RAMVEER SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against the order of termination dated 30.5.1994 (Annexure 9). The petitioner has therefore prayed for quashing of the said and that he may be allowed to work on the post of agriculture supervisor, with all consequential benefits. Further, it is prayed that the respondents be directed to pay the petitioner salary from the date of joining till date, with interest.

(2.) THE brief facts of the case are that the Directorate of Agriculture had issued advertisement for inviting application for the post of agriculture supervisor in Rajasthan Patrika dated 14.7.1993. In furtherance thereof, the petitioner being eligible in the terms of advertisement applied for the said post in a prescribed proforma. He had also annexed the registration certificate of the Employment Exchange, Bharatpur alongwith his application form.

(3.) IT was after more than 6 months that the petitioner received a communications dated 13.4.1994 and 22.4.1994 directing him to give explanation in respect of the renewal of his registration with the Employment Exchange, Bharatpur. The petitioner submitted his explanation on 26.4.1994 stating that his registration with the Employment Exchange Office was renewed upto 24.7.1990. Thereafter, he got his registration renewed on 24.7.1990 upto 2.7.1993. Again the petitioner had gone to the Employment Exchange, Bharatpur on 12.7.1993 for the purpose of renewal as his registration which had expired on 2.7.1993. Shri Yogesh Jain an L.D.C. in the Office of Employment Exchange renewed the registration of the petitioner upto 12.7.1996, by putting his initials on the registration card. The, petitioner had given this explanation on 26.4.1994(Annexure 7) supported by an affidavit (Annexure 8). It may be noted that the petitioner had not been paid salary since the date of his appointment although he had worked as Agriculture Supervisor for more than 8 months continuously.