P.K.LOHRA,J. - (1.) Matter comes upon application for early listing of the matter. For the reasons mentioned in the application, same is allowed and matter is taken up for hearing today.
(2.) By the instant writ petition, petitioners have prayed for under-mentioned reliefs:- "a) By an appropriate writ, order or directions the respondents may be directed to issue orders of confirmation of petitioners on the post of safai employee. b) By an appropriate writ, order or directions the respondents may be directed grant relief regular pay scale of safai employee to the petitioners. c) By an appropriate writ, order or directions the respondents may be directed to release arrears of regular pay scale with interest to petitioners by treating them to be confirmed on the post of safai employee on expiry of two years of probation. d) By an appropriate writ, order or directions, the respondents may be directed to pay the amount less paid to them during the period of probation with interest. e) Any other order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioners; f) Costs of this petition may kindly be allowed to the petitioners."
(3.) Bare necessary facts, for the purpose of this writ petition, are that pursuant to Advertisement No.1/2012 petitioners were recruited on the post of Safai Employee under the Municipal Board, Phalodi, District Jodhpur. The recruitment process was undertaken in accordance with the Rajasthan Municipalities (Safai Employees Service) Rules, 2012. Pursuant to the selection, the petitioners were appointed vide order dated 28th of February 2014 and all of them joined their duty. It is, inter alia, averred in the petition that since inception of their service career, all of them are discharging their duties with utmost satisfaction, but the respondent Municipal Board has allowed them requisite service benefits including the pay-scale of the post, which is consequential to confirmation upon successful completion of two years probation.;