KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for petitioners.

(2.) In both the writ petitions, petitioners have prayed for direction to modify the order dated 14.3.2012 (Annex. 10) to the extent of regularizing the services of the petitioners from the date of issuance of order and grant benefit w.e.f. 25.7.92, the day on which the petitioner was appointed on temporary basis against the posts. As per facts of the case, the petitioners were provided appointment initially vide order dated 25.7.92 against the sanctioned post of LDC in the payscale of Rs. 950-1680 purely on temporary basis by District Collector, Dungarpur for three months.

(3.) According to the petitioner, their service period was extended from time to time and ultimately, the matter was examined for regularization of their services by the Government in the committee constituted from regularization on 16.4.2010 in which after considering their case according to amendment made on 8.7.2009 petitioners were regularized on the post of LDC and consequently order was issued on 14.3.2012 whereby, services of petitioners were regularized in the payscale of Rs. 5200-20200. Petitioners are not raising any voice for regularization.