HARI RAM Vs. STATE AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel. The petitioner has filed this writ petition praying that the respondents may be directed to pay him regular pay scale from 22nd November 1982, with interest. The petitioner is an employee of Krishi Upaj Mandi, Raisinghnagar. He was appointed as class IV employee in the aforesaid Mandi and is working since November 22, 1982. The petitioner was taken out daily wages and he has prayed that he should be given same salary as is being paid to the Class IV employees similarly situated.

(2.) RETURN has been filed and it has been deposed that the petitioner has played a fraud with the Department as at the time of his initial appointment he was overage. This matter requires to be enquired into by the Department. At present it is premature to say that whether it would be established or not that the petitioner has played fraud with the Department.

(3.) MR . Sharma submit that regular enquiry has been instituted to find out the correct date of birth of the petitioner. Be it as it may.