- (1.) HEARD learned counsel for the parties.
(2.) THE petitioners in this writ petition have sought for a direction to the respondents to give them appointment or in the alternate, consider them for appointment as Fitters in the permanent cadre, they be treated as Fitters w. e. f. the date shown in their appointment orders Exhibits 1 to 3, they should be paid in the pay scale of Fitter w. e. f. the date of their appointment or to grant any other pay to which the petitioners are entitled.
(3.) THE case of the petitioners in brief, as can be gathered from the writ petition is that they were appointed as trainees under Apprenticeship programme under Exhibits 1 to 3 on January 4, 1991, January 19, 1991 and January 4, 1991 respectively. They completed their apprenticeship programme from the Industrial Training Institute, Government of Rajasthan, Barmer in July, 1991. The services of the employees who are working in the workshops and depots of the respondents are governed by the Rajasthan State Road Transport Workers and Workshop Employees Standing Orders, 1965 (for short, the Standing Orders.) Clause 12 of the said Standing Orders reads thus: "a person may be appointed as trainee by the Corporation on his signing an agreement under the Apprentices Act, 1961 (for short the Act) and deputed for training with a view to employment in the Corporation. During; the period of training, the apprentice shall be paid an allowance as may be determined by the Corporation from time to time and shall be governed by the conditions laid down in agreement. ";