Arun Madan, J. - (1.) This matter was argued by Shri Kewalram on behalf of the petitioner but during pendency of pronouncement of judgment, since he died, it is pronounced in his absence. Therefore, a certified copy of this judgment be sent to the petitioner.
(2.) Jodh Singh petitioner by way of this petition has sought to challenge his termination from services of Rajasthan Rajya Vidyut Prasaran Nigam Limited (for short "Nigam") and further prayed for grant of consequential benefits viz. (1) treating him in continuous service, (2) granting graded pay scale alongwith other allowances such as D.A., H.R., C.C.A. as admissibied to a Class IV servant or Order lies as revised from time to time from the date of his first appointment on 1.1.1979; (3) payment of bonus in arrears for previous years as paid to other employees of the respondents under the Payment of Bonus Act, 1965 or ex gratia bonus; and (4) making him member of Employees Provident Fund under the Employees P.Fs & Misc. Provisions Act, 1952 and then deposit it in his account, (5) shares of employee & employer with interest as allowable as per rules for his service tenure.
(3.) Undisputably, the petitioner was appointed as Orderly at a consolidated pay of Rs. 240/- per month for working at the residence of the Assistant Engineer (134-A) Sub Station Procurement Circle, R.S.E.B. Jaipur by an order dated 6.1.1979 (Ann. 2) on the following conditions: 1 . The appointment is purely temporary and on ad hoc basis for a period of three months. 2. His services are likely to be terminated at any time without any further notice. 3. Other terms & conditions of service will be the same as are applicable from time to time to the employees of his cadre in the R.S.E.B.;