D.L.MEHTA, J. - (1.) HEARD learned Counsel for the parties. Under Work Charge Rule 1964, Rule 3 provides that work -charge employee including regular technical staff or Water Works Department for the purpose of this Rule shall be divided into the following three categories: (i) Permanent status, (ii) Semi permanent status, and (iii) Casual. Those employees who have completed 10 years' service have been given the status of a permanent employee. I fail to understand the difference between the regular employee and the permanent employee. Every permanent employee is a regular employee of the State and he is entitled for the regular grade and all allowances admissible to other employees. This view has been approved by Hon'ble the Supreme Court also. The petitioner is entitled for the regular grade of the post of which he is holding and also allowances of the same grade which are permissible under the Rules to other regular employees from after the completion of 10 years' service. If there is no stigma or default against him. In the instant case the respondents have not come with a case that there is a stigma or default against him.
(2.) IN the result, the writ petition is accepted, the petitioner shall be treated as a permanent status holder i.e. a regular employee and the word permanent and regular should be equated for all purposes and the petitioner shall be given all benefits of a regular employee from the date on which he has completed 10 years' service and he shall be entitled for all types of allowances inclusive of house rent allowance and all Rajasthan Service Rules and CCA. Rules will be applicable to the petitioner.
(3.) THE writ petition is disposed of a accordingly.;