Arun Bhansali, J. - (1.) THESE writ petitions have been filed by the petitioners seeking direction to the respondents to grant them semi -permanent status and permanent status under the "Rajasthan P.W.D. (B&R), including Gardens, Irrigation, Water Works and Ayurvedic Department, Work -Charged Employees Service Rules, 1964 ('the Rules')" on the post of Driver instead of Helper Gr.II (Mechanical).
(2.) THE petitioners, were appointed on different dates and were conferred semi -permanent status and Permanent status on various dates as under: - - It is inter -alia indicated that the petitioners though appointed as Helper Gr.II (Mechanical) were working as Drivers with the respondent establishment and therefore, in terms of Rule 3 of the Rules, the respondents were required to pass orders conferring status of semi -permanent and Permanent as Drivers instead of Helper Gr.II (Mechanical).
(3.) IT is submitted by learned counsel for the petitioners that the respondents passed the orders on various dates conferring the status as semi -permanent/permanent and as on that day, they were working as Drivers and for the purpose of conferring the status as semi -permanent /Permanent, the utilisation of their services must be taken into consideration and not as to on what status they were initially appointed, the orders passed conferring the status on petitioners as semi -permanent/permanent by the respondents deserves to be modified to the extent that the petitioners be treated to have been made semi -permanent and Permanent as Drivers.;