HAR LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present batch of petitions has been filed by the petitioners who are working as Teacher Grade-III in different schools. The grievance of the petitioners is in respect of regularizing their services which they had rendered earlier and further, the period, spent on probation from initial date of appointment, is sought to be counted in respect of the benefits, which they derived on appointment subsequently on the post of Teacher Grade-III. The petitioners have also prayed for protection of their pay in terms of Rule 24 of the Rajasthan Civil Services (Revised Pay Scale) Rules, 2006.

(2.) Learned counsel appearing for the petitioners submitted that initially the Principal Seat at Jodhpur decided S.B. Civil Writ Petition No.12846/2017 Dhanraj Meena Versus The State of Rajasthan and Ors. and other connected writ petitions vide common order dated 15.01.2018 directed that the benefits were required to be conferred to the candidates who had approached the Court. This Court deems it appropriate to quote the relevant para of the order dated 15.01.2018 passed in the case of Dhanraj Meena (supra), is reproduced as under:-

(3.) Learned counsel for the petitioners submitted that after passing of the judgment in the case of Dhanraj Meena (supra), the State Government itself issued a circular dated 09.08.2018 and guidelines have been issued to follow the directions given in the case of Dhanraj Meena (supra).