STATE OF RAJASTHAN AND OTHERS Vs. SMT. GANGA DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 26.5.95 passed by the learned Single Judge, by which the learned Single Judge allowed the writ petition filed by the petitioner in terms of the judgment given in : Anshkalin Samaj Kaliyan Sangh, Banswara Vs. State of Rajasthan and others, (S.B. Civil Writ Petition No. 3453 of 1995).

(2.) The respondent-petitioner was working as Cook in the hostel run by the Social Welfare Department. The services of the petitioner-respondent were terminated. She filed the writ petition before this Court. The writ petition filed by the petitioner was allowed by the learned Single Judge relying upon the judgment of this Court given in S.B. Civil Writ Petition No. 3453 of 1995 (Anshkalin Samaj Kaliyan Sangh, Banswara Vs. State of Rajasthan and others) . The appeal filed by the State before the Division Bench of this Court was dismissed against which the State filed an appeal before Honourable the Supreme Court. Before the Supreme Court, the State filed an Action Plan/Scheme for regularisation of the services of 775 part-time Chowkidar/Cooks. The Draft Scheme filed by the State of Rajasthan was considered by the Supreme Court as just and reasonable and the Apex Court disposed of the appeal filed by the State approving the Scheme by substituting the High Court's order with the direction to regularise the services of the employees as per the Scheme. The following order was passed by the Supreme Court -

(3.) Learned counsel for the parties submit that this case is squarely covered by the decision of the Supreme Court and pray that this case may be decided in the light of the judgment of the Supreme Court.