Rajasthan High Court - Jaipur
Anita Patidar vs State Of Raj And Ors on 20 May, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CIVIL WRIT PETITION NO.1187/2010 Anita Patidar Vs. State & Ors. Date of order : 20/5/2011. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Tanveer Ahmed for the petitioner.
****** This writ petition has been filed by the petitioner assailing selection process/final selections made by the respondents in pursuance to an advertisement dated 18/07/2008 held for the post of Rural Health Worker (Female) which is included in the schedule appended to the Rajasthan Rural Medical and Health Subordinate Service Rules, 2008.
Grievance of learned counsel for petitioner is that selection should not have been restricted only to those who are earlier working with the Government on contract basis.
As per the law settled by catena of judgements of this Court as well as Supreme Court, preference ought to be given to contractual employees. One set of contract employees cannot be substituted by another set of contractual employees. The coordinate bench of this Court has dismissed 139 identical writ petitions pertaining to same selection process vide judgement dated 27.10.09, the main writ petition being S.B. Civil Writ Petition No.2444/09, Smt. Rekha Kumari & Ors. Vs. State of Raj. & Ors.
In any case, the selection pertains to the year 2008 and a period of almost three years have gone by since then. At this stage, no interference is called for.
The writ petition is dismissed.
(MOHAMMAD RAFIQ), J.
RS/-