MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioners who were appointed under contract of service for a fixed term as General Nurse Grade-II and Lab Technicians with the respondent No. 4, Dr. S.N. Medical College and Joint Group of Hospital, Jodhpur, have approached this Court by way of present writ petitions, which are disposed of by a common order' however, the facts of S.B. Civil Writ Petition No. 5753/2010 Mahendra Singh and Ors. v. State of Rajasthan and Ors. are taken as leading case.

(3.) The petitioners have approached this Court seeking a relief against their termination of contract of service after 30.06.2010. Learned Counsel for the petitioners submitted that though the petitioners' appointment was made under a contract for a specific period, which was initially to expire on 31.03.2010, but was later on extended up to 31.05.2010, however, the petitioners are entitled to continue in the service as General Nurse Male/Lab Technicians because the substantive vacancies for these positions are still existing and are admittedly available with the respondent No. 4, and against such substantive vacancies till regularly selected persons are made available and appointed, the petitioners' contract of service deserve to be extended.