MANJU DEVI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The petitioner is stated to be working as Sweeper (Class-IV) in Government Upper Primary School, Chomu since July, 1986. It is further stated that the petitioner is working for over 27 years and has also completed more than 10 years of service as on 01.04.2006, but she has not been considered for regularisation in terms of the notification issued by the Government on 27.02.2009. It is also stated that the petitioner is not being paid the minimum wages prescribed by the Government.

(2.) Learned counsel for the petitioner has contended that although the petitioner has filed several representations for grant of minimum wages as well as consideration for regularisation to the respondents but they have failed to evoke any response. He has relied on the judgment of the coordinate Bench of this Court in the case of Papu Lal v. State of Rajasthan and Ors. [S.B. Civil Writ Petition No. 5846/1998, decided on 26.02.2013].

(3.) Per contra, learned counsel appearing for the respondents submits that as there is no sanctioned post, the services of the petitioner cannot be regularised.