A.K.MATHUR,J. - (1.) PETITIONER by this writ petition has prayed that the order of termination dated 4th November, 1989 (Anx. 2) may be quashed.
(2.) PETITIONER by this writ petition has prayed that the order of termination dated 4th November, 1989 (Anx. w) may be quashed. Petitioner was appointed as L.D.C. on daily wages by the order dated 13.6.1986. This appointment was given for 3 months and in pursuance thereof petitioner has joined on 16th June 1986. Thereafter by the order dated 12th December, 1986 petitioner was appointed in regular pay scale on the temporary basis till the selected candidate from the Rajasthan Public Service Commission is available whichever is earlier. On 4th November, 1989 petitioner's services were terminated on account of the selected candidates received from the R.P.S.C. The grievance of the petitioner is that the termination of the petitioner is in violation of Section 25F(a) and (b) and persons junior to the petitioners have been appointed.
(3.) A reply has been filed by the respondents and respondents No. 4's version is that the petitioner's services have been terminated in terms of the stipulated order that in the event of duly selected candidates are made available from the R.P.S.C. services of petitioner shall go terminated. It is also admitted that Sarv Shri Bhanwarlal Shrimali; Karnidan; Shankerlal; Sujeet Kumar and Nathuram were appointed later than the petitioner, but they are on daily wages.;