- (1.) WE have heard learned counsel appearing for the parties.
(2.) ALL the connected Special Appeals, field by the State of Rajasthan, arise out of the common judgment dated 20.05.2014, passed by learned Single Judge, by which he has allowed the writ petitions with following directions: - - "1) that the respondents should continue the petitioners as contractual Lecturers in the Self Finance Scheme from 1st of August to 28th February every year on the same terms as before without undertaking fresh process of selection in the succeeding academic year. 2) that the petitioners shall not be entitled to claim any remuneration for the period other than the aforesaid in any academic year. 3) that this will not preclude the respondents from making fresh appointment, if any candidate is not willing to continue or continuously absents from duty for more than a month. 4) that it will be open for the respondents to replace the services of the petitioners by duly selected candidates through RPSC." D.B. Special Appeal(W) Nos. 162/2015, 169/2015, 170/2015 & 171/2015, filed by the petitioners in the writ petitions, arise out of the same judgment, against direction number 1, by which they have been allowed to continue as contractual Lecturers in the Self Finance Scheme from 1st August to 28th February in the succeeding year on the same terms.
(3.) ALL the writ petitions were filed for directions to the respondents to produce the entire relevant record pertaining to the petitioners' case; issue an appropriate writ, order, or direction quashing the verbal termination orders of the petitioners, to be illegal, null & void, ineffective, inoperative and non est in the eye of law, and further for direction to the respondent Nos. 3 and 4 to allow the petitioners to continue in service on the post of College Lecturers in the respective subjects, till the RPSC selected candidates are made available, or the Self Finance Scheme is in operation.;