JAI PRAKASH GHANCHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The controversy involved in the present bunch of writ petitions enlisted in the appended Schedule, which shall be treated to be part and parcel of the judgment instant, relates to the legality and propriety of engaging petitioners through placement agencies.

(2.) Brief facts for the present purposes are that the State Government promulgated Mukhyamantri Nishulk Dawa Yojana and Mukhyamntri Nishulk Janch Yoajana schemes to provide free medical health services to the patients visiting health centres. For the purposes aforesaid, autonomous institutions were also established to procure and supply the medicines and other requirements of the hospitals including items related to the health care in the State.

(3.) The petitioners herein were duly selected and appointed at their respective place of appointment and were given various duties as Man with Machine. Thereafter, the respondents initiated fresh selection process for appointment of Computer Operators through Rajasthan Medicare Relief Society (RMRS) in the year 2016, providing for essential qualification as well as salary. Petitioners were appointed in pursuance of the said selection process and agreements were executed between the petitioners and the Secretary of RMRS.