OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed against the impugned order dtd. 20/6/2017 (Annex. -12) whereby the representation of the petitioner for regularization of his services has been rejected.

(2.) The case of the petitioner is that he had been working with the respondent-Department as Langari (Cook) on wholly temporary basis w.e.f. the month of April, 1995 but despite 20 years of service with the respondent-Department, his services were not regularized. Earlier, for the same relief, a writ petition being S.B. Civil Writ Petition No. 12571/2015 was preferred by the petitioner which was disposed of vide order dtd. 25/11/2016 and in the said writ petition it was directed as under:

(3.) In pursuance to the abovementioned directions the representation of the petitioner was considered and rejected vide the impugned order against which the present writ petition has been preferred.