NATHI DEVI MEGHWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that vide order dtd. 1/7/1988, the petitioner was appointed by the respondent No. 4 as a Class IV employee on temporary basis in pay scale of Rs.750.00865, and subsequently, vide order dtd. 24/12/1988, the petitioner was continued in service; thereafter, she was confirmed in service as a Class IV employee by respondent No. 4 vide order dtd. 16/11/1996.