RAJASTHAN VAN MAJDOOR MAHASANGH Vs. STATE

JUDGEMENT

(1.) This order shall govern CWP No. 5668/2007 and CWP No. 5669/2007 that have been heard together for the common question involved.

(2.) By way of these two petitions, filed respectively by "Rajasthan Van Majdoor Mahasangh" and "Van Shramik Ekta Sangh, I.G.N.P. (CITU)" through their Secretaries, the petitioners seek to challenge the same Notification dated 13.07.2007 (Annexure-3) issued by the respondents for the purpose of engagement of ex-servicemen on contract basis as forest guards.

(3.) The averments have been taken in these petitions to the effect that the petitioners are registered trade unions and that the aggrieved members of the unions have authorised their respective Secretaries to file these petitions. The grievance has been stated in the manner that the members of the respective unions are working on different posts (of cattle guards/class-IV employees) in the department concerned and are not being considered for appointment on the post of forest guard though such posts are lying vacant; and in order to deprive the members of the respective unions from consideration, the posts are sought to be filled up on contract basis from ex-servicemen.