Arun Madan. J. - (1.) The petitioner, Smt. Gyan Gehlot, who is Ex-Assistant Secretary and last served as Vidhi Rachna Adhikari an Assembly Secretariat, Jaipur, has filed in this Court writ petition No. 3426/88 for seeking relief inter-alia to direct the respondent Nos. 1 and 2 i.e., the Speaker of the Rajasthan Legislative Assembly, Jaipur and Secretary to Government. Parliamentary Affairs Department, Rajasthan, Jaipur to promote the petitioner on the post of Deputy Secretary w.e.f. 7-9-1990 i.e., the date on which respondent No. 3 Satish Chandra Rastogi was promoted on the said post. The petitioner has further prayed to this Court to issue writ of certiorari or any other appropriate writ, order or direction to set aside the impugned orders, dated 12th March, 1988 and 15th July, 1988 whereby the respondent Nos. 3 and 4 who were immediate juniors to the petitioner, were given promotion by the said respondents on the post of Assistant Secretary, Legislative Assembly Secretariat, Jaipur.
(2.) Writ Petition No. 1021/82 has been filed by Satish Chandra Rastogi who is respondent No. 3 in S. B. Civil Writ Petition No. 3426/88, seeking relief inter-alia against the respondents for issuance of appropriate writ, order or direction that the impugned orders, dated 4-8-76, 27-10-77, 12-2-82 and 27-4-82 may be quashed and set aside. The Petitioner has further sought direction to declare Smt. Gyan Gehlot, respondent No. 3 as an usurpurof the office of Section Officer in the Assembly Secretariat and she be ordered to be ousted from the said post and for restraining respondents Nos. 1 and 2 from considering the candidature of respondent No. 3 for promotion on the post of Asstt. Secretary of the Legislative Assembly.
(3.) Since the parties in both the writ petitions are same, question of law raised for consideration of this Court is identical and the relief sought for by the petitioners is also identical, both the aforesaid writ petitions are being disposed of by this single common order. For the sake of convenience and ready reference I deem it appropriate to refer to the facts stated in writ petition No. 3426/88 as it covers the questions at issue equally involved for consideration of this Court in writ petition No. 1021/1982.;