BHERU LAL DANGI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 13/9/2013 (Annex.15) passed by the respondents, whereby, the representation made by the petitioner seeking pay scale of Rs.775-940 has been rejected.

(2.) The petitioner was appointed under the Work-charged Rules and after completing three years of service, he was granted semi-permanent status in the year 1989. Whereafter, by order dated 28/2/1994 the State Government took a decision to absorb the work-charged employees as regular employee in a phased manner, whereafter, by order dated 20/6/1994 (Annex.6), the petitioner along with 39 other employees was declared regular and it was also indicated that the employees would be entitled to salary and other benefits in terms of Rajasthan Service Rules, 1951 ('the RSR''). Another order dated 28/3/1995 was issued by the Deputy Secretary to the Government, Department of Mines, indicating that all employees engaged under the Work-charged Rules/order and who have rendered two years of continuous and satisfactory services shall be converted into regular employees w.e.f. 1/1/1995 and would be brought under the purview of RSR.

(3.) By order dated 15/10/1997 (Annex.8), it was ordered that the post of the petitioner would be that of Lab Boy and he would be entitled to pay scale of Rs.750-940. The petitioner relying upon the case of one Kailash Chand Khateek claimed the pay scale of Rs.775-1025 which was not accepted, therefore, he filed S.B.Civil Writ Petition No. 8075/2011, which was disposed of with liberty to the petitioner to file a detailed representation raising all the grievances and the respondents were directed to decide the same. Pursuant to the order of this Court, the petitioner filed a detailed representation, which was decided by the impugned order dated 13/9/2013 (Annex.15) inter alia with the following observations: HINDI MATTER