STATE OF RAJASTHAN Vs. SHANKAR LAL YOGI

JUDGEMENT

(1.) By this special appeal, a challenge is made to the order dated 09th March, 2017 passed by learned Single Judge on a writ petition filed by the non-appellant-petitioner to seek regularisation of service.

(2.) The case in hand has checkered history thus need to be given for appreciation of arguments of respective parties. Brief facts of the case :

(3.) The non-appellant-petitioner was employed as Langri (Cook) on part time basis in the year 1992 to work in the mess under the Police Station. When his service was regularised despite completion of ten years' services, a writ petition bearing SB Civil Writ Petition No. 1279/2004 was filed. A reference of the Circular dated 01st April, 1996 was given. It was to the effect that all those who have completed ten years of service, should be considered for regularisation of their services. The non-appellant-petitioner did complete ten years of service by the year 1996. The writ petition aforesaid was, however, decided vide order dated 28th July, 2010 with the direction to consider the case of the petitioner for regularisation. He was then in the service of the Police Department.