KAMALESH KUMAR Vs. STATE AND ORS

JUDGEMENT

(1.) Present petition has been filed under Article 226 of the Constitution of India praying that the respondents be directed to pay the petitioner salary in the minimum of the regular pay scale of Class-IV and furthermore services of the petitioner be regularized as Class-IV sweeper.

(2.) In the present writ petition it is pleaded that petitioner is working as a sweeper since 01.09.1993 in Government Shastri Sanskrit College, Chauth ka Barawa, Distt. Sawai Madhopur and Govt. Senior Upadhaya Sanskrit School, Chauth Ka Barawa, Distt, Sawai Madhopur. It is further pleaded that since 01.09.1993 from 7 am to 130 pm petitioner is performing duties at Govt. Senior Upadhaya Sanskrit School, Chauth Ka Barawa, Distt, Sawai Madhopur and after closure of the school, in the same building where college is being run by the respondents and petitioner worked as sweeper till 5.00 pm. Therefore, a grievance has been made in the present petition that respondents are not justified to pay consolidated salary of Rs.75/- per month, to the petitioner.

(3.) Counsel for the respondents have denied above assertion made by the petitioner by stating that petitioner has only been engaged as a part time worker and for the same he is being paid salary of Rs.75/- per month.