FAISAL BAIG Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) We have heard learned counsel appearing for the appellants.

(2.) The delay in filing the Special Appeals has been sufficiently explained, and is accordingly condoned. The applications under Section 5 of the Limitation Act are allowed.

(3.) In the year 2009, by an advertisement dated 05.02.2009, issued by the Dean, Jhalawar Hospital & Medical College Society, Jhalawar, for appointment, on contract, on the posts of Health Educator, GNM, Storekeeper and Health Inspector, the appellants applied, participated in the Walk in Interview, and were appointed on contract, for a period of one year. The appointment letter of appellant No.1, dated 16.02.2009, is annexed as Annexure-3 to the writ petition, in which he was required to enter into a contract with the Jhalawar Hospital & Medical College Society, Jhalawar, to work for a minimum period of one year, and to execute a bond of service. The contract and the bond are not annexed to the writ petition, nor were produced in the proceedings.