ASGAR ALI USTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Meted out with hostile discrimination by the respondents, Asgar Ali Usta is before this Court on account of being the torchbearer for his counter parts who were, at the relevant time, working on contractual posts as lecturers along with him for more than 10 years, but their services were summarily dispensed with on the ostensible ground that regular appointments were to be made for the same very post in question. Petitioner is similarly situated with his other peer who all, being over aged, could not compete for the regular appointment on the advertised posts.

(2.) Conceded case of the petitioners is that they cannot seek continuation on the contractual post in perpetuity, more particularly when the suitable incumbents are available by way of regular appointment.

(3.) However, limited grievance of the petitioner is that, given his past longevity of service of more than 10 years, in case the posts are still vacant and, there are not enough suitable regular appointees available, then he ought to be given preference for continuing in service on contractual basis as before.