Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioners, inter alia, seeking direction to the respondents to treat them semi permanent on the post of Helper w.e.f. 03.08.1992 and give consequential effect to the same.
(2.) IT is, inter alia, submitted in the writ petition that the petitioners were working as Work Charged Employees with the respondent -Department. By circular dated 21.02.1992 issued by the State Government, it was stipulated that the persons working on daily wages, may be conferred status of semi permanent on the post of Helper and Beldar based on their fulfilling the educational qualification. Pursuant to the said circular, the petitioners, though eligible to be made semi permanent on the post of Helper, by order dated 30.03.1993 (Annex.P/2) were granted semi permanent status on the post of Beldar. The petitioners have further indicated that in all the Circles of Sriganganagar Division, the employees, who were holding the required qualification as Helper i.e. 8th Pass, were given semi permanent status as Helpers except for the Circle of Suratgarh, where the petitioners were working. However, later on vide order dated 27.07.1996, the petitioners were granted semi permanent status as Helpers. Whereafter, the petitioners continued to represent with the respondents to grant them semi permanent status w.e.f. 03.08.1992 when the such status was conferred in other Circles. The officers of respondent -Department, from time to time forwarded the representations made by the petitioners to higher authorities with a specific indication therein that on account of mistake the petitioners were conferred status as Beldars instead of Helpers and, therefore, the needful may be done. In this regard, the petitioners have placed on record Annex. -P/9 and Annex. -P/10.
(3.) THE association of the petitioners also made representation (Annex. -P/11), wherein the same was responded by indicating that the matter was pending with the Administrative Department. Whereafter, by communication dated 23.12.2005 entire list of persons, who were deprived of the said status w.e.f. 03.08.1992 was sent by the Executive Engineer to the Superintending Engineer, however, no action has been taken by the respondents on the entire aspect.;