Shiv Kumar Sharma, J. - (1.) The applicants approached this Court with the prayer to direct the respondents to give employment to the applicants in any of the depart- merit of the State Government or in the Public Undertaking.
(2.) The applicants are the employees of the Rajasthan State Agro Industries Corporation Limited which is ordered to be wound up by the court but that winding up order had not been given effect to. On the company being wound up all employees of the company were being absorbed by giving them alternative employment. It is the case of the applicants that all other employees of the corporation have since been accommodated on alternative jobs but the applicants have not been absorbed in any of the departments though their names were sent for absorption on more than 12 occasions.
(3.) I have heard learned counsel for the parties and scanned the material on record.;