- (1.) WE have learned counsel for appellants.
(2.) THIS Special Appeal has been filed against the judgment dated 12.9.2014 by which the writ petition filed by the appellants to allow to continue them on the post of Computer Operator with Machine, was dismissed on the ground that all the appellants were appointed as Computer Operator with Machine under the National Rural Health Mission on contract. The term of their contract has expired and in the meantime, the State Government has appointed the Computer Operators with designation as 'Information Assistant' through regular selection process in the year 2013 for the work performed by the petitioners.
(3.) LEARNED Single Judge dismissed the writ petition following the judgment in the case of Ashok Godara vs. State of Rajasthan (SBCWP No. 3503/2014 decided on 22.5.2014) in which following observations were made in para 14 and 15 of the judgment: "14. As far as the 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 and 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." All the appellants were appointed under a Scheme for providing services for computing in National Rural Health Mission, a project undertaken by the State Government from the funds received from the Central Government. The appointments were made through placement Agency on contractual basis initially for a period of one year.;