Aslam & Ors. v. State Of Rajasthan & Ors.

By way of the instant writ petition, the petitioners, who were given appointment on the posts of Nurse Gr.II on urgent temporary basis under Rule 27 of the Rajasthan Medical and Health Subordinate Service Rules, 1965 vide order dated 19.2.2011 seek a direction that the respondents be directed to continue the petitioners against the said posts till regularly selected candidates are available.

Learned counsel for the petitioners relies upon the order dated 13.7.2011 passed by this Court in the case of Het Ram Bishnoi v. State of Rajasthan (S.B Civil Writ Petition No. 1472/2011), by which a similarly situated candidate was allowed to continue on the post till availability of duly selected candidates.

Learned counsel appearing for the respondents is not in a position to dispute that till date and since the petitioners' urgent temporary appointment, no regular selection process has been conducted for appointment on the posts of Nurse Gr.II

Accordingly, the writ petition is disposed of in light of the aforesaid order dated 13.7.2011 passed by this Court in the case of Het Ram Bishnoi The petitioners shall be allowed to continue on contractual basis on the posts of Nurse Gr.II till regularly selected candidates are available.

No order as to costs.