KULWAN SINGH Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) The above noted two writ applications instituted involve substantially identical questions of facts of law, and therefore, have been taken up for final adjudication at the request of the learned counsel for the parties at this stage.

(2.) Briefly, the skeletal material facts necessary for appreciation of the controversy raised herein are that the petitioner, Mr. Kulwan Singh, was engaged as 'Assistant' in "Janni Suraksha Yogna", (for short,'JSY'), operated by the State Government to provide medical care facilities to the pregnant women; vide order dated 10th July, 2009, and joined his services on 14th July, 2007. Similarly, Mr. Kaptan Singh, was engaged on 28th August, 2009, and joined his duty on 31st August, 2009. It is pleaded case of the petitioners that they performed their duties with utmost sincerity and devotion, and also complied with the directions of their controlling authorities. However, their engagement was brought to an end suddenly vide order dated 21st May, 2012, in compliance of a decision arrived at by the 'District Health Committee', headed by the District Collector, as the President of the Committee.

(3.) Learned counsel appearing on behalf of the petitioners reiterating the pleaded facts and grounds of the writ applications emphatically argued that the petitioner's employment has been put to an end all of a sudden, allegedly in compliance of a decision arrived at by the 'District Health Committee', dated 28th April, 2012, whereas the JSY Scheme, is still in operation in some of the districts of the State and their services are very much required. This fact is sought to be substantiated from the information furnished by the State-respondents, in response to an application made under Right to Information Act, 2005, vide communication dated 18th July, 2012, which indicates the number of deliveries of the women in the area.