MAHENDRA KUMAR RAIGER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While issuing notices interim order was passed on 04.09.2009 and it was directed that if any appointment is made by the respondents on the post of Computer Teacher/Instructor, preference will be given to the petitioners while making any further appointments. However, reply was filed by the respondent and in para 12 it has been averred that petitioner no.2 Hari Kishan Meena is working in their office obviously through contractor M/s. Compucom Software Limited.

(2.) Matter has now come up on second stay application filed by petitioner no.2 Hari Kishan Meena with the grievance that despite he is working since July,2005 his contract has been treated to be cancelled and replaced by another incumbent Kamlesh Meena who has been allowed to work as Computer Instructor which is evident from the letter of company dt.30.07.2010.

(3.) Counsel for petitioner submits that despite he is working for almost five years as Computer Instructor, has been replaced without any reason or rhyme and even after passing of the interim order by this Court, the respondents were under an obligation to consider petitioner's candidature also on preferential basis. Counsel for the respondents wants time to file reply of the present second stay application.