TEEJA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since common question of facts and law is involved in all these writ petitions, therefore, they are being disposed of by this common order.

(2.) For brevity, the facts of S.B. Civil Writ Petition No.1897/2023 [Teeja Meena & Ors. vs. State of Rajasthan & Ors) are taken into consideration for disposal of the batch of writ petitions.

(3.) Briefly the facts of the case are that the petitioners being eligible for holding the post of Live Stock Assistant were engaged by the respondent-Department on urgent temporary basis in pursuance of the Notification issued on 20/09/2022. As per the terms and conditions of the Notification, the petitioners were appointed on a fixed remuneration of Rs.17,700.00 per month and the period stipulated in the Notification was three months. After the expiry of three months, the engagement of the petitioners was discontinued. Aggrieved of this discontinuation of their engagement, the petitioners have preferred these writ petitions.