ASHOK KUMAR GAUR,J. - (1.) Petitioner has filed the present writ petition, seeking relief of regularization on the Post of Class-IV and hence further prayed for grant of regular pay scale on the said post. Petitioner has submitted in his petition that he was employed vide order dated 17th December, 1993 as a part time Class-IV Employee at Rs. 200/- per month by an order issued by CMHO, Dausa.
(2.) Counsel for the petitioner submits that though the appointment order reads as a part time employee but he has been discharging his duties as regular Class-IV Employee and his working hours are in both the shifts of the hospital. Petitioner has further asserted in his petition that time and again he requested for grant of regular pay scale and regularization, but no heed was paid to him.
(3.) Per contra, learned counsel for the respondent submits that the petitioner is only a part time employee and he is not entitled for regularization of his services and further regular pay scale can also not to be granted to him.;