MUKESH SINGH CHANDEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants complain about the arbitrary termination of their internship and approached the Court. They were appointed pursuant to the Rajasthan Yuva Vikas Prerak Internship Programme- regulated by the guidelines framed for that purpose in 2017.

(2.) It was urged that appellants could not have been dispensed with the two years period stipulated in the guidelines.

(3.) The respondent-State had argued that engagement was merely on an internship basis and under no circumstance could be construed as employment or appointment under the State. The State could in its discretion, terminate the internship.