GANESH RAM Vs. STATE OF RAJ. AND ORS.

JUDGEMENT

(1.) COUNSEL submits that the Petitioner was initially appointed on the post of Computer Operator under the Chief Minister BPL Live Saving scheme, however, later on the Government took decision to adjust Computer Operators under the NRHM Scheme and the Petitioner was duly adjusted pursuant to the orders placed on record and an agreement was also executed by the Petitioner. However, at a later stage, the Respondents took a unilateral decision withdrawing the conditions as enumerated in Clause 8 of the agreement pursuant to which the Petitioner was adjusted in NRHM Scheme as a consequence whereof the Respondents may, at any point of time, dispense with his services by terminating his contract of service which may cause prejudice to him. Counsel submits that in identical CWP -3239/2011 while issuing notices interim order has been passed on 09/03/2011.

(2.) ISSUE notice of writ & stay petition to the Respondents along with copy of this order to show cause as to why the writ petition may not be disposed of finally at the stage of admission, returnable within four weeks. Notices may also be given 'dasti', if desired. PF & notices be filed within seven days failing which stay order shall automatically stand vacated without further reference to this Court.