ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This judgment will dispose of all the above writ petitions filed by respective petitioners. As per facts of the case, all the writ petitioners were appointed by the Advocate on Record for State of Rajasthan appointed by the State Government in the Supreme Court. The appointments were made against existing vacant posts of Stenographer and Lower Division Clerk and the Advocate of Record was permitted to appoint Stenographers and Lower Division Clerks with the consent of Finance Department vide order dated 25.5.1994 and order dated 25.5.1995 passed by the Department of Law & Legal Affairs, Government of Rajasthan, Jaipur.

(2.) All the appointments were made by the Advocate on Record appointed by the State Government in New Delhi against the posts lying vacant in the said office. All the petitioners were provided appointment on the posts of Stenographer and Lower Division Clerk and their detail is as follows:

(3.) All the petitioners were appointed by the Advocate on Record after due authorisation of the State Government on their respective posts on contractual basis till the posts are filled in by regular appointments or till further orders, on the posts of Lower Division Clerk and Stenographer.