SHETHNA, J. - (1.) THE petitioners, who are untrained Gram Sevaks, have filed this petition and prayed that the impugned orders dated 28. 1. 86, 28. 2. 86 and 21. 7. 87 be set aside and prayed that the respondents be directed to grant arrears to the petitioners on account of fixation in new pay-scale. THEy also prayed that they should be paid salary equal to the trained Gram Sevak. However, at the time of hearing, the challenge was restricted only to the grant of arrears from the date of their appointment till the date of order (Annex. 3) dated 26. 1. 86.
(2.) LEARNED counsel Shri Singhvi for the petitioners has relied upon the judgment of Division Bench of this Court (V. S. Kokje and B. S. Chouhan, JJ.) delivered on January 6, 1988 in case of Chandra Shekhar vs. State of Rajasthan) in DB Special Appeal (Writs) No. 377/96 and allied matters (1 ). Mr. Singhvi has also relied upon the Articles 29 and 31 of the Rajasthan Service Rules, 1951 (for short, `the Rules') and submitted that the petitioners were entitled for the arrears from the date of their appointment i. e. 3. 7. 80 till the order at Annex. 3 dated 21. 8. 86 was passed. He frankly stated that the petitioners have been paid the salary as per the order dated 21. 8. 86, thereafter. Thus, the challenge is restricted to the arrears from the date of appointment i. e. 3. 7. 80 till the date of order at Annex. 3 dated 28. 1. 86. In Chandra Shekhar's case (supra) the petitioners were L. D. Cs. They are governed under the Rajasthan Service Rules whereas the present petitioners are Gram Sevaks and they are governed under the Rajasthan Panchayat Samitis and Zila Parishad Service Rules, 1959 (for short, `the Panchayat Rules' ). The submission of learned counsel Shri Bishnoi is that Rule 29 and 31 of the Rajasthan Service Rules will not be applicable in the present case as the petitioners are Gram Sevaks and they are governed under the Panchayat Rules. Relying upon the Supreme Court judgment in case of State of Rajasthan vs. Gopi Kishan Sen (2), he submitted that the petition is required to be dismissed. As stated earlier, the Division Bench of this Court in Chandra Shekhar's case (supra) and others was decided on the facts of that case wherein the petitioners were Lower Division Clerk (L. D. C. ). From the judgment it appears that their appointments were initially for a fixed period but in a particular pay-scale, which entitles them to one increment provided they continued in service. They were con- tinued in Service from 1986 to 1993 as temporary employees in the pay-scale given at the time of appointment. The pay-scale itself indicated that they would earn increment periodically. In view of the peculiar facts of those cases, the Division Bench of this Court held that, "thus, on the basis of contract of employment itself, the appellants were entitled to grant of increments during the period they were ser- ving in temporary capacity before the regularisation of their services. Therefore, even de hors the rules, they were entitled to grant of increments on the basis of contract of service". Coming to the facts of this case, as stated earlier, the petitioners are Gram Sevak. The appointment order at Annex. 1 dated 3. 7. 80 is very clear. The were app- ointed on the minimum pay-scale. They were not entitled for any increment till 28. 1. 86, the day on which the State Government passed an order at Annex. 3. The order at Annex. 3 was passed by the State Government with the intention to extend the benefits to the employees of the Panchayat Samiti who were working on temporary or ad hoc basis. However, in that very order at Annex. 3, it was made very clear that they would not be entitled for the arrears of past years, though they were granted increments. Thus, a cut off date was fixed by the State Government. There is nothing wrong in granting increments to them and not to pay arrears of the past years. For all other practical purposes, the petitioners would get benefit of the order Annex. 3 including the pension when they retire from service. The Apex Court in case of Gopi Kishan Sen (supra) has clearly held that Rule 29 of the Rajasthan Service Rules will not be applicable. That apart, Rule 29 of the Rajasthan Service Rules will not be applicable. That apart, Rule 29 of the Rajasthan Service Rules states that subject to the provisions of Rules 26- A, 27-A and 30, an increment shall ordinarily be drawn as a matter of course unless it is with held by the authority empowered to withhold such increment in relation to the provisions of CCA Rules. Thus, it starts with rider. Rule 26-A deals with a Government servant holding a post in a substantive or temporary officiating capacity promoted to the post in a regular line of promotion in the service. Rule 27-A deals with the pay during probation. In fact, Rule 27-A (I) makes it clear that no increment shall be allowed during the period of probation. Thus, even if Rule 29 of the RSR is applicable to the present case then also the petitioners' appointment being adhoc and purely on temporary basis, they would not be entitled for any benefits as provided under Rule 26-A. Rule 29 says that ordinarily they would be entitled. That means that in an extra ordinary circumstance they may not be granted any benefit. However, it is not the point in issue as I have already held that there is no application to Rule 29 or 31 of the Rules in this case as the case of the present petitioners are governed under the Panchayat Rules. In view of the above discussions, I do not find any substance or merit in this case. It accordingly fails and is dismissed. . ;