KRISHAN KUMAR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner seeks a direction to the respondents for continuance of his contractual appointment.

(2.) Facts in brief are that the State Government, by its notification dated 28.10.2009 formed 10 new Panchayat Samities including the Panchayat Samiti, Gharsana. Certain posts were created in the Panchayat Samiti, Gharsana vide order dated 30.11.2009.

(3.) The petitioner claims that the posts were substantive but were sanctioned on contract basis. Two posts of Computer Operator and three posts of Class IV employee were sanctioned vide the aforesaid order. The procurement of the employees on the contractual posts was to be carried out by the Panchayat Samiti at its own level. The Vikas Adhikari of the said Panchayat Samiti published a general notice dated 28.5.2010 inviting applications for the post of Computer Operator and Class IV employees. The petitioner claims that he applied for the said post and was appointed on the post of Assistant Employee i.e. Class-IV for a period of one year vide order dated 3.6.2010.