- (1.) We have heard learned counsel appearing for the appellant.
(2.) The petitioner was engaged as Computer Operator with Machines in the Scheme, which is still continuing. His services were dispensed with on completion of the term of contract, on which they filed a writ petition with the prayers that the order dated 04.10.2013 may be quashed and set aside, and the respondents may be directed to keep the contractual services of the petitioner continued under the direct contract, till regularly selected candidates joins duties. The petitioner has also prayed for a direction to the respondents to regularise the services of the petitioner on the post of Computer Operator, and further the respondents may be directed to commence the recruitment process for regular selection on the post of Computer Operator, and give the benefit of experience to the petitioner, and give regular appointment to the petitioner.
(3.) Learned Single Judge dismissed the writ petition on the ground that the coordinate Bench of this Court, in Damodar Prasad Meena & 73 Ors. v. State of Rajasthan & Ors. [2014(4) WLC (Raj.) 495] at the Principal Seat, Jodhpur has disposed of the writ petitions by directing the respondents to take a policy decision with regard to the appointment of Computer Operators with Machines and allow to continue the petitioners of the said petitions on contractual basis till such decision is taken by the State Government.;