- (1.) Instant intra -court appeal has been preferred against order of the ld. Single dt. 29/01/2014.
(2.) The members of the union approached this Court with the grievance that the resolution of the committee constituted by the Govt. headed by the Secretary, Public Works Department dt. 14/10/2010 be quashed & set aside and they are working and discharging duties on the post of Store Munshi although appointed as Beldar/Chowkidar/Road Mistri/Godami on work charge basis but on the basis of their duties being discharged of Store Munshi may be considered for declaring semi -permanent and permanent on completion of 2 and 10 years of service u/R. 3(3) and 3(2) of the Rules, 1964.
(3.) The ld. Single Judge proceeded on the basis of material on record and observed that the self same controversy earlier came before the Court in the case of Lal Chand Sharma v/s. State of Rajasthan & ors. (SB Civil Writ Petition No. 4838/1996), decided on 02/02/2010 and it was further followed by another coordinate ld. Single Judge of this Court in the case of Rajendra Prasad Sharma & ors. v/s. State of Rajasthan & ors. (SB Civil Writ petition No. 4955/2008, decided on 30/03/2010 and keeping in view the principles laid down in Lal Chand Sharma v/s. State of Rajasthan & ors. (supra), directed the State Authorities to declare the members of the union semi -permanent and also permanent on the post of Store Munshi on completion of 2 & 10 years of service u/R. 3(3) and 3(2) of the Rules, 1964 with all consequential benefits.;