Rajasthan High Court - Jaipur
Daya Ram Gurjar S/O Shri Badri Lal Gurjar vs State Of Rajasthan on 5 November, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17375/2019
1. Daya Ram Gurjar S/o Shri Badri Lal Gurjar, Aged About
30 Years, R/o Village Nadoti, Post Fuleta, Tehsil Nainwa,
District Bundi (Raj.)
2. Chanda Lal Gurjar S/o Shri Jai Ram Gurjar, Aged About
36 Years, R/o Village And Post Bhipur, Tehsil Malpura,
District Tonk (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Director, Medical, Health And
Family Welfare Services, Swasthya Bhawan, Tilak Marg,
C-Scheme, Jaipur.
2. The Project Director, State Health Society (National
Health Mission), Swasthya Bhawan, Tilak Marg, C-
Scheme, Jaipur.
----Respondents
For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 05/11/2019 The petitioner by way of this writ petition claims reservation under the SBC Quota for the post of Asha Supervisor. A look at the advertisement issued by the Government on 13.04.2016 shows that the appointments of Asha Supervisor and other posts are under a National Rural Health Mission Scheme and the appointments are on contractual and temporary basis. There is no reservation provided for contractual appointments nor there is any such order issued by the State Government for making appointments by following reservation relating to contractual (Downloaded on 07/06/2021 at 01:48:12 AM) (2 of 2) [CW-17375/2019] appointments. It is noticed that neither any such circular has been placed by the petitioner, nor it can be said that contractual appointments are appointments made under Article 309 of the constitution. Thus, reservation policy cannot be applied on contractual appointments. No substantive right is created on a contractual post.
In view thereof, the writ petition is devoid on merits, and the same is dismissed.
(SANJEEV PRAKASH SHARMA),J Arun/113 (Downloaded on 07/06/2021 at 01:48:12 AM) Powered by TCPDF (www.tcpdf.org)