Rajkumar vs State Of Rajasthan
2021 Latest Caselaw 10150 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8390/2021

1. Rajkumar S/o Sh. Ramesh Chandra, Aged About 34 Years, R/o Badi Nagfani, Gali No. 1, Ajmer, Rajasthan.

2. Alina Mansuri D/o Sh. Zakir Mansuri, Aged About 25 Years, R/o Near Nagar Palika, Veg Market, Begun, Chittorgarh, Rajasthan.

3. Harshita Chhipa D/o Sh. Hanuman Prasad Chhipa, Aged About 24 Years, R/o 33, Mahirishi Dadhichi Nagar, Kumbha Nagar, Chittorgarh, Rajasthan.

4. Jaya Parihar D/o Sh. Balveer Singh Parihar, Aged About 32 Years, R/o Near Hada Clinic, Nagina Kua, Anand Puri Dhola Bhata, Ajmer, Rajasthan.

5. Jyoti Bala Gour D/o Sh. Rajesh Kumar Gour, Aged About 24 Years, R/o Gour Bhawan, Near Bus Stand, Prasati, District Chittorgarh, Raj.

6. Lokesh Kumar Tiwari S/o Sh. Satya Narayan Tiwari, Aged About 26 Years, R/o Behind Govt. Hospital, Chobay Mohalla, Pur, District Bhilwara, Raj.

7. Neha Sharma D/o Sh. Raj Kumar Sharma, Aged About 24 Years, R/o Sindhi Colony, Madan Ganj, Kishangarh, District Ajmer, Raj.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical Education, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Additional Director (Administration/academic), Directorate Of Medical Education, Chikitasa Siksha Bhawan, Govind Marg, Sethi Colony, Jaipur, Rajasthan.

3. The Convener, Rajasthan Medical Education Society (Raj-

Mes), Directorate Of Medical Education, Chikitasa Sikhsha Bhawan, Govind Marg, Sethi Colony, Jaipur, Rajasthan.

4. The Principal And Controller, Rajmata Vijaya Raje Scindia Medical College, Bhilwara, Rajasthan.

                                                                 ----Respondents





                                                                             (2 of 2)                  [CW-8390/2021]



                                   For Petitioner(s)         :    Mr. Balveer Singh Rathore



                                                       JUSTICE DINESH MEHTA

                                                                       Order

                                   06/07/2021

1. Learned counsel for the petitioners submits that petitioners'

engagements have been dispensed with by the respondents

simply to facilitate the placement agency and personnels deployed

throught it.

2. Learned counsel relies upon various judgments including

judgment dated 25.01.2021, passed by Jaipur Bench of this Court

in Deshraj Sharma Vs. State of Raj. & Ors. : S.B. Civil Writ Petition

No.16205/2019 and the interim order dated 13.05.2021, passed

by the coordinate Bench at Jaipur in Kamlesh Kumar & Ors. Vs.

State of Raj. & Ors. : S.B. Civil Writ Petition No.5793/2021.

3. Matter requires consideration.

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

5. Meanwhile, the respondents shall be restrained from

terminating services of the petitioners. It is further directed that

the petitioners shall be allowed to continue as Senior Lab

Technician on contractual basis.

(DINESH MEHTA),J 190-Ramesh/-

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