ARUN BHANSALI,J. - (1.) These writ petitions arise out of the orders passed by the respondents, wherein, the petitioners have been subjected to setup change under the provisions of Rule 6D of the Rajasthan Educational Subordinate Service Rules, 1971.
(2.) During pendency of the writ petitions, by order dated 11.10.2018 submissions were noticed on behalf of the respondents that the respondents had constituted a Committee with the Divisional Joint Director, School Education of the concerned Division, District Education Officer - Headquarter, Secondary Education of the concerned District and District Education Officer - Headquarter, Elementary Education of the concerned District and had afforded time to the petitioners, who had grievance qua the postings.
(3.) It was found that time granted to the petitioners was not sufficient and, therefore, it was ordered as under:- "In those circumstances, the petitioner/s, who has/have already filed his/her/their representation before the Committee constituted for the purpose, his/her/their cases as well as other petitioners, who have so far not filed their representations to the respondents, pursuant to the order dated 04.10.2018, may now file his/her/their representation/s with the Committee constituted for the purpose by 22.10.2018 and the respondents would deal with the representation/s appropriately latest by 26.10.2018. The petitioner/s shall file exhaustive representation/s and the Committee shall ensure that while passing the orders, the grievances raised by the petitioner/s are dealt with appropriately. Those petitioner/s, who chose not to raise any grievance by 22.10.2018 before the Committee, in his/her/their case/s the interim order, if any, shall come to an end on 22.10.2018. The interim orders granted in the cases shall continue till the representation/s is/are decided by the respondents. In case the petitioner/s is/are not satisfied with the disposal of the representation/s, he/she/they may make an application/s in this regard before the authorities and in his/her/their cases the interim orders shall continue till the next date."?;