NARENDRA KUMAR MATHURIA S/O SURESH CHANDRA MATHURIA Vs. STATE OF RAJASTHAN THROUGH PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) By this common order both the writ petition are being heard and decided together.

(2.) Petitioners have been appointed as Computer Operators with machine on contract basis under Mukhyamanti EGram Pariyojana and they were engaged on contract basis and have been working since 2011 and 2012 respectively. Their services have been continued by different orders by entering into a contract with the respondent alongwith a placement agency.

(3.) Learned Counsel for the respondents submits that the circular issued by the Finance Department dated 10.02.2016 was highlighted by the Secretary, Finance vide his note-sheet dated 10.02.2017 directing that appointments on contract basis of Computer Operator with machine cannot be continued by contractual method and the same will be filled only from the retired employees by entering into contract with them. In view of the same, the services of the petitioners which were continued upto 28.02.2017 cannot be allowed to be continued thereafter.