STATE OF RAJASTHAN Vs. GOPAL LAL AND OTHERS

JUDGEMENT

(1.) In all these appeals a common question of law is involved, and, therefore, these appeals can be conveniently disposed of by one judgment.

(2.) The respondents in all the 8 appeals were work-charged employees on the various projects in the Irrigation Department of the Government of Rajasthan.

(3.) In Civil Miscellaneous Appeal No. 3/72 the respondent Gopal Lal was appointed as a Mistri in the Irrigation Department of the State of Rajasthan oh 21-9-49, and after completing 10 years service he was confirmed with effect from 29-9-59 as a Mistri. At the time, when the suit was filed by respondent Gopal Lal, he is said to have been working as a work-charged Supervisor on the main division of Rawat Bhata.