RAM SAHAY GURJAR AND ORS. Vs. STATE OF RAJASTHAN AND ORS.
LAWS(RAJ)-2015-4-115
HIGH COURT OF RAJASTHAN
Decided on April 21,2015

Ram Sahay Gurjar And Ors. Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

- (1.) WE have heard learned counsel appearing for the parties.
(2.) THESE two Special Appeals have been filed against the judgment of learned Single Judge dated 22.01.2014 in S.B. Civil Writ Petition No. 15128/2011 (Babu Lal Gurjar v. State of Rajasthan and Ors.), by which he had allowed the writ petition, on the ground that the replacement of one contractual employee by another contractual employee, on the post of Chowkidar, on which the petitioner was suddenly stopped the work on 30.06.2010, without any rhyme or reason, was a practice, which was deprecated by the judgments of this Court in Smt. Pramila Devi and Ors. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 8365/2010), decided on 08.02.2011, as well as the judgment in Smt. Mooli Devi v. State of Rajasthan and Ors., : 2010 (4) WLC (Raj.) 334.
(3.) IN the present case, Shri Babu Lal Gurjar, the petitioner, who has also filed an appeal against the judgment dated 22.01.2014, was engaged on contract, to serve as a Chowkidar in Kasturba Gandhi Balika Vidhyalaya, Chaksu, District Jaipur, a scheme floated by the Central Government for the residential schools, for girls in rural areas. He was engaged on 01.07.2006, and continue to work upto 30.06.2009, when the State Government, running the project through Sarva Shiksha Abhiyan, decided to engage the employees, namely, warden, teachers, watchman, cook and helper, in all Kasturba Gandhi Balika Vidhyalaya, through private placement agencies. Though the petitioner was already working on contract, which was extended from year to year, he was recommended by the placement agency, namely CDECS (HRD Division), Jaipur to the District Project Coordinator, Sarva Shiksha Abhiyan, Jaipur. His name was recommended as Watchman in Kasturba Gandhi Balika Vidhyalaya, Chaksu, District Jaipur, in letter of CDECS, Jaipuir dated 30.06.2009. It was submitted on behalf of the petitioner that on 30.06.2010, he was relieved, and was not allowed to work from 01.07.2010, on the ground that his services had come to an end. The petitioner requested to allow him to continue, but without any response. On 12.07.2010, a new person, namely, Shri Ram Sahay Gurjar was recommended by the same placement agency, and was employed by the District Project Coordinator, Sarva Shiksha Abhiyan, Jaipur, to work as Chowkidar in Kasturba Gandhi Balika Vidhyalaya, Chaksu.;


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