Dr. Vineet Kothari, J. - (1.) HEARD learned counsel for the parties.
(2.) BOTH the learned counsel for the parties state at Bar that the controversy involved in the present writ petition has been set at rest by a coordinate bench of this Court while deciding the writ petition being SBCWP No. 12972/2011 - Surya Singh & Ors. Vs. State of Rajasthan & Ors., decided on 27.11.2013, wherein the coordinate bench of this Court while following the directions issued in CW No. 2998/2011 - Sahab Ram & Anr. Vs. State & Ors., has disposed of the writ petition and held as under: - By way of this writ petition, the petitioners are seeking directions to the respondents to allow them to work on the post of STLS/LT/STS till the Revised National Tuberculosis Control Programme (for short 'RNTCP' hereinafter) continues. It is further prayed that the respondents may be restrained to appoint new entrants through NGO as per orders dated 17.06.2011 and 12.09.2011 issued by the State Government directing that whatever services are required under RNTCP, should be hired through placement agency. Learned counsels for the parties submit that the controversy involved in this writ petition is covered by a decision of this Court dated 10.10.2011 rendered in SBCWP No. 2998/2011 -Sahab Ram and Anr. Vs. State of Rajasthan and Ors; and order dated 12.02.2013 passed in SBCWP No. 512/2012 -Amit Kumar Shah & Ors. vs. State of Rajasthan & Ors. SBCWP No. 2998/2011 was disposed of by this Court with the following directions: Accordingly, this writ petition is disposed of with direction to the respondents to allow the petitioners to work on contract basis and after completion of every one year, on assessing their performance, if it is found that their work is satisfactory, then the term of petitioners' services may be extended from time to time till project exists. It is made clear that no appointment shall be made through placement agency because it is specifically mentioned in the guidelines that application will be invited after advertising the vacancies in the local newspaper of the State. Accordingly, this writ petition is also disposed of in the terms indicated above. Accordingly, the present writ petitions are also disposed of in the terms indicated herein above. No costs. A copy of this order be sent to the concerned parties forthwith.;