- (1.) The instant writ petition has been preferred seeking the following relief: 1. by an writ, order or direction, the respondents may kindly be directed to screen the candidature of the petitioners under Rule 6 of the Rules of 1998 within the stipulated period and to regularize them as such and they be given all consequential benefits; 2. by an writ, order or direction, in the alternative and in addition thereto, the petitioners further prayed that the impugned orders dated 9.5.2002 and 17.7.2003 may kindly be quashed and set aside; 3. by any writ, order or direction, the respondents may be directed to consider the candidature of the petitioner in response to public advertisement dated 18.8.2008 and to give them preference as they hare having rich experiences; 4. any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the circumstances of the case, may kindly be passed in favour of the petitioner. 5. the writ petition may kindly be allowed with costs throughout."
(2.) Succinctly stated the facts necessary for disposal of the writ petition are that the Central Government, vide its communication dated 14.3.1995 sanctioned initiation of 10 child development projects in the State of Rajasthan. In turn, the State Government, issued a circular dated 1.11.1995 (Annex.1) sanctioning 10 child development projects all over the State of Rajasthan. The project was sanctioned after seeking due concurrence from the Finance Department. One of the projects was proposed for Panchayat Samiti Bhopalgarh. An advertisement dated 17.6.1996 (Annex.2) was issued by the District Women Development Organisation, Jodhpur inviting applications from eligible candidates for recruitment on temporary project based posts viz. Child Development Project Officer, Assistant Child Development Project Officer, Supervisors in Panchayat Samiti, Bhopalgarh. The petitioners No.1 to 4 herein further claim that being armed with the requisite qualification and eligibility for the post of Supervisor, they applied for the said post and after due selection process conducted by the selection committee, they were selected and offered appointment on the post of Supervisor on purely contractual basis for a period of six months at a salary of Rs.2000/- per month vide office orders dated 8.7.1996, 9.9.1996 and 16.12.1996 issued by the Project Director, District Women Development Agency, Jodhpur. The advertisement specifically stipulates that the posts were temporary and upon the project coming to an end, the services shall come to an automatic end and that the field of work would be at Bhopalgarh.
(3.) It may be noted at the outset that the writ petition was originally preferred by six petitioners including one Babu Singh Chouhan. When the matter was being heard finally, learned counsel sought to withdraw the writ petition to the extent of the petitioner No.5 Babu Singh Chouhan for pursuing other appropriate legal remedy. Accordingly, the writ petition was dismissed to the extent of Babu Singh Chouhan by order dated 26.11.2014. The petitioner No.6 claims to have applied for the post of Assistant Child Development Project Officer which was advertised at a later date and was given contractual appointment on the said post by the Coordinator cum Project Director, Children Development Project, Jodhpur vide order dated 1.10.2001. It is averred in the writ petition that the petitioners continued to discharge the duties entrusted to them and also underwent various training programmes conducted by the State Government/its agencies so as to perform their duties more efficiently.;