- (1.) HEARD learned Counsel for the parties.
(2.) THE service of the petitioner has been terminated according to the petitioner by verbal order on 1 -8 -1987, by the respondents. Learned counsel for the petitioner submits that original writ petition was filed by the petitioner to vindicate her right to claim equal pay. Learned counsel for the petitioner further submits that being aggrieved with the writ petition filed by the petitioner, the State Government, has terminated the service of the petitioner. He further submits that the duly selected candidates have not been appointed so far and the posts are lying vacant. Learned counsel for the petitioner does not want to press at this stage the point whether the office of the D.R.D.A. Jaipur, is an industry or not. As such we are not deciding this point at this stage.
(3.) IT is true, that pick and choose policy of ad -hoc appointment is persistently followed by number of officers of the State in various departments including present department. This Court in the case of B.B. Sharma v. The State of Rajasthan, D.B. Civil Writ Petition No. 235/1987, decided on Nov. 17, 1988, (reported in 1988 (2) RLR at page 327) has also considered this matter.;