- (1.) For the reasons mentioned in the application delay in filing the appeal is condoned. Special Appeal (Writ) No. 1304 / 2014:-
(2.) None appears for the respondent inspite of service being effected.
(3.) The respondent filed a writ petition claiming entitled to be granted semi-permanent status and thereafter permanent status as a Store Munshi instead of Helper. His claim was premised on the plea that since initial appointment he was working as a Store Munshi and as per Rule 3(3) of the Rajasthan P.W.D. (B&R) including Gardens, Irrigation, Water Works and Ayurvedic Department, Work-charges Employees Service Rules, 1964 he was entitled to be granted semi-permanent status and permanent status on rendering service as contemplated by the Rules for the post of Store Munshi.;