ASHOK KUMAR SHARMA Vs. GOVERNMENT OF RAJASTHAN

JUDGEMENT

(1.) Rule. Mr. A. Chaudhary, Advocate for the respondent waive notice of Rule.

(2.) With the consent of the counsel for the parties, the petition was finally heard.

(3.) The petitioners in these proceedings were been working with the State of Rajasthan in its establishment at Bikaner House for about 12 years or more. They had approached this Court earlier in proceedings under Articles 226 of the Constitution by filing CWP No.5390/2001 and connected cases, claiming regularization and parity in pay scales with employees working in Rajasthan, in similar posts.