Sabina, J. - (1.) The writ petition has been filed by the petitioners seeking following reliefs:- 1. By an appropriate writ, order or directions, the respondents may kindly be directed to notionally calculate the service from 01.10.2008 and grant them benefit of assured carrier progression on completion of nine year of service from 01.10.2008 and make necessary fixation. 2. By an appropriate writ, order or directions, the respondents may kindly be directed to give regular pay scale w.e.f. 01.10.2010 and arrears of salary with interest from the date the same became due till the date of payment. 3. By an appropriate writ, order or directions, in the alternate and without prejudice to the above, the writ petition of the petitioners may kindly be disposed of in terms of the judgment/order dated 15.02.2018 (Annex.2) passed in SBCW Petition No. 2198/2018 Seema Chaturvedi and Ors. v. State of Rajasthan and Ors. and other similar writ petitions. 4. Any other appropriate writ, order or directions which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. 5. Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) It is, inter alia, submitted by learned counsel for the petitioners that the case of the petitioners is similar to that of petitioners in Suman Jhanwar and Ors. v. State of Rajasthan and Ors. : SBCW No. 5405/2012, decided on 12.02.2015, whereby this Court directed the petitioners to file appropriate representation before the appointing authority and on filing of such representation, the petitioners therein have been granted the requisite relief by the respondents and, therefore, the present petitioners may also be granted similar relief as granted in the case of Suman Jhanwar (supra).
(3.) In the case of Suman Jhanwar (supra), this Court after hearing the parties, passed the following order:- "Therefore, the present writ petitions are disposed of with liberty and direction to the petitioners to file appropriate representation with relevant evidence before the appointing authority, who has issued the orders of appointment to the petitioners claiming the same relief, as purportedly given to other similar situated persons. It is expected of the respondent authority to pass speaking orders after providing the opportunity of hearing to the petitioners or their authorized representative as to why similar benefit cannot be extended to them though others persons have been given such benefits. If, however, any adverse order is passed against the petitioners, the petitioners will be at the liberty to avail the legal remedy available to them in accordance with law." ;