Rajasthan High Court - Jodhpur
Vijay Kumar vs . Union Of India & Ors. on 14 August, 2014
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. Civil Writ Petition No.5008/2014
Vijay Kumar Vs. Union of India & Ors.
Order dtd. 14/08/2014
1/5
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. Civil Writ Petition No.5008/2014
Vijay Kumar Vs. Union of India & Ors.
..
Date of Order :::: 14th August, 2014
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
None present for the petitioner.
--
BY THE COURT:
1. The lawyers are observing strike which is contrary to various Supreme Court decision.
2. No counsel is appearing on behalf of petitioner though name of Mr. Shree Kant Verma, counsel for the petitioner is shown in the cause list. The case is listed in today's cause list at Serial No.17 under category "for fresh admission with stay".
3. Perused the record.
4. The petitioner has filed the present writ petition in this Court on 08.07.2014 seeking following relief/s: -
S.B. Civil Writ Petition No.5008/2014 Vijay Kumar Vs. Union of India & Ors.
Order dtd. 14/08/2014 2/5 "It is, therefore, prayed that this writ petition may kindly be allowed and: -
(a) The impugned order dated 15.4.2014 Annex.14 and order dated 28.4.2014 Annex.16 may kindly be quashed and set aside; and
(b) The respondents may kindly be further directed to allow the petitioners to work on their respective posts in the ICPS Scheme till the availability of the scheme or till the availability of the regularly selected candidates to replace them.
(c) The respondents may kindly be directed not to replace the petitioners with the other set of contractual employees; and
(d) the respondents may kindly be directed to continue the petitioner in any project where post of petitioner is lying vacant.
(e) Any other appropriate writ order or direction, this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioners."
5. The impugned orders dated 15.04.2014 (Annex.14) and dated 28.04.2014 (Annex.16) are also quoted herein below for ready reference: -
"र जस न सरक र र जस न स च ईल प क न स स य ननद लय ब ल अध क ररत ज -3/1, अमब कर भवन (ववसत र), ह ल र जमहल रज नस एररय , जयप)र कम +क एफ-14(1)( )/नन.ब .अ./14/6673-74 जयपर) , ददन +क 15-4-2014 सह यक ननद क, ब ल अध क ररत एव+ जजल ब ल स+रकण ईक ई, उदयप)र एव+ ) ग + रप)र।
ववषय : - समककत ब ल स+रकण य जन क ककय नवयन हत) जजल ब ल स+रकण ईक ई उदयपर) एव+ 6 ग + रपर) क यन6 नसफ सह यत 7 क य7कम अनतग7त वष7 2014- 2015 हत) सह यक र श क स+ब+ म9 ।
S.B. Civil Writ Petition No.5008/2014 Vijay Kumar Vs. Union of India & Ors.
Order dtd. 14/08/2014 3/5 पस+ग: - यन6 नसफ क पत +क कम +क ज.प .आर./ स .प ./2014/31 ददन +क 17.02.2014 क कम म9 ।
उपर क ववषय नतग7त एव+ प स+धगक पत क कम म9 लख ह> कक समककत ब ल स+रकण य जन क पभ व ककय नवयन हत) जजल ब ल स+रकक ईक ई उदयप)र एव+ )ग + रप)र क वष7 2013-2014 हत) य6ननसफ स प प सव कAत पत +क आई.एन. .ज./2013/व ई. एस. 816/116 ददन +क 20.03.2013 पश त ववभ ग य पत +क कम +क 8696 ददन +क 04.06.2014 द र म च7 2014 तक यन6 नसफ सह यत 7 क य7कम स+च शलत करन क शलए सहमनत पद न कर सह यत रश जर कD गई । य6ननसफ स पप पत +क ज.प .आर./स .प ./2014/31 ददन +क 17.02.2014 द र जजल ब ल स+रकण ईक ई उदयप)र एव+ )ग + रप)र क म च7 2014 पश त क य7कम स+च शलत करन म9 अहसमनत ज दहर कD ह> । अत: आपक ननदE श त ककय ज त ह> कक म ह म च7 2014 पश त य6ननसफ सह यत 7 क य7कम स+च शलत न कर और यन6 नसफ द र पद न कD गई सह यत र श म9 स ष रश क 01.05.2014 तक र जस न स च ईल प क न ससय दर स+च शलत ख त म9 जम कर व9 जजसस कक य6ननसफ क समय पर उपय धगत पम ण पत पसत)त ककय ज सक।
Sd/-
ननद क जयपर) ददन +क 15.4.2014"
The order impugned dated 28.04.2014 (Annex.16) reads as under:-
"कम +क ब अ जजव सई/2013-14/1593-95 ददन +क 28.04.14 स)श स)शमत फ6मनतय , जजल ब ल स+रकण अध क र (य6ननसफ) )ग + प)र।
ववषय - आप द र ननद लय ब ल अध क ररत क पत +क 6673-74 जयप)र ददन क + 15.04.2014 क सनदभ7 म9 च ह गए दद ननदE क ब बत।
S.B. Civil Writ Petition No.5008/2014 Vijay Kumar Vs. Union of India & Ors.
Order dtd. 14/08/2014 4/5 मह दय, उपर क ववषय नतग7त लख ह> कक आपन ननद क मह दय ननद लय ब ल अध क ररत जयपर) र जस न क पत +क 6673-74 ददन +क 15.04.2014 क सनदभ7 म9 क य 7लय म9 उपजस त ह न य नह + ह न क समबध त दद ननदE चह गए । इस कम म9 लख ह> कक ववभ ग क आद म9 यह अ+ककत ह> कक य6ननसफ न उनक पत +क ज.प .आर./स .प ./2014/31 ददन +क 17.02.2014 स जजल ब ल स+रकण 6ग + रप)र क म च7 2014 क पश त क य7कम स+च शलत करन म9 सहमनत ज दहर कD ह> ।
च+क6 क आप सभ तकन कD क शम7कI क म नदय य6ननसफ सहय ग 7 अत: आप अधJम आद तक क य 7लय म9 अपन उपजस नत नह + द9 व।
स6चन 7 पवषत ह> ।
Sd/-
सह यक ननद क ब ल अध क ररत एव+ जजल ब ल स+रकण इक ई, ) ग + रप)र।"
6. The petitioner appears to have been appointed on contractual basis as Legal Coordinator Officer vide the order dated 22.08.2013 (Page 94 of the paper book). His contractual period has not been extended beyond March, 2014, on account of Unicef not given the funds for the said project for which the petitioner was employed.
7. Having considered the averments made in the writ petition and upon perusal of the impugned orders, quoted above, this Court is of the opinion that no mandamus direction can be given to the resopndent State to extend the contractual term of the petitioner under the ICPS Scheme, funded by the Unicef as stipulated in the impugned order on account of lack of funds.
S.B. Civil Writ Petition No.5008/2014 Vijay Kumar Vs. Union of India & Ors.
Order dtd. 14/08/2014 5/5
8. In view of above, the present writ petition filed by the petitioner bereft of any force and merit is hereby dismissed. No costs. A copy of this order be sent to the concerned parties forthwith.
(Dr. VINEET KOTHARI), J.
DJ/-
17