- (1.) Heard learned counsel for the parties.
(2.) By way of the instant writ petition, the petitioner has approached this Court with the following prayers:- "I. The impugned order dated 9.12.2003 (Anx.9) may kindly be quashed and set-aside. II. The respondents be directed to reinstate the petitioner back in service with all consequential benefits in accordance with law. III. Any other appropriate writ, order or direction as may be deemed just and proper in the facts and circumstances of the case be granted. IV. Costs of the petition be ordered to be awarded to the petitioner."
(3.) Facts in brief are that the Superintendent of Police, Bhilwara summoned the petitioner's name from the employment exchange and after procuring a non-availability certificate, he was offered appointment on the post of Class IV Employee (Carpenter) in the pay scale of Rs.910-1520 for a period of two years on probation basis vide order Annex.1 dated 7.2.1994. It was mentioned in the appointment order that the petitioner was a secondary failed person and his date of birth was 1.2.1967. It appears that later on, the authorities realized that the petitioner was not possessed of the requisite training certificate issued by the I.T.I. essential for being appointed as a carpenter and accordingly, a modification order Annex.2 dated 30.1.1995 was issued whereby the petitioner's pay scale was reduced to that of a Class-IV employee i.e. Rs.800-1250. The petitioner was confirmed as a Class IV Employee vide order Annex.3 dated 27.2.1996.;