I.S. Israni, J. - (1.) This petition has been filed with a prayer that a direction be given to respondents to provide regular pay scale of packer/class IV to the petitioner who is working from May, 1, 1963 on daily wages basis. It has also been prayed that the regular salary may be given to him with effect from his date of appointment.
(2.) Briefly, the petitioner was appointed on post of packer by verbal orders on May 1, 1963. However, it is pointed out by learned Additional Government Advocate that he was appointed with effect from 18.6.1963. It is submitted that even though he works from 10.00 a.m. to 5.00 p.m. and performs all duties as performed by regular employees. He was never paid minimum pay scale of the post of packer, even prior to enforcement of the Rajasthan Government Presses Subordinate Service Rules, 1973 (for brevity 'the Rules, 1973') . In the rules 1973 the post of packer has been encadred, but the salary scale is same as that of Class-IV.
(3.) It is submitted by Shri Shah, learned counsel that services of the petitioner were verbally terminated, on account of which, he filed DBCWP No. 2079/88, which was decided vide order dated December 13, 1988. The petitioner, by this order was reinstated with full back wages. In this petition also a prayer had been made for regularising the services of the petitioner. However, it was directed by this court that he should first approach the appropriate authorities and then approach this Court, if necessary. It is, therefore, contended that petitioner, who has been working since May 1, 1963 on daily wages basis should be given regular salary of Class-IV servant, which has been denied to him till date. At present he is paid Rs. 22/- per day for 26 days in a month.;