PRAKASH KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs:

(2.) The respondents, thus, introduced 'Mission Poorna Shakti' in Pali District through National Mission for Empowerment for Women, District Pali-Marwar. The purpose of Poorna Shakti Kendra was to provide services to women at grass-root levels through the village coordinators reaching out to the rural women.

(3.) The respondents issued advertisements on 28/12/2011 and 20/6/2012, inviting applications for appointment of Women Village Coordinators in 150 Gram Panchayats of Pali District. The petitioner applied pursuant to the said advertisement, and was thereafter, selected for being appointed as Women Village Coordinator on the basis of her merit. The petitioner continued to work on fixed wages of Rs.4,000.00 per month for a fixed term, and her work was extended from time to time by the respondents without any interruption. The bond for continuance of such work was executed periodically. The services of the petitioner were satisfactory and there is no dispute in regard thereto by the respondents.