Govind Mathur, J. - (1.) The four petitioners, by this petition, are claiming a writ order or direction to get fixation in the pay scale concerned from the date of their appointment with Dungarpur Banswara Kshetriya Gramin Bank (hereinafter to be referred to as, "the Bank").
(2.) In brief facts of the case are that as a consequent to process of selection that took place in the year 1986, though the petitioners were selected and empaneled for appointment as "Officer" with the Bank but the same was not accorded to them, hence, by way of filing petitions for writ they approached this Court. The petitions aforesaid came to be accepted on 11.4.1991 with following order: "In the result, these writ petitions are allowed and the respondents are directed to accord appointments to the petitioners on the posts of Officers forthwith effective from the date of their filing of these writ petitions. They will, however, not be paid salary during the period they have not worked but that period will be counted for their seniority and pension purposes. Four vacancies have already been kept reserved for them and they must be given appointments within a period of one month from today. If the petitioners do not join the services of the respondent Bank within the aforesaid period of the issue of appointment orders the respondent Bank will be free to appoint any body else from the panel which has now come into force from 18.5.1989. In the peculiar facts and circumstances of the case, the parties are left to bear their own costs."
(3.) In the month of May 1991 the Bank issued orders in favour of the petitioners with specific assertion as follows: "You will be paid a basic salary of Rs. 2100/- per month (Rupees two thousand one hundred only per month) in the grade of 2100-120-4020. It may please be noted that the effective date of appointment will be from the date of your filing of writ petition. However, you will not be paid salary during the period, you have not worked with this bank but the period will be counted for the purpose of your seniority and pension purposes as directed in the above judgment order.";