Govind Mathur, J. - (1.) ISSUE notice as to why this petition for writ be not admitted.
(2.) UNDER the instructions of Court Mr. Durga Ram, learned Standing Counsel for the Department of Women and Child Development, Government of Rajasthan accepts notice, as such, the service is sufficient. Looking to the fact that number of petitions of similar nature have already been disposed of by this Court, I consider it appropriate to finally hear and decide this matter too at this stage.
(3.) THE Petitioner was employed with the Respondents as Chowkidar on 7.12.1993. Despite serving for years together his services were not regularised. The claim of the Petitioner is that his candidature is required to be considered for regularisation as per Sub -rule (4) of Rule (6) of the Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1999. Sub -rule (4) aforesaid was added with the Rules of 1999 vide the Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 2009 and that prescribes that if any person employed on the post referred in column No. 2 opposite to Sr. No. 4, de hors the rules and is continuing as such up to 10.4.2006 by completing services of ten years without any interception of the Court or Tribunal, then his / her services shall be screened for the purpose of regularisation by the competent committee referred therein.;