JAI PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions having been filed by similarly situated people and involving identical questions of law are being heard and decided together.

(2.) For the sake of convenience, facts of S.B. Civil Writ Petition No. 3629/2018; Jai Prakash Vs. State of Rajasthan & Ors. are taken as a lead case. Brief details of the essential dates qua all the petitioners is reproduced hereunder: <IMG>JUDGEMENT_343_LAWS(RAJ)3_2022_1.jpg</IMG> <IMG>JUDGEMENT_343_LAWS(RAJ)3_2022_2.jpg</IMG>

(3.) The case of the petitioners is that they were appointed with the Department as Class-IV employee through a regular selection process on daily wage basis. Later on, a decision was taken by the Government to regularize the services of such daily wager Class-IV servants. In that regard order dtd. 30/9/1985 was passed wherein criteria for regularization of services was fixed. In pursuance to the said order and in pursuance to certain orders passed by the High Court in certain writ petitions filed by the employees the services of the Class-IV employees were regularized by the Department. In the present matters, the said date of regularization qua all the petitioners fall somewhere between the year 1991-1994. 14 out of the present petitioners have since retired and 12 are still in service.