- (1.) Petitioners, namely, Mahendra Singh and Navratan Lal Regar, have filed this writ petition challenging the order dated 10.03.1997 (Annexure-1), by which the Chief Executive Officer, Zila Parishad, Ajmer directed the Development Officer, Panchayat Samiti, Arai, Ajmer, to terminate their services. The petitioners have further prayed that the respondents be directed to regularise their services pursuant to earlier decision dated 26th August, 1991, of this Court rendered in S.B. Civil Writ Petition No. 5221/1990, which was filed on their behalf by Hand pump Workers Union (leading case being S.B. Civil Writ Petition No. 4656/1990 Radhey Shyam Dhobi v. State of Rajatshan and Ors..
(2.) Factual matrix of the case is that petitioner No. 1, Mahendra Singh, was initially appointed on the post of Hand pump Mistry on 09.02.1984 and petitioner No. 2, Navratan Lal Regar, was initially appointed on the post of Hand pump Mistry on 09.06.1986. Number of writ petitions were filed before this Court by and on behalf of hand pump mistries in the year 1990 and 1991. A bunch of nine writ petitions was allowed by this Court vide its common judgment dated 26.08.1991, leading case being S.B. Civil Writ Petition No. 4656/1990 Radhey Shyam Dhobi v. State of Rajasthan and Ors.. The petitioners were members of Hand Pump Workers Union and the aforesaid Union, on their behalf, filed S.B. Civil Writ Petition No. 5221/1990, which was also decided by the said common judgment dated 26.08.1991, wherein this Court directed the respondents to pay to the petitioners minimum wages as prescribed by the Government of Rajasthan to the members of the petitioner union with effect from 01.01.1991 and to formulate a scheme for regularisation of the services of the hand pump mistries employed in various panchayat samitis in the State of Rajasthan within a period of six months. The Development Department of the Government of Rajasthan issued a detailed guideline vide order No. F.13(147)/Legal/XI/HC/94/382/Jaipur, dated 30.12.1995.
(3.) According to the petitioners, the aforesaid judgment dated 26.08.1991 of the Single Bench was upheld by the Division Bench dismissing Special Appeal filed there against by the State of Rajasthan. Subsequently, the State Government preferred bunch of Special Leave Petitions (C) No. 409-410/1995 one of them was titled as State of Rajasthan and Ors. v. Ratan Lal Gohar etc. etc., against the judgment of the Division Bench and the Hon'ble Supreme Court dismissed those SLPs vide its judgment dated 25.08.1995.;