Arun Madan, J. - (1.) Heard learned counsel for the parties and also perused the pleadings as well as the relevant documents, placed on the record.
(2.) The petitioners, who are members of the Employees' Association of the Rajasthan Secretariat, Jaipur have filed this writ petition under Article 226 of the Constitution of India on the ground inter-alia that a writ petition was filed earlier in this Court by one Shri Syed Shamim Ahmed, the present Secretary of the Association vide S.B. C.W.P. No. 320/72 challenging the alleged irregularities committed in the matter of confirmation of certain employees (LDC's) of the Rajasthan Secretariat. Direction was also sought from the Court to fix the inter-se seniority in the cadre of L.D.C's as per the Rajasthan Service Rules, 1956 (hereinafter referred to as the ''Rules 56'') and circular dated 8.10.69. The said writ petition was dismissed by the learned Single Bench against which Special Appeal was preferred vide D.B. Special Appeal No. 444/74, which was partly accepted by the learned D.B. of this Court vide it's Order dated 5.5.1980. The operative portion of the said order (dated 5.5.80), passed by the learned D.B. is reproduced for ready reference here-in-below: ''In the result, we partly accept the appeal, set aside the order of the learned Single Judge and allow the writ petition of the appellant. We hereby quash the confirmation order as L.D.C's of the respondents 3 to 145 (Annexures 3 to 10 of the writ petition). We direct the respondents 1 and 2 to fix the inter-se seniority of the appellant and the respondents in the cadre of L.D.C.'s as per 1956 rules and Circular dated October 8, 1969 in the light of observations made above. We leave the parties to bear their own costs of this appeal.''
(3.) This Court had further quashed the confirmation order of the L.D.C's and had further directed the State Government to fix the inter-se seniority of the appellant and further to the respondents to fix the petitioner suitably in the carder of L.D.C.'s, as per the Rules of 1956 and the circular dated 8.10.69 as referred to above.;