Arun Madan, J. - (1.) The petitioners are all employees of the Rajasthan State Bridge and Construction Corporation, Jaipur (hereinafter referred to as "the Corporation") and are working under the administrative control of their immediate superior viz. respondent No. 2. The petitioners were appointed by the respondent-Corporation on different dates on daily wage basis in the requisite pay-scales as referred to in para-3 of the petition. It has been contended by the petitioners that they were forced, to be party to the dictates of the respondents by filling-in the printed terms of the Contract from time to time since they were given temporary breaks in service, which was done with a view to deprive them of their rights to claim regularisation in service and also the regular pay-scales against which they have been working.
(2.) The petitioners had raised their grievance before the management several times that they should be fixed in the regular pay-scales against the respective posts on which they have been discharging their duties as daily wagers and they should be paid their regular salaries in the pay- scales to which they are entitled as substantive appointees and since their efforts failed to yield any results, they were constrained to file the instant writ petition.
(3.) It has further been contended in the petition that the appointing authority of the petitioners is infact the Chairman-cum-Managing Director of the Corporation and not the Resident Engineer (respondent No. 2), who does not have the power to issue appointment orders beyond the period of three months at a time and in case their services are to be extended beyond the said period, the said exercise cannot be done without prior approval of the Head of the Institution i.e. the Chairman-cum-Managing Director.;