SHARDA (SMT.) Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) By way of these writ petitions, the petitioners have approached this Court being aggrieved of the orders of different dates enumerated in the Schedule below, whereby the respondent Municipal Board, Sirohi terminated the services of the petitioners from their respective ministerial/subordinate posts on which they claim to have been regularly appointed.

(2.) The Government of Rajasthan initiated a process for filling the vacancies existing in the ministerial and subordinate cadres of various local bodies in the State. The concerned municipal bodies were directed to conduct an exercise for identifying the posts and to determine the number of vacancies.

(3.) The respondent Municipal Board, Sirohi took it upon itself,to conduct the recruitment and issued two different advertisements dated 13.1.2015 and 20.1.2015 for recruitment of Sanitary Inspector (1 post), Assistant Fire Officer (1 post), Vehicle Driver-General (5 posts), JCB Driver (1 post), Fireman (4 posts), Gardener (6 (posts) and Computer Operator (1 post). Both the advertisements were issued for very same posts. However, the advertisement dated 13.1.2015 mentions that the posts were contractual, whereas the advertisement dated 20.1.2015 talks of regular recruitment in the cadre. The petitioners claim to be possessing the requisite qualifications for being appointed on their respective posts. Accordingly, they applied against the advertised vacancies. The Municipal Board, thereupon allegedly conducted a selection exercise and, the petitioners upon being found successful therein, were offered temporary appointment on their respective posts vide orders of different dates set out in the Schedule with specified terms and conditions. Condition No. 6 of the appointment orders reads inter-alia that in case, the affidavits/certificates of the applicant were found to be wrong or if the appointment was found to be dehors the Rules, then the incumbent could be terminated from service without any prior intimation.