ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner seeking the following reliefs:- "A. By an appropriate writ order or direction, the respondents may kindly be directed to continue the aid of the petitioner in the same way as before according to the Act of 1989 and Rules of 1993. B. By an appropriate writ order or direction, the respondents may kindly be directed to pay her in accordance with the last pay drawn (Rs. 37541/- monthly) just before the Rules of 2010 came into existence w.e.f. October, 2013 onwards. C. By an appropriate writ order or direction, the respondents may kindly be directed to pay the arrears @ 18% p.a. and a cost of Rs. 10 lacs for delaying the Right to livelihood of the petitioner. D. Any other appropriate writ, order or direction 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. E. Writ petition filed by the petitioner may kindly be allowed with costs." It is, inter alia, indicated in the writ petition that petitioner has been working as Teacher Gr.-III with the respondent No. 6 - Institution where she was appointed on 11.07.1987. Subsequently the petitioner was promoted on the post of Principal of the School.
(2.) The Rajasthan Voluntary Rural Education Service Rules, 2010 ('Rules of 2010') were promulgated by the State and as per the provisions an option for appointment was given to the Teachers of respondent No. 6 - Institution including the petitioner, however, though 9 out of 10 teachers accepted the same the petitioner did not opt for joining pursuant to the Rules of 2010 and continued to served with respondent No. 6 - Institution.
(3.) It is submitted that the petitioner is entitled for her salary, which she was receiving before the promulgation of Rules of 2010, however, the State by its communication dated 07.12.2013 (Annexure-5) addressed to respondent No. 6 - Institution has indicated that 100% aid, which was being given to the Institution as it was running a School for visually handicapped children/candidates, was being stopped w.e.f. 30.07.2013 and thereafter the petitioner has not been paid the salary to which she was entitled.;