- (1.) In S.B. Civil Writ Petition No. 8358/2009, filed by the petitioner, it is specifically prayed that the respondents may be directed to regularize the services of the petitioner from the date of his joining and, further, prayed is made that his salary may be fixed in accordance with the RCS (Revised Pay Scales) Rules, 1998 and onwards and respondents may further be directed to allow the benefits of notification dated 25.1.1992 along with all consequential benefits with interest at the rate of 18%. The petitioner was initially appointed on the post of Assistant Agriculture Officer at Rajasthan College of Agriculture, Udaipur on 6/8.3.1978. The services of the petitioner were utilized by the respondent University in various sections of the Department. The petitioner was allowed periodical increments, so also, he was granted benefit of revised pay-scales in accordance with Revised Pay Scale Rules, 1987. The University granted benefit of selection grade as per State Government notification dated 25.1.1992 for removing the financial stagnation and, in pursuance of that, all the employees of the University were granted benefit of fixation as well as selection grade.
(2.) After bifurcation of the Rajasthan Agriculture University, Udaipur, the petitioner remained employee of the Maharana Pratap University of Agriculture and Technology, Udaipur.
(3.) The petitioner was appointed on ad hoc basis in the year 1978 and, till filing of the writ petition, although the petitioner worked for more than 30 years the respondents did not regularise the services of the petitioner despite the fact that the Board of Management took decision vide resolution No. AU/BOM/39/98-693 dated 22.1.1998, whereby, it was resolved that the case of all employees will be regularized after passing the job test/interview, if they are found qualified for the post and have been given appointment on ad hoc basis. Although the above decision was taken by the Board of Management, the services of the petitioner were not regularized.;