STATE OF RAJASTHAN Vs. SHIV CHARAN MEENA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 16.11.2017 passed by the High Court of Judicature for Rajasthan at Jaipur in D.B. Civil Special Appeal (Writ) No.1342 of 2017.

(3.) The post of Driver in the Agriculture Department of the State Government at the relevant time was occupied by one Lalu Ram Meena, whose services were regularized w.e.f. 16.10.2002 vide office order dated 08.01.2003. However, since said Lalu Ram Meena was sent on deputation, services of the respondent herein were engaged on contract basis through Jaipur Ex-Servicemen Welfare Cooperative Society Ltd. ("the Society" for short) sometime in 2009. According to the appellant, a consolidated bill would be raised by the Society on monthly basis and the money Reason: would be released in favour of the Society.