Govind Mathur, J. - (1.) By this writ petition the petitioners have claimed for the grant of semi-permanent status under Rule 3 of the Rajasthan Public Works Department (B & R) including Garden, Irrigation, Water Works & Ayurvedic Departments Work Charged Employees Service Rules, 1964 on completion of two years' of service. According to the petitioners they completed two years' satisfactory services on the dates mentioned in the schedule which is reproduced below but the respondents have not considered their case for the grant of semi-permanent status: JUDGEMENT_104_LAWS(RAJ)1_2005_1.html
(2.) A reply to the writ petition has been filed on behalf of the respondents admitting the position that the petitioners are entitled for the grant of semi-permanent status under the Rules of 1964. However, the same was not allowed to them as there was no cadred post. The stand of the respondents as it is taken in para 4 and 7 of the reply is worth to be noticed as under: "4. That in reply to para No. 4 of the writ petition, it is stated that the petitioners were engaged on daily wages and they are not in regular employment. Such daily rated workers are eligible for status of semi-permanent employee after completing of two years continuous and satisfactory service subject to the sanction of the cadre-strength by the government.
(3.) That in reply to para No. 7 of the writ petition, it is submitted that the petitioners are eligible for status of semi-permanent employees on sanction of cadre-posts by the government. Presently no cadre-posts are available with the respondents.";