RAJASTHAN KRISHI VISHVA VIDHYALAYA Vs. DEVI SINGH

JUDGEMENT

(1.) Challenge in these appeals is to the orders passed by a Division Bench of the Rajasthan High Court, Jodhpur directing consideration of the case of respondent in each case under the Rajasthan (Regulation of Appointments to Public Service and Rationalisation of Staff) Act, 1999 (in short the Act).

(2.) Background facts in a nutshell are as follows: Respondents were appointed on daily wage basis. Their services were terminated as there was no further work in the research centre where they were appointed and/or on the basis that there was no work available and there was no approved list. The State of Rajasthan passed the Act in the year 1999.

(3.) Respondent in each case filed a writ petition praying for a direction to the present appellant to give benefit of regularization on the post of Class IV employees and to give regular scale of pay with effect from the date from which persons junior to him were given benefit of regularization and regular pay scale. Prayer was also made to declare Sections 7, 9, 11 and 19 of the Act to be ultra vires to the Constitution of India, 1950 (in short the Constitution).