SMT. SANTOSH SIKHWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner is before this Court seeking appropriate directions to the respondents to regularize services of the petitioner from the date of initial appointment as Stenographer i.e. on 20/10/1997, with all consequential benefits, including proper pay fixation and the provision of ancillary benefits from the date of initial appointment.

(2.) Briefly speaking, the relevant facts of the case are that the respondents invited applications for appointment on the post of Stenographer for the office of Additional Government Advocate, Jodhpur. The petitioner being eligible applied for the same.

(3.) Defence taken by the respondents in their reply is that: