DURGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE petitioner's contention is that he is a handicapped person and was appointed as Cook on part time basis on fixed salary of Rs. 300/ - per month at Government SC Hostel, Fatehgarh, Jaisalmer run by Social Welfare Department initially in the year 1997 and, thereafter, on regular basis from 11.07.1995.

(3.) LEARNED Counsel for the petitioner submitted that now on 27.02.2009, the State Government has already issued order under Article 209 of the Constitution of India and amended the Class IV Employees Service Rules, 1999 whereby an employee in service since last 10 years upto 10.04.2006 is required to be regularized though after screening by the Screening Committing. It is also submitted that this order has already been published in the Government publication. Learned Counsel for the petitioner also submitted that following the judgment of the Hon'ble Apex Court delivered in the case of Secretary, State of Karnataka v. Uma Devi reported in : (2006) 4 SCC 1, this Court in the case of Heera lal and Ors. v. State of Rajasthan and Anr. reported in 2009(1) CDR 626 (Raj.) issued directions for regularization of the employees who already worked for 20 years.