BALRAM S/O DEENDAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) -The petitioner, Balram S/o Deendayal, is alleged to have been appointed vide appointment order dated 07.07.2004 (Annex.1) as Book -Lifter by the respondent No.3, Government College Development Committee, Suratgarh, under the S.F.S. Scheme for the Session 2004 -05 on a fixed honorarium of Rs.50/ - per day, maximum Rs.1500/ - per month. The photocopy of the purported appointment order has been produced by the petitioner.

(2.) THE petitioner came to this Court aggrieved by Annex.2 Advertisement issued by the respondents inviting applications for such Book Lifters for the Session 2008 -09 on temporary/ad hoc basis for the said session.

(3.) A bare perusal of the Annex. 1 order of appointment dated 07.07.2004, the original has not been produced before this court for the reasons best known to the petitioner, shows that there is some interpolation and manipulation made. During the course of arguments, learned counsel for the respondents, Mr. S.S. Ladrecha, produced another photocopy of the same order dated 07.07.2004, in which words are written whereas in the photocopy of the order produced by the petitioner along with the present writ petition (Page 11 of the paper book) the words appearing are The word prima facie, appears to written by obliterating the word "3T" from "3Tf5TT