PRADEEP KUMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has prayed for the following reliefs:-

(2.) Heard learned counsel for the respective parties.

(3.) Learned counsel for the petitioner contended that the petitioner was initially appointed on the post of L.D.C-cum-Steno Typist in the Office of Advocate-on-Record for the State of Rajasthan Supreme Court, New Delhi vide Government order dated 13.09.1978. Later, the petitioner was confirmed on the post of LDC vide Government order dated 29.04.1982. It was further submitted that one post of Stenographer was created by the Government of Rajasthan in the Office of Advocate-on-Record, Supreme Court, New Delhi and after consultation with the Deputy Secretary General Administration Department, DOP and Office Management when none was available for appointment in the said Office at Delhi, a decision was taken by the Law Department to conduct a test for recruitment by inviting applications at Supreme Court, New Delhi. In pursuance thereof, the post was notified and applications were invited. The then Director Litigation decided to conduct the test and it was ordered that the present petitioner may also be intimated about the same. Thereafter, the shorthand and typing test was conducted at New Delhi on 04.11.1985, wherein the petitioner qualified for being appointed on the post of Stenographer Grade-II and accordingly he was appointed on ad- hoc basis as Stenographer vide order dated 08.11.1985. It was further submitted that subsequently vide order dated 29.04.1998, the petitioner was regularized under the provisions of Proviso 8-A of Rule 7 of the Rajasthan Subordinate Ministerial Staff Rules, 1957 (hereinafter referred to as "the Rules of 1957"), as such his appointment on the post of Stenographer was in accordance with law.