DALAMCHAND AND OTHERS Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 4-12-1996 passed by the learned single Judge in S. B. Civil Writ Petition No. 4364 of 1996, whereby the writ petition filed by the petitioners-appellants was dismissed.

(2.) The brief facts leading to this appeal are : that the petitioners-appellants were employees of Rajasthan Small Industries Corporation in its Unit at Churu, which is a public sector undertaking. On account of the closure of the said Company, the petitioners were retrenched from service on 30-11-1994. Thereafter, on 24-12-1994, the State Govt. laid down guidelines for engaging retrenched employees of the Public Sector Undertakings on contract. The Preamble of the said Guidelines (Annexure/1) dated 24-12-1994 reads as under : It has been decided in the State Bureau of Public Enterprises Department that retrenched employees of Public Sector Undertakings may be engaged as far as possible in State Govt. Departments on contract basis. The question of framing guidelines detailing the terms of contractual appointment of such employees has been under consideration of the Govt. and the following Guidelines have been framed which are hereby circulated for the information of all the Departments of the Government :"

(3.) The above Preamble of the Guidelines (Annexure/1) dated 24-12-1994 goes to show that these guidelines were of general nature concerning offering appointments to employees who were retrenched from different Public Sector Undertakings within the State.