TEJA RAM Vs. UNIVERSITY OF JODHPUR

JUDGEMENT

(1.) This writ petition was filed on Aug. 1, 1988 by nine Class IV employees of the respondent working on daily wages for quashing the order dated July 11, 1988 by which they were appointed along with others on daily wages @ Rs. 14/- per day with the direction that controlling officer will not keep them beyond July 31, 1988 unless there was an order to the contrary and for directing the respondent to reinstate them in case the order Annexure 6 has been executed and also for directing the respondent for making payment to the petitioners and providing facilities and other allowances as are being given to other regular Class IV employees.

(2.) The petitioners' case is that they are in continuous service of the respondent to the entire satisfaction on daily wages since 1985/1986/1987 (dates mentioned in the Schedule 'A' attached to the writ petition). Their terms of appointment were being extended by orders Annexures 1, 2, 3 and 4.

(3.) In reply the respondent has stated that joint writ petition is not maintainable, they have not completed 240 days as they are re-appointed on July 11, 1988, they are not performing the same duty and having the same responsibility as regularly appointed persons have, regular selection will be made against substantive vacancies after calling the list from the Employment Exchange, a list would be prepared in which the names of the petitioners would also be included and the petitioners may appear before the selection committee, they are not entitled to the same wages and facilities which are being given to the regular Class IV employees and the petitioner No. 8 Krishna Gopal is not in service with effect from April 8, 1987.