RAVINDRA PRATAP SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-12-47
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on December 17,2019

RAVINDRA PRATAP SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioners seeking a restraint against the respondents from terminating the services of petitioners from the post in question and replacing the petitioners from another set of contractual employees in Deendayal Antyodaya Yojna- National Urban Livelihoods Mission ('DAY-NULM').
(2.) It is, inter alia, indicated in the writ petition that the Scheme in question was re-structured in 2014-15 and was renamed as indicated hereinbefore. For the purpose of manning various posts including post of Manager, one T&M Services Consulting Private Limited was engaged by the respondents.
(3.) The petitioners applied for the same and were appointed vide order dated 10.07.2017 for a period of one year. However, extension has been granted to them time and again.;


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