ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the case of the petitioner for the post of Store Munshi w.e.f. the date he is initially working on the ministerial cadre and pay consequential benefits.
(2.) It is, inter alia, submitted in the writ petition that the petitioner was initially appointed on the post of Helper on 1.1.1989 with the respondent-Department, where he worked till 31.12.1989 and from 1.1.1990 to 28.2.1995, it is claimed that by order dated 14.8.2000, the petitioner has been deputed to work for the ministerial work and has been working in the office of respondent No.4.
(3.) Further submissions have been made that by order dated 15.4.2007, similarly situated persons have been promoted on the post of Store Munshi as semi permanent and have been allowed pay scale of 950-1640, however, the name of the petitioner was not included. It is claimed that similarly situated persons have filed writ petition being Hem Singh and Ors. v. State of Rajasthan and Ors., S.B. Civil Writ Petition No. 6423/2008, which came to be allowed by order dated 21.10.2009, wherein, similarly situated petitioners were declared entitled to be conferred with semi permanent status as Store Munshi from the date they completed two years of service from the date of their initial appointment and all consequential benefits. It is prayed that the petitioner is also entitled to a similar relief.;