KHEMRAJ MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner was given appointment on the post of Peon (Class - IV employee) in furtherance of the name sent by the Employment Exchange and submits that the State Government, vide office order dated 04.06.2020 has taken an inprinciple decision to regularise such employees from the date of initial appointment.

(2.) Learned counsel for the petitioner submits that the petitioner would be satisfied if a direction is issued to the respondents to consider and decide his representation, in light of office order dated 04.06.2020, issued by District Education Officer, Bhilwara.

(3.) In view of the aforesaid, the present writ petition is disposed of with a direction to the petitioner to file a representation to the competent authority of the respondents, along with photo-stat copy of the office order dated 04.06.2020 and certified copy of the order instant within a period of two weeks.