M.N.BHANDARI,J. - (1.) By this bunch of writ petitions, a challenge is made to the amendment in Rules 6 and 33 of the Rajasthan Educational Service (Collegiate Branch) Rules, 1986 (for short "the Rules of 1986") by the Notification dated 06th July, 2009. Brief facts of the case :
(2.) The petitioners were appointed on the post of Lecturer under Rajasthan Sangeet Sansthan, Jaipur or Rajasthan School of Arts, Jaipur. In few cases, the petitioners were appointed on temporary basis and in other cases, on regular basis after their selection through the Rajasthan Public Service Commission (for short "the RPSC"). Those who were appointed on temporary basis, sought regularisation but, when it was not given, preferred a writ petition. It was decided by this Court in the case of Lecturers Forum and Jag Mohan Mathodia and Ors. v. State of Rajasthan and Ors. reported in 1993(1) WLC 654 . A direction was given for regularisation of service and, in pursuance of it, services of those, who were appointed on temporary basis, were regularised vide order dated 24th January, 1995.
(3.) All the petitioners were thus regularised in service as no separate order for regularisation was required for those who were appointed through the RPSC. One of the appointment orders has been placed on record which is by the Director, College Education but in reference to the Rajasthan Education Service Rules (Collegiate Branch) 1971 (for short "the Rules of 1971"). They were subsequently brought under the Rules of 1986. The petitioners continued to work on the post of Lecturer in Rajasthan Sangeet Sansthan, Jaipur or in Rajasthan School of Arts, Jaipur.;