- (1.) By this writ petition, the petitioners seek the relief of reinstatement in service on the post of Class IV employees (Safai Karamchari).
(2.) The facts and circumsances giving rise to this case are that the petitioners were initially appointed as Gangman vide order dated 17-8-1984 by the Municipal Council, Jodhpur and thereafter they were transferred in the Cattle Pond. Abruptly, their services stood terminated by the verbal order of the respondent authority whereas some persons appointed by the same order were allowed to continue in service and this was done despite the fact that the petitioners had rendered 240 days service under the respondents. The respondents issued an advertisement in the year 1996 for the posts of Class IV employees with the stipulation that preference shall be given to those persons who had served the respondents. The candidature of the petitioner have not been considered for appointment by giving them preference. Hence this writ petition.
(3.) I have heard learned counsel for the parties and perused the record. Petitioners have got alternative remedy but they have come to this Court without first exhausting the alternative remedy available to them.;