Arun Bhansali - (1.) This writ petition has been filed by the petitioners seeking directions qua documents Annex. 5, 6, 7 and 8.
(2.) It is pointed out by learned counsel for the petitioners that in identical petitions led by S.B. Civil Writ Petition No. 10843/2019 (Smt. Seema Gupta and Ors. v. Union of India and Ors.), the Bench at Jaipur has already granted the directions desired in this petition.
(3.) The directions given in the case of Smt. Seema Gupta (supra) reads as under:- "After hearing the learned counsel for the parties and looking to the factual matrix of the case, this Court deems it appropriate to dispose of these writ petitions while intervening on a limited count, which is that if the petitioners are having proper qualification and are eligible to be appointed as Vocational Trainers and were duly selected by the respondents strictly in accordance with law on contractual basis then their services shall not be replaced by another set of contractual Vocational Trainers to be appointed in pursuance of the order dated 20th May, 2019. While observing as above, this Court makes it clear that this Court is not inclined to go into the legality of the order dated 20th May, 2019 at this stage as the same is not prejudicial to the interest of the present petitioners. The protection to the petitioners shall be strictly as per their qualification and eligibility and appointment based on legal selection process for the contractual post of Vocational Trainers. The substitution shall not be made by another set of Vocational Trainers being appointed in pursuance of the order dated 20th May, 2019. The respondents shall, however, be free to conduct the services of the petitioners as per the existing project and scheme. Lastly, while addressing the apprehension raised by counsel for the petitioners that their salaries are not being paid in time since log, we direct the respondents to pay the salary to the petitioners as expeditiously as possible. Copy of this order be placed in each file." ;