Veerender Singh Siradhana, J. - (1.) THE dispute in the above noted two writ applications is between the same parties, and therefore, both the writ applications were taken up for adjudication at the request of the counsel for the parties, by this common judgment and order.
(2.) IN S.B. Civil Writ Petition Number 3543 of 1998, the petitioner has prayed for an appropriate writ, order or direction for regularization of his services on the post of Computer Operator, from the date he acquired the qualification of Graduation i.e. 13th September, 1990, or in the alternative from the date the Rules of 1992 came into force. During the pendency of the writ proceedings, the petitioner was proceeded with departmental proceedings under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as the 'Rules of 1958', for short), resulting into termination of the services of the petitioner vide order dated 16th February, 2002, which has been made subject matter of challenge in S.B. Civil Writ Petition Number 2427 of 2002.
(3.) SINCE the result of S.B. Civil Writ Petition Number 2457 of 2004, would decide the fate of earlier writ proceedings for regularization, the same has been taken up for adjudication first on the request of the counsel for the petitioner.;