RAMCHANDRA SINGH JHALA, J. - (1.) The respondents are served but none appears.
(2.) Relevant facts to be noted are that concededly the State of Rajasthan has formed a society named as 'Rajasthan Medical Relief Society.' The society carries out functions pertaining to health services under various schemes of the State of Rajasthan. The respondents were employed as computer operators by the Rajasthan Medical Relief Society and fearing replacement of their contractual services by terminating the same and replacing the contractual employees in light of office order dated 16.12.2016 which was annexed as Annexure-17 to the writ petition, they approached the Court.
(3.) We have read the office order. It simply states that where the State Government has taken computers with computer operators through a placement agency, the placement agency has to ensure that wages to the computer operators are paid as per law.;