SANDEEP KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Civil Writ Petitions Nos.9252/2020, 4651/2020, 5881/2020, 6090/2020, 6753/2020, 7710/2020, 7817/2020, 9295/2020, 9562/2020, 11099/2020, 11437/2020 and 7650/2021:- This bunch of Writ Petitions has been preferred by claiming the following reliefs:-

(2.) Particularly, the issue involved in the present matters is that the petitioners are working on various posts on contractual basis with the medical department. The following Schedule, indisputably, shows the position of the petitioners:- <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_1.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_2.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_3.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_4.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_5.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_6.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_7.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_8.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_9.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_10.jpg</IMG> <IMG>JUDGEMENT_251_LAWS(RAJ)1_2023_11.jpg</IMG> The following facts are not in dispute:-

(3.) There is an apprehension of the petitioners having been replaced by another set of contractual employees. On these points the take of Additional Advocate General's Office is that they are not changing the nature of the petitioners' services as they shall continue them on contractual services until they are replaced by a regularly selected persons or their services are no longer required on count of schemes having come to an end and they shall not replace the petitioners with another set of contractual employees but they shall be free to replace them after they have regularly appointed persons or if the scheme itself comes to an end.