Mr. Arun Madan, J. - (1.) Since both the aforesaid writ petitions involve identical questions of law, the same are disposed of by this common order.
(2.) The petitioner in S.B. Civil Writ Petition No. 567/1993, who is serving in the capacity of Deputy Director, (Field operations). Information, Education Communication Bureau (For short "IECB") which is a wing of the Directorate of Medical and Health Services of the State Government at Jaipur, has moved this court by way of the instant writ petition on the grounds inter-alia that after obtaining requisite educational qualifications and after having undergone training in the field of Extension Education from the Central Health Education Bureau, New Delhi and after having participated in the training programme sponsored by the National Health Institute and Family Welfare media Production from the institute of mass communication and designs Ahmedabad and from Bombay respectively, the petitioner prepared a project concerning information, education communication which had its approval from high power committee of the State Government, Central Government and the experts in the field in the year 1989-90. The petitioner has to his credit about 31 years of experience in the field of health education and in the I.E.C.B. He was initially appointed as a health educator in the department of health education of the State Government on 1.8.1961 and after his post graduation in sociology in 1960 from Rajasthan University, has been rendering his services in the said department. In the year 1966 he was promoted as health education extension officer and in 1968 on the post of education publicity officer for short 'EPO' pursuant to his selection by the Rajasthan Public Service Commission, Ajmer in the year 1973 and thereafter promoted as Asstt. Director I.E.C.B. on recommendation of the Selection Committee in the year 1984.
(3.) It has been brought to the notice of this court that ever since his absorption to I.E.C.B. Directorate of Medical and health, the petitioner has been performing duties on various posts in absence of service Rules on an ex-cadre post as Assistant Director and now as Deputy Director field operations on ad-hoc basis. Since the petitioner was senior most in the cadre of Asstt. Directors of the Bureau, when the post of Deputy Director fell vacant in the year 1992, the petitioner was assigned the charge of Deputy Director (Field operations) being the next higher post in the Bureau.;