learned counsel for the parties, the matters are heard and are being decided finally today itself. The petitioners are all employees of the respondent Agriculture Department of the Government of Rajasthan. They have approached this Court by way of the instant writ petitions assailing the legality and validity of the letter (Annex. 7) dated 3.9.1998 and the circular (Annex. 9) dated 12.10.1998 and also to declare the petitioners eligible for promotion to the post of Assistant Agriculture Officers.
(3.) THE Government of Rajasthan issued a notification dated 20.4.1977 whereby, the posts of Fieldman, Garden Supervisor, Grape Pruner, Village Extension Worker and Field Assistant in the Agriculture Department were redesignated as Agriculture Supervisor in the pay scale No. 7. The Director of Agriculture issued an order dated 18.6.1980, whereby pay scale No. 7 was granted to the Agriculture Supervisor, irrespective of their respective educational qualification.;