Vineet Kothari, J. - (1.) THE petitioners, in the present writ petition, have sought following relief/s: - It is, therefore, most humbly and respectfully prayed that the writ petition filed by the petitioner may kindly be allowed and by an appropriate writ, order or direction: - (1) By an appropriate writ, order or direction, the verbal termination order passed by the respondent authority may kindly be quashed and set aside. The respondents may kindly be directed to continue the petitioners as Nurse Grade -II. (2) By an appropriate writ, order or direction, respondents may kindly be directed to continue to pay the salary and dues to the petitioners. (3) By an appropriate writ, order or direction, respondents may kindly be directed to regularize the service of the petitioners on the post of Nurse Grade II. (4) Any other appropriate order or direction which this Hon'ble Court considers just and proper looking to facts and circumstances of the present case, may kindly be passed in favour of the petitioners. (5) Costs of the writ petition may kindly be awarded to the petitioners.
(2.) IN view of reply to Ground (C) of the reply to the writ petition, which is quoted herein below, the writ petition is liable to be dismissed. The reply to Ground (C) reads as under: - It is also submitted that the immediate and urgent reasons for the inviting application for the newly created 4200 post of the Nurse Grade -II in all over Rajasthan by the State Government for the welfare of the public at large on the urgent temporary basis for the period of six months or till the appointment the regularly selected persons from the RPSC. These posts have no concerned with the posts of petitioners upon when they are working on a contract basis. The petitioners are working on a contract basis and according to the rules, such persons are not entitle to get permanent appointment on the post of nurse grade -II. The permanent appointment can only be given by the RPSC by holding proper examination according to the governing rules and therefore the petitioners are not entitle for any such relief and therefore the writ petition is not maintainable and same is liable to be dismissed. Having heard the learned counsel for the parties, this Court finds no force in the writ petitions preferred by the petitioners. The fixed term contractual employees have no right to be regularized and in view of the statement made in the reply that the new advertisement is not affecting the petitioners, no cause of action can be said to have arisen to the petitioners. The writ petitions are hereby, accordingly, dismissed with cost of Rs. 2000/ - each. A copy of this order be sent to the concerned parties forthwith.;