RAMJI LAL MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed originally by four petitioners who were appointed on daily wage basis with Municipal Board Bassi some time on 14/12/1991 by the order of Municipal Board Bassi. Subsequently, the Municipal Board was dissolved and was replaced by the Gram Panchayat. Petitioners however continued to work. Petitioners filed writ petition with the prayer that respondents be directed to treat them as regular employees and entitled to get full salary of regular scale of pay and regularise their services.

(3.) Learned counsel for the petitioners at the outset submitted that petitioner No.1 has since been absorbed on the post of Gram Sewak on 16/7/1991 therefore he does not want to press this writ petition on his behalf. The writ petition is accordingly confined to the claim of regularisation of petitioners No.2 to 4 only. Learned counsel submitted that petitioners have worked with the respondents for last 17 years and the respondents be directed to consider case of their regularisation and pay them salary in the regular pay scale.