ANIT KUMAR SHARMA AND OTHERS Vs. CHIEF ENGINEER, PUBLIC HEALTH AND ENGINEERING DEPARTMENT, RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners, Anit Kumar Sharma S/o Shri Radheyshyam Sharma, Radhey Shyam S/o Shri Pooran Mal, Bharat Singh S/o Shri Manglu Ram, Sunder Singh S/o Shri Atar Singh and Sunil Kumar S/o Shri Ballo Ram Sain, preferred this writ petition with a prayer that respondents be directed to declare the petitioners semi-permanent on the post on which they were working from the date they completed two years of service. The respondents in their reply to the writ petition, have contended that the petitioners were working on the post of Beldar and now all the petitioners have been declared semi-permanent on their posts, therefore, this writ petition has become in-fructuous.

(3.) Learned counsel for the petitioners further contended that the petitioners were getting the salary of Beldar, but, in fact, they were working on the post of Pump-driver, Meter-reader and Helper as mentioned in para No.2 of the writ petition. He further submits that similarly situated persons, namely; Raghuveer Singh S/o Shri Gordhan Singh, Man Singh S/o Shri Laxman Ram Jat and Bishambhar S/o Shri Badri Prasad Jat, have been declared semi-permanent on the post of Helper in pursuance of judgment dated 9.3.1994 passed by this court in S.B. Civil Writ Petition No.1200/1994, therefore, the respondents be directed to further declare the petitioners as semi-permanent on the post of Helper from the date of above three persons who were junior to the petitioners, have been declared semi-permanent.