M.N. Bhandari, J. - (1.) With consent of the parties, writ petition is heard finally.
(2.) By this writ petition, a direction is sought on the respondents to consider case of the petitioner for regularisation of his services. It is submitted that petitioner was initially appointed as Chobdar in Temple Shri Kalyanram Ji, Baran on 15.1.1986. The petitioner was asked to discharge duties on part time basis but soon thereafter, he was asked to discharge duties for more than 8 hours a day. A period of more than 30 years has already passed, however, petitioner is paid only a sum of Rs. 3600/ - per month presently. He is entitled for regularisation of his service which is of more than ten years, rather, thirty years, that too, without intervention of the court.
(3.) It is submitted that in a similar case, this court allowed writ petition of one Girraj Sharma in SB Civil Writ Petition No. 1971/1998, vide order dated 20.5.2014. Therein, objection of the non -petitioners was that Chobdar, Pujari and others are governed by the Service Rules relating to the Staff of Self Supporting (Funded) Code of Wards Temples under the control and Superintendence of Devasthan Department, Rajasthan (for short "the Service Rules"). It was submitted that the petitioner getting remuneration from self supported fund thus not entitled for regularisation. This court did not accept the plea raised by the non -petitioners and granted relief. The case of the petitioner is thus covered by the judgment (supra). Hence, it may be applied to the present case also.;