CHHOTU LAL Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The prayer of the petitioner in this writ petition is to direct the respondents to appoint him on the post of Class IV and to pay the salary in regular pay scale from July 21, 1988.

(2.) Contextual facts depict that the petitioner was discharging the duties of Peon in Government Primary School has on consolidated salary and when the number of students crossed over 200 in the year 1986, the formal order was passed on July 21, 1986 and the consolidated salary was fixed as Rs. 100.00. The contentions of the petitioner is that although he was shown as part time employee, he discharged all the work of Peon throughout the School Durs. The certificates regarding satisfactory service of petitioner had also been issued. The petitioner has also made request for regularisation of his services.

(3.) In the written statement the respondent No. 2 pleaded that when the r amber of students crossed over 200, the petitioner was engaged as water-man on consolidated salary from July 21, 1986 to Nov. 10, 1991. He did not discharge any other duty. Regarding certificates issued by Head Master the respondent stated that the Head Master was not empowered to issue such certificate. Since there is no sanctioned post of water-man in the school and the petitioner was only part time employee he is not entitled for appointment on the post of Class IV.