M.N. Bhandari, J. - (1.) By these two writ petitions, a direction is sought for release of retiral benefits with interest.
(2.) Learned counsel for petitioners submits that despite of retirement of few petitioners out of many, retiral benefits have not been extended to them. It is despite their regularisation in the services vide order dated 5.8.2008. The date of absorption so as confirmation has been given therein. It is given from the initial date of appointment, which was on temporary basis.
(3.) The petitioners initially approached this court when they were denied benefit of Career Advance Scheme (for short 'the CAS') by counting their entire length of service. The writ petition was decided favourable to the petitioners. An appeal before the Division Bench was preferred by the State Government but it was dismissed followed by dismissal of Special Leave Petition (SLP). The University of Rajasthan (for short 'the University') preferred SLP directly before the Supreme Court but first set of SLP was withdrawn with liberty to approach Division Bench of the High Court. In the second set of SLPs before the Apex Court, it was dismissed as withdrawn and even on merit. In view of above, judgment of this court for grant of benefit of CAS by counting length of service from the initial date of appointment attained finality.;