P.K.LOHRA,J. - (1.) This writ petition has been filed by the petitioners seeking implementation of the directions issued by this Court in D.B. Civil Special Appeal No. 684/2004 and the stipulation made in order dated 24.02.2005 (Annex.3) passed by the respondents.
(2.) The petitioners were initially appointed vide order dated 05.09.2003 (Annex.1) on the post of Physical Training Instructor Grade- III. However, the petitioners were not permitted to join at their respective place of posting and, therefore, writ petitions were filed by the petitioners. The writ petitions came to be allowed by learned Single Judge on 20.02.2004. Feeling aggrieved the State filed appeals and in D.B. Special Appeal (W) No. 684/2004 State of Raj. v. Javed Akhtar and Ors., and other connected appeals which included appeals pertaining to the petitioners, by order dated 25.11.2004 , it was directed as under:- "Considering all the facts and circumstances of the case, the appeals are dismissed on merit. The respondent petitioners shall be allowed to join on their respective place of postings as per their appointments letters. However, the respondents shall be entitled to actual emoluments of the post only with effect from the date when they actually join their duties, but for the purpose of seniority and other benefits, they shall not be placed at lesser advantageous position than those who have been allowed to join their duties in pursuance of the order issued initially in pursuance of the same selections. The respondents/petitioners shall be allowed to join by 7th December, 2004 and if they do not join by 7th December, 2004 their services shall automatically be terminated according to appointment orders. There shall be no order as to costs."
(3.) Pursuant to the directions issued by the Division Bench the respondents issued order dated 24.02.2005 according appointment to the petitioners and it was further stipulated in the order as under:-;