- (1.) The petitioners who were engaged as the experts/specialists/ consultants on contractual basis by the respondents for the implementation of the Rajiv Awas Yojna, pursuant to the execution of separate agreements of different dates for working at different places, have approached this Court by way of this common petition under the apprehension that the respondents would not extend the period of their respective agreements further, after the date 30.09.2014, seeking following prayers:- "(i)by an appropriate writ, order or direction, the respondents be directed to place before the Hon'ble Court entire record relevant and pertinent for adjudication of the petitioner's case. (ii) by an appropriate writ, order or direction the respondents be directed to issue orders of extension of the petitioners, till further orders, without having any fixed date though subject to availability of regularly selected candidates. (iii)by an appropriate writ, order or direction, the services of the petitioners be continued till the Scheme of Making the Country Slum Free and Housing Facilities to be provided to Slum Dwellers/Urban poor exist framed by Ministry of Housing and Urban Poverty Alleviation Government of India. (iv)by an appropriate writ, order or direction, if during the pendency of the writ petition any order adversely affecting the petitioner's right or prejudicial to their interest is issued by Rajasthan Urban Infrastructure Finance and Development Corporation Ltd. (A Government of Rajasthan Undertaking), may kindly be allowed to be taken on record and the same may kindly be quashed and set aside. (v) by an appropriate writ, order or direction, the respondents be directed not to make any arrangement of replacing the petitioners through placement agency/any other mode."
(2.) The Court vide the order dated 29.09.2014, had passed the exparte order, directing the respondents not to discontinue the services of the petitioners till the returnable date, which order was extended from time to time till this date.
(3.) As per the case of the petitioners, pursuant to the advertisements dated 21.09.2010 (Annexure-1) and 10.04.2013 (Annexure-2), inviting applications for the appointment of experts in various categories on contract basis, for a period of one year for preparation of slum free State/City Plans Scheme for different cities of Rajasthan, in terms of the Rajiv Awas Yojna, of Ministry of Housing and Urban Poverty Alleviation, Government of India, the petitioners had applied for their respective posts. The respondents considering the qualifications and experiences of the petitioners had offered the posts of Social Development Specialist or GIS Specialist, etc. as per the letters dated 10.05.2011 (Annexure-3) and 31.07.2013 (Annexure-4), on contractual basis for a maximum period of one year and on the consolidated package. The petitioners on joining their respective duties were required to execute their respective agreements on non judicial stamp papers of Rs.100/- at the earliest in the State Level Nodal Agency (SLNA) Office, Rajasthan Urban Infrastructure Finance and Development Corporation Ltd. (RUIFDCO). Accordingly, such agreements were executed by the petitioners with the respondents, two copies of which have been annexed at Annexure-5 which is dated 25.11.2011 executed by the petitioner No.1 and at Annexure-6 which is dated 02.09.2013 executed by the petitioner No.10. It is the further case of the petitioners that in case of some of the petitioners, whose term of agreement had come to an end earlier were granted extension from time to time till 30.09.2014 and in case of the other petitioners whose term of agreement had elapsed as per the agreement, were also granted extension upto 30.09.2014, as per the Annexures-12 & 13, respectively. However, the petitioners apprehended that the respondents would not further extend the duration of their agreement after 30.09.2014 and therefore had approached the Court by way of this common petition.;