Pranjali Devi Chauhan vs State Of Rajasthan
2023 Latest Caselaw 2271 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3568/2023

1. Pranjali Devi Chauhan D/o Murlidhar Singh Chauhan, Aged About 27 Years, R/o Kayla Nagar, Sidhesawan Mandir Gali, Jailon Sahab Ka Ghar, Kanpur Nagar, Uttar Pradesh.

2. Rekha Sharma D/o Ram Manohar Sharma, Aged About 28 Years, R/o D-38, Jagan Path, Chomu House Circle, C- Scheme, Jaipur, Rajasthan.

3. Pulkit Acharya S/o Satish Kumar Acharya, Aged About 27 Years, R/o Vpo Khairabad, Tehsil Ramganjmandi, District Kota, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary Medical And Health Department, Government Of Rajasthan, Jaipur.

2. The State Of Rajasthan, Through The Joint Secretary, Medical Education (Group-1) Department, Govt. Secretariat, Rajasthan, Jaipur.

3. The Principal And Controller, Sms Medical College, Jaipur, Rajasthan.

4. Professor And Head, Department Of Ctvs, Sms Medical College, Jaipur.

----Respondents

For Petitioner(s) : Ms Pranjali Devi Chauhan, Ms Rekha Sharma & Mr. Pulkit Acharya, petitioners present in person.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/03/2023

The lawyers are abstaining from work and are not appearing

before the court.

Heard the petitioners.

(2 of 2) [CW-3568/2023]

The petitioners submit that they are working as perfusionists

in Sawai Man Singh Hospital for last two years. The petitioners

were engaged vide order dated 18.05.2021 on a fixed monthly

emolument of Rs.55,000/-each. The petitioners also submit that

they are now being replaced by another set of contractual

employees to be engaged through placement agency vide

notification dated 01.03.2023. It is also contended that as per the

judgment of Supreme Court contractual employees cannot be

replaced by another set of contractual employees.

The matter requires consideration.

Issue notice. Issue notice of the stay application. The rule

issued is made returnable on 25.04.2023.

In the meanwhile and till the next date of hearing, the

engagement of the petitioners shall not be discontinued.

(VINIT KUMAR MATHUR),J 37-Anil Singh/-

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