Rajasthan High Court - Jaipur
Sita Ram Jat vs State Of Raj & Ors on 3 January, 2014
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.9052/2010 Sita Ram Jat versus State of Rajasthan & ors 3.1.2014 HON'BLE MR. JUSTICE MN BHANDARI Mr Neeraj Joshi - for petitioner(s) Mr MF Baig, Dy GC for respondents BY THE COURT:
The prayer of the petitioner is to direct the respondents to regularise his services. He has already completed 10 years of uninterrupted service on or before 10.4.2006 and his case is covered by the Notification dated 27.2.2009 issued by Department of Personnel, Government of Rajasthan.
Learned counsel for respondents opposed the prayer and submits that petitioner was appointed only on daily rated basis thus direction for consideration of his case for regularisation under Notification dated 27.2.2009 may not be given.
I have considered the submissions of learned counsel for the parties and perused the record.
I find that petitioner was engaged by the respondents somewhere in March, 1996. He has already completed 10 years of service on or before 10.4.2006. The continuance of the petitioner is not with intervention of the court and otherwise petitioner was continued by the respondents finding need of the hands to discharge the duties on the post, petitioner is working. In view of the above and keeping in mind Notification dated 27.2.2009, this writ petition is allowed. The respondents are directed to consider case of the petitioner in the light of the Notification dated 27.2.2009. Required exercise, as directed above, may be completed within three months from the date of receipt of copy of this order. If the screening committee make a favourable recommendation for regularisation of the petitioner, necessary order may be issued immediately thereupon.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J