TEJENDRA SINGH SHAKTAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petitions have been filed with the prayer for regularization of services of the petitioners on the post of Stenographer.

(2.) The brief facts of the cases are that the petitioners were initially appointed in the year 2003 as Stenographer on contractual basis through a placement agency. They continued to work till the year 2013 when they apprehended that their services would now be terminated by the State department. At that stage, certain petitions were preferred before this Court and the lead case Mukesh Kumar Khatik v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 5049/2014) was decided on 1/9/2014. Mukesh Kumar Khatik's petition was allowed with the following directions:

(3.) The petitioners then were continued on the said posts and in the year 2018, a fresh advertisement for recruitment on the posts of Stenographer was issued by the State Government. The said advertisement was issued on 4/7/2018. Soon after the same being issued, the present petitions were preferred by the petitioners on 12/7/2018 for regularization of their services on the ground that they have completed 10 years of services and therefore they deserve regularization. Vide interim order dtd. 24/7/2018, it was directed that the petitioner would not be discontinued from the contractual services if not already discontinued.