M.R.SHAH, J. - (1.) Leave granted.
(2.) Feeling aggrieved and dissatisfied with the impugned interim Order dated 23.09.2019 passed by the High Court of Judicature for Rajasthan at Jaipur in S.B. Civil Writ Petition No. 1924 of 2019, the original respondent - Rajasthan State Road Development and Construction Corporation Ltd. has preferred the present appeal.
(3.) That the respondent No. 1 herein was appointed as Computer Operator on contractual basis. Respondent No. 1 - original petitioner filed the writ petition before the High Court for grant of regular pay-scale and to regularize his services on the ground that he is serving the appellant Corporation for the last three years. It was the specific case on behalf of the appellant Corporation that respondent No. 1 was never appointed by the appellant Corporation and there was no employer-employee relationship between respondent No. 1 and the appellant Corporation. It was the specific case on behalf of the appellant Corporation that the original writ petitioner was hired through one M/s Sahara Supreme Security Service, Jaipur. It was also the case on behalf of the appellant Corporation that even there was no regular sanctioned post of Computer Operator existed in the appellant Corporation. That, during the pendency of the aforesaid writ petition, another e-tender was issued by the appellant Corporation for hiring the Computer Operators etc. and the contract was awarded to one firm, namely, M/s Rakshak Security (P) Ltd. for providing Computer Operators and other posts for a period of 12 months. That, thereafter, by the impugned interim order dated 23.09.2019, the High Court has restrained the appellant Corporation from appointing new set of contractual employees in place of the original writ petitioner.;