Devesh Kumar Yadav S/O Sh. ... vs State Of Rajasthan
2021 Latest Caselaw 6303 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12546/2021

1.     Devesh Kumar Yadav S/o Sh. Surendra Singh Yadav, Aged
       About 28 Years, Resident Of Rampura Uti Via Bagru, Distt.
       Jaipur (Rajasthan.)
2.     Pratibha Pareek W/o Sh. Mohit Pareek, Aged About 28
       Years, Resident Of A-26, Nirmohi City, Near Chanakya
       Coll, Ajmer Road, Jaipur (Rajasthan).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Principle Secretary, Medical
       And Health, Government Of Rajasthan, Government
       Secretariat, Jaipur.
2.     Director, Medical And Health Services, Government of
       Rajasthan, Swasthay Bhawan, Tilak Marg, Jaipur.
3.     Additional Director (Administration), Medical And Health
       Services, Government Of Rajasthan, Swasthay Bhawan,
       Tilak Marg, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Bhupender Pareek For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

09/11/2021

This writ petition has been filed with a prayer that the

petitioners may be treated as in service from 26.11.2012 and

29.11.2012 respectively, their respective dates of first joining the

service as lab technicians and grant consequential benefits.

Learned counsel for the petitioners wants to withdraw this

writ petition as he has instructions to submit a representation in

the light of the judgment of this Court in case of Dharmendra

(2 of 2) [CW-12546/2021]

Sharma and Ors. Vs. State of Rajasthan and Anr., S.B. Civil

Writ Petition No.11628/2019 decided on 05.08.2019.

The writ petition is dismissed accordingly.

However, it goes without saying that if any such

representation is made by the petitioners, it is expected from the

respondents to decide the same expeditiously in accordance with

law.

(MAHENDAR KUMAR GOYAL),J

Sudha/93

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