NIRMALJIT KAUR, J. - (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) The State Government constituted Rajasthan Credit Institution Cadre Authority Ltd. for the purpose of recruitment of Managers for the Primary Agriculture Credit Cooperative Societies under the Rules of 1977. This Cadre Authority recruited Managers and those Managers were appointed by the Managing Director of the Bank in the various Agriculture Credit Cooperative Societies. In fact, initially, Agriculture Credit Cooperative Societies Manager Rules, 1969 (hereinafter referred to as "the Rules of 1969") were in force upto 29.09.1978. They were repealed by the Primary Agriculture Credit Cooperative Societies Manager Rules, 1977. The Rules of 1977 were in operation till they were set aside by the Division Bench of the High Court declaring them as ultra vires in 1991. Accordingly, vide notification dated 12.11.1991, Rules of 1969 came into force once again. They remained in force upto 2003. The Rules of 2003 too were repealed and now, the Rules of 2008 are in force w.e.f. 23.08.2008.
(3.) All the petitioners however were appointed as Manager by Managing Director of Bhilwara Kendriya Sahakari Bank Ltd. under the then Service Rules of Managers of Agriculture Credit Cooperative Societies Rules, 1977 (hereinafter referred to as "the Rules of 1977").;