GULAB SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE short quest on which is required to be decided in this writ petition relates to the claim of the petitioner for grant of salary in the regular pay scale and other benefits.

(2.) THE petitioner was appointed as Class IV employee on daily wage basis in the Education Department. His name had been sponsored by the Employment Exchange and he was selected by a Selection Committee. Order of appointment was issued on 4.7.87 by the District Education Officer (Boy Institutions), Bharatpur. The rate of daily wage was Rs. 11/ -and the maximum payable to the petitioner and similarly situated persons was fixed at Rs. 286/ - per month. The petitioner has stated that he has been discharging whole time duties. He has been discharging same duties as are being discharged by Class IV employees who are getting salary in the regular pay scale of Rs. 750 -940, a scale which is applicable with effect from 1988. Thek petitioner is being exploited in as much as he is being paid consolidated salary while others doing similar work are being paid salary in regular pay scale. He has also stated that he has been continuously working as Class IV employee for last about 3 years and six months and yet he is not being given benefit of payment of salary in the regular pay scale. He has stated that he has passed High School Examination during the period of service.

(3.) THE petitioner has prayed that the respondents be directed to give him salary in the regular pay scale and also to give him benefits of leave, bonus, HRA, medical facilities and other allowances and further direction be given to the respondents to regularies his service as Class IV employee.