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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4509 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO.26361/2016]

STATE OF RAJASTHAN AND ORS      APPELLANT(S)

                               VERSUS RENU BHATI RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. The  appellants  have  approached  this  Court, aggrieved  by the  interim order  passed by  the High Court in D.B. Civil Special Appeal (Writ) NO.776 of 2015.  The High Court has directed the appellants to re-employ the respondent in service as Coordinator, P.C.P.N.D.T.,  Jaisalmer  against  the  vacant  post available. 3. It is the case of the appellants that being an appointment on contract basis, re-employment can only be on  contract basis and not on regular basis. 4. Having  heard  the  learned  counsel  on  both  the sides, we do not feel it appropriate to consider the merits  of  the  matter,  since  the  writ  petition  is pending  before  the  High  Court.   We,  therefore, request  the  High  Court  to  dispose  of  the  writ petition  expeditiously  and  preferably  within  three months from today. 5. Till the orders are passed, as above, the interim order  granted  by  this  Court,  on  22.08.2016,  will continue to operate.

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6. The appeal is, accordingly, disposed of. 7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; MARCH 27, 2017.

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