Vineet Kothari, J. - (1.) THE petitioner was working as Computer Operator with Machine in the Drugs Distribution Centre cum Chief Minister's Free Medical Aid scheme. His contractual services were discharged w.e.f. 30.4.2012, which was challenged by him. This controversy has been decided by this court in the case of Ashok Godara vs. State & Ors. -SBCWP No. 3503/2014 decided on 22.05.2014, in which this Court has held as under: - 14. As far as Computer Operators are concerned, there is no dispute that with a different name and designation known as "Information Assistants" the regular selection process has already been held by the State Government in the year 2013 and since the regularly selected persons or Information Assistants became available for the post of Computer Operators, some of the present petitioners, who are Computer Operators, cannot claim any preferential right over the regularly selected and appointed Computer Operators/Information Assistants. 15. This Court is, therefore, of the considered opinion that present set of writ petitions do not have any merit & deserve to be dismissed and no mandamus direction can be given to the respondent State to extend the term of contractual employment of the Pharmacists employed through agencies other than RMRS, Computer Operators and Helpers working in the various DDCs, run and operated by the State Government under the Chief Minister's Free Medical Aid Scheme. 16. Consequently, the writ petitions are hereby dismissed. No costs. Copy of the order be sent to the concerned parties forthwith.
(2.) HOWEVER , the learned counsel for the petitioner submitted that he has served a legal notice for non -payment of the salary to the petitioner for the contractual period of month of March and April, 2014. The said legal notice dtd. 25.4.2014, Annex. 19 has not been so far responded to by the respondent - Department. It is expected that the respondents shall decide the representation of the petitioner and if the salary has not been paid to him for these two months, the same shall be paid to him in accordance with law. Accordingly, the present writ petition is disposed of in same terms. No order as to costs. A copy of this order be sent to the parties concerned forthwith.;