SINGHVI, J. - (1.) HEARD learned counsel for the peetitioner and perused the Writ Petition.
(2.) PETITIONER is an association of the employees working in the Leprosy Centre (Deeg) Bharatpur. They were initially employed at the Leprosy Centre which was being run by the Damien Foundation Brussels. The Centre was taken over by the Government in the year 1989. Record enclosed to the Writ Petition show that thereafter several representations have been made by the employees for their permanent absorption in the service of the Government and for payment of various benefits to them, grant of regular pay scales etc. In the meeting held on 17. 3. 90 in the Directorate of Medical and Health Services between the representatives of the workers and the Department, certain decisions were taken. According to the petitioner, the Government has still not given effect to the recommendations made in that meeting and it has not taken a final decision in the matter. The petitioner has stated that it has been making representations to the Government to finally decided the matter but despite of these representations, the matter is still pending with the Department. The prayer made by the petitioner is for issuing a direction to treat the employees working at the Leprosy Control Unit Deeg as having been regularly appointed in Government service and also to give them all benefits of seniority, fixation etc. from the date of initial appointment in the Unit. There could be no manner of doubt that once the Government has taken over the Unit along with its liabilities and the staff, the Government must devise a scheme for the condition of services of the employees who were employed in the Leprosy Control Unit. Period of two years is more than sufficient for taking such decision and there is no reason why the Govt. has not been able to decide the matter finally and that too despite that in the meeting it was recorded that the matter is still under consideration of the Government and till the matter is decided, further action is not possible. Having regard in the facts of the case under consideration, it is proper to direct the respondents, namely, the Secretary to the Government, Medical and Health Department, Rajasthan, Jaipur and the Director, Medical and Health Services, Rajasthan, Jaipur to take a final decision on the matter within a period of three months from the date of presentation of copy of this order. This Writ Petition stands disposed of with the above direction. .;