RAKESH SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This batch of writ petitions has been filed by the petitioners invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, in the matters relating to recruitment on the post of Class-IV Employees initiated vide advertisement dtd. 31/12/2010. With the consent of parties, all the writ petitions were heard together and are being decided by this common judgment in following manner:

(2.) In this writ petition, petitioners have laid a challenge to the provisional select list dtd. 14/10/2016 and the consequential appointment orders dtd. 27/1/2017 issued for recruitment to the posts of Class-IV Employees in the Government Secretariat, State of Rajasthan. The petitioners have also sought consequential directions for their appointment by grant of bonus marks and in the alternative, they have prayed for regularisation of their services and other ancillary reliefs.

(3.) The facts, in brief, are that the petitioners were engaged between the years 2003 to 2008 as Class-IV Employees/Safai Karmcharis in the Secretariat through contractors on daily wage basis. It is their case that they have continuously worked for long durations and have been discharging duties identical to those performed by regularly appointed Class-IV Employees. Experience certificates dtd. 18/4/2013 were issued to them by the competent authorities showing their period of engagement.