Mahender Singh Shekhawat vs Director, Army Welfare Education ...
2022 Latest Caselaw 3988 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4051/2022

Mahender Singh Shekhawat S/o Shri Sadul Singh, Aged About 51 Years, R/o 276 A, Hunuwant Colony Near Tubewell Choraha, Jodhpur, Rajasthan.

----Petitioner Versus

1. Director, Army Welfare Education Society, Building No. 202, Shankar Vihar, Delhi Cantonment, New Delhi, Pin 110010.

2. Chairman, Army Public School Jodhpur, Near Fol Depot, Ajmer Road, Jodhpur (Rajasthan), Pin 342015.

3. Principal, Army Public School Jodhpur, Near Fol Depot, Ajmer Road, Jodhpur (Rajasthan), Pin 342015.

                                                                ----Respondents


For Petitioner(s)        :     Arti Kumari Gupta
For Respondent(s)        :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

14/03/2022

It is submitted by learned counsel for the petitioner that the

petitioner has been engaged on temporary post of Electrician since

13.01.2014 for specified period and after giving few days break,

has been re-engaged. Now, the term of the petitioner is due to

end on 15.03.2022 and again the respondents have issued an

advertisement for engaging another person on contractual basis,

which action of the respondents is not justified, inasmuch as the

work of perennial nature is available with the respondents and

only with a view to ensure that the incumbents are not given

regular pay scale, they are being engaged on temporary basis.

(2 of 2) [CW-4051/2022]

In view of the submissions made, issue notice.

Issue notice of stay application also.

Notices be made returnable in four weeks.

Meanwhile, the respondents are restrained from engaging

any one else in place of the petitioner for temporary engagement

pursuant to order dated 10.04.2021, whose term is coming to end

on 15.03.2022.

(ARUN BHANSALI),J 136-MMA/-

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