SANGEET LODHA,J. - (1.) These writ petitions involving identical questions of facts and law were heard together and are being disposed of by this common judgment.
(2.) By way of these writ petitions, the State of Rajasthan has questioned legality of various orders passed by the Rajasthan Civil Services Appellate Tribunal, Circuit Bench, Jodhpur, whereby the appeals preferred by the respondents holding the post of Junior Engineer in Department of Public Health and Engineering (PHED) and Department of Water Resources, claiming the benefits of first and second selection grade on completion of 9 and 18 years of services from the date of their initial appointment, in terms of Government orders dated 25.1.92 and 21.10.93, have been allowed and accordingly, the petitioners herein are directed to grant first and second selection grade to the respondents on completion of 9 and 18 years of service respectively with all consequential benefits.
(3.) For convenient disposal of these writ petitions, the Writ Petition No. 8768/16 is taken as lead case.;