Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) By way of filing present writ petition, the petitioner has prayed that his candidature may be considered for regularisation on the post of LDC in accordance with the amendment made in the Rajasthan Subordinate Offices Ministerial Staff Rules, 1957 (hereinafter referred to as "the Rules of 1957"); in which, an amendment has been made for regularising the services of LDCs, who were appointed on adhoc or on daily wages basis during the period from 01.01.1985 to 31.03.1990.
(3.) The amendment made in the Rules of 1957 reads as follows:- "[(10) Notwithstanding anything contained in rule 7, all person's appointed as L.D.Cs. On adhoc basis or on daily wages basis during the period from 01.01.1985 to 31.03.1990 and are still working as such on the date this amendment comes into force shall be appointed on regular basis on availability of vacancy subject to the condition that they pass a performance test conducted by the head of the department concerned within a period of three years in accordance with the syllabus prescribed in part-IV of Schedule-I. Such persons shall be allowed three chances to pass the said test to be availed within a period of three years: Provided that if a person fails to pass the said test in three chances to be availed within a period of three years, he shall be liable to be removed from service.]";