PRITTAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was working in a scheme of collection of octroi. The scheme stood abolished. The petitioner thereafter was appointed vide order dated 25th Oct., 1999 alongwith others to Panchayat Samiti, Chittorgarh. On 30th April, 2001, his services were regularized by Panchayat Samiti, Chittorgarh. The petitioner challenged the order of his regularization of service by the Panchayat Samiti, Chittorgarh by means of writ petition no.262/2002 seeking a direction that his absorption in Panchayati Raj Department as Gram Sweaks-cum-Paden Sachiv should not be permanently made as he is substantive employee of local-Self-Department and should be repatriated. The petition was disposed of directing the respondents that as and when vacancy arises, the petitioner be repatriated to the Local-Self Department. The petitioner was also granted liberty to file representation for the same cause.

(2.) The petitioner has prayed in this petition that he has not been paid salary from 1.10.2001 and seeks payment alongwith interest @ 18% per annum. He also prayed that the respondents be directed to make payment of salary month by month and compensation for lapse of the three life insurance policies, which is in consequence of non-payment of salary.

(3.) There was confusion in the pleadings and to clarify this, the concerned officer, i.e., BDO was summoned, who is present in court alongwith his counsel.