PUSHPENDRA SINGH BHATI,J. - (1.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "(a) By an appropriate writ, order or direction in the nature thereof, the impugned order dated 15.09.2017 (Annex.1) passed by respondent Director, Department of Animal Husbandry, Rajasthan may kindly be declared arbitrary, illegal and violative of Article 14, 16, 21 and 311(2) of the Constitution of India and same may kindly be quashed and set aside and consequently petitioners may kindly be allowed to continue on the post of Live Stock Assistants, at respective place of posting, with all consequential service benefits, by treating appointment of petitioner valid and regular. (b) By an appropriate writ, order or direction in the nature thereof, the impugned revise merit list dated 08.09.2017 (Annex.13), released by the respondents may kindly be interfered to the extent of not considering names of petitioners and consequently the respondents may kindly be directed to include the name of petitioners in the said list and accordingly appointment of petitioners made in pursuance to previous merit list, may kindly be directed to be restored and be protected. (c) By an appropriate writ, order or direction in the nature thereof, the respondents may kindly be restrained from dispensing with services of the petitioners on the basis of impugned order dated 15.09.2017 (Annexure-1), and on the basis of revised merit list dated 08.09.2017 (Annexure-13) passed by the respondent No.2 and appointment of petitioners may kindly be directed to be protected on the basis of original merit list/waiting list, issud by the respondents. (d) Or in alternate, the impugned revised merit list dated 08.09.2017 (Annex.3), issued by the respondents may kindly be declared illegal and be quashed and set aside to the extent of deleting names of petitioners and inclusion of newly selected candidates, if substituted in place of petitioners being in violation of principles of natural justice and old merit list issued vide dated 03.06.2015 (Annexure-8) may kindly be directed to be restored, to protected service of petitioners. (e) Any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this, may kindly be passed in favour of the petitioners."
(2.) The petitioners were selected and appointed on the post of Live Stock Assistant in pursuance of recruitment, 2013 and have been discharging their services since last 3 to 4 years. The respondents after four years of selection, have revised the select list and on account of such revision, a common impugned order dated 15.09.2017 has been passed by the respondent No.2. All the petitioners have, after completion of two years of probation, been regularized and working in different Veterinary Hospitals.
(3.) Learned counsel for the petitioners Mr. S.P. Sharma assisted by Mr. Kaushal Sharma, Advocate, makes a limited prayer that since the petitioners after undergoing the probation period, have already been regularized and they have been discharging their duties from last 3 to 4 years, therefore, in light of the precedent law, since they have misled or given any false information or have done an act which would illegally induce the respondents to give them appointment, therefore, they need to be protected.;