Gopal Krishan Vyas, J. - (1.) HEARD learned counsel for the petitioners. Learned counsel for the petitioners submits that the petitioners are working since 1999 and their prayer is for regularization of services.
(2.) FOR the aforesaid claim, learned counsel for the petitioners has invited my attention towards an amendment made under Rule 6 of the Rajasthan Class -IV Employees (Recruitment & Service) Condition Rules, 1999 whereby the Government has decided to regularize the services of those employees who had completed 10 years of service as on 10.4.2006 and for the said purpose constituted a committee. I have perused the notification dt. 27.02.2009 passed by Department of Personnel, Government of Raj., Jaipur. In my opinion, after amendment in the Rules of 1999, the respondents are under obligation to consider the case of the petitioners for the purpose of regularization. In this view of the matter, this writ petition is disposed of with the direction to the respondents to consider the case of the petitioners for regularization of their services as per the judgment rendered by Hon'ble Supreme Court in case of Secretary, State of Karnataka vs. Uma Devi reported in : 2006(4) SCC 1, so also, under the notification dt. 27.2.2009 issued by the State Government, whereby, amendments were made in the Rules of 1999, within a period of two months from the date of receipt of certified copy of this order and pass appropriate order and if the petitioners are found suitable for regularization then grant them all the consequential benefits.;