- (1.) Aggrieved vide order dated 25-10-2002, whereby the Director Local Self Government had declared that the Screening Committee did not find the Junior Engineers, working in Municipal Boards eligible for regularisation, the petitioner has challenged the said order before this Court.
(2.) The brief facts of the case are that the petitioner had done his diploma in Civil Engineering from Polytechnic College, Ajmer. Initially, the petitioner was appointed as Junior Engineer (Civil) in Municipal Board, Jahajpur (Bhilwara) on daily wages basis on 28-6-1994. He worked there till 31-5-1995. From 1-6-1995 till 31-8-1995, he worked in Municipal Board Shahpura, District Bhilwara. Subsequently, he was appointed on daily wages basis on 1-11-1995 in Municipal Board Puskar. Thereafter, his services have been extended, from time to time, by respondent No.2, the Municipal Board, Puskar. The post of Junior Engineer (Civil) in Municipal Board, Puskar is a sanctioned post.
(3.) Considering the fact that a large number of Junior Engineers (Civil) were working in different Municipal Boards, throughout the state, vide Circular dated 25-1-1998, the Director Local Bodies invited applications from those Junior Engineers, who were working on daily wages basis and had completed more than two years of service as on 31-11-1997, and were still working. The applications were invited for the purpose of screening such Junior Engineers and for the regularisation of their services. Since, the petitioner was eligible, his name was sent to the Screening Committee. Subsequently, the Screening Committee called him for interview on 6-3-1998. After a lapse of four and a half years, vide order dated 25- 10-2002, the Screening Committee declared that out of 116 candidates, it found only three candidates eligible for regularisation. Since, the petitioner is aggrieved by the said order, he has knocked on the doors of this Court.;