- (1.) These intra-court appeals involving similar facts and identical issues have been placed for re-consideration pursuant to the common remand order dated 16.01.2008 as passed by the Hon'ble Supreme Court in the respective appeals; and are taken up for disposal by this common judgment.
(2.) The writ petitions wherefrom these intra-court appeals arise were filed by the respective writ petitioners (appellants herein) essentially seeking directions for regularisation of their services with the District Woman Development Agency on the post of Pracheta and for quashing of the orders passed by the respondents in relieving them from service.
(3.) The relevant facts and background aspects are that the appellants had been serving in their respective departments/institutions when they applied pursuant to the advertisement issued by the respondents for appointment to the post of Pracheta; and, by different orders issued by the District Woman Development Agency, Rajasamand, the appellants were appointed to the post of Pracheta initially for a period of 6 months on contractual basis. The appellant in SAW No. 1220/2000 came to be appointed so by the order dated 05.02.1994; the appellants in SAW Nos. 1216/2000 and 82/2001 came to be appointed by a similar nature order dated 17.08.1993; and the appellant in SAW No. 1225/2000 was appointed by an order issued on or about 01.02.1993. The engagement of the appellant as Pracheta was continued with extension of their services by different orders issued from time to time; initially upto 31.03.1995, then upto February 1999, and further upto 30.03.2000.;