PRADEEP NANDRAJOG,C.J. - (1.) The appellants of SAW No. 852/2018 were respondents 4 and 5 in S.B.Civil Writ Petition No. 6530/2016 filed by Ganga Vishan Gujarati and four others, which has been allowed vide impugned judgment dated 19.4.2018 challenged in SAW No. 852/2018. The appellants of SAW No. 850 and SAW No. 917/2018 have been granted leave to appeal by this Court to challenge the same judgment dated 19.4.2018.
(2.) Whether Patwaris appointed through Limited Departmental Competitive Examination under Rule 284(ii) of the Rajasthan Land Revenue (Land Records) Rules, 1957 (hereinafter referred to as the 1957 Rules), to the post of Inspector Land Records, are entitled to seniority from the date of such appointment or from the year when the vacancies against which they were promoted became available is the controversy involved in the above captioned intra-court appeals.
(3.) The facts as pleaded by the parties would reveal that the Revenue (Land Records) Department issued an advertisement on 17.6.2011 to fill up 93 vacancies to the post of Inspector Land Records by way of Limited Departmental Competitive Examination from amongst the serving Patwaris of the Revenue (Land Records) Department. The number of posts to be filled was enhanced to 155 vide subsequent notification dated 28.1.2013. The result of the examination was declared on 16.5.2013 wherein the writ petitioners were selected. By a posting order dated 31.3.2014 the writ petitioners were promoted as Inspector Land Records.;