Rajesh Balia, J. - (1.) THE petitioner was appointed as Junior Engineer under Jawahar Rozgar Yojna by D.R.D.A., Jaisalmer. The petitioner has prayed that since he is working with effect from June. 1989, the respondents may be directed to give regular pay scale to the petitioner as admissible to Junior Engineers and the respondents may further be directed not to terminate the services of the petitioner. During the pendency of the writ petition, all the 254 posts of Junior Engineer under Jawahar Rozgar Yojna were abolished or not extended with effect from 28.2.1991 by order dated 5.4.1991. The interim order was passed by this Court on 22nd February, 1991 that the services of the petitioner may not be terminated, if there are vacancies.
(2.) THE issues about regularisation, payment of wages on the basis of equal pay for equal work and the protection against termination have all been decided by a decision of this Court in Pawan Kumar and Anr v. State of Rajasthan and Ors. S.B.Civil Writ Petition No. 2580 of 1989 and connected cases dated 17th February, 1992. The case is fully covered by the principles laid down therein.) The petition is accordingly stands disposed of in terms of the aforesaid decision.;