Nityeshvar Chaturvedi vs The Union Of India ...
2023 Latest Caselaw 9271 Raj

[2023:RJ-JD:38274]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4918/2019

1. Nityeshvar Chaturvedi S/o Shri Surajmal Sharma, Aged About 38 Years, R/o Near Tulara Marriage Home, Udei Mod, Gangapur City, Gangapur, Sawai Madhopur, Rajasthan.

2. Manesh Kanwar D/o Shri Shyam Pal Singh,, Aged About 26 Years, R/o Village Dabri, Near Jaswantgarh, Tehsil Ladnun, District Nagaur, Rajasthan.

3. Mrs. Manoj Kanwar D/o Shri Kesar Singh,, Aged About 26 Years, R/o Village Dabri, Via Jaswatgarh, Tehsil Ladnun, District Nagaur, Rajasthan.

4. Swati Verma D/o Shri Girish Verma,, Aged About 24 Years, R/o Ward No. 14, 5-Gh-12 Mahaveer Nagar Vistar Yojana, Kota, Dadabari Kota, Rajasthan.

5. Sunil Kumar Sriwas S/o Shri Kungi Lal Sriwas,, Aged About 31 Years, R/o Chandragahna, Chitrakool, Uttar Pradesh.

6. Dimple D/o Shri Ashok Kumar Singh,, Aged About 30 Years, R/o Vikram Veer Bahadur Sing, 177/0 Jail Road Shahpur, Gorakhpur, Uttar Pradesh.

7. Shishupal Kumar S/o Shri Sarvan Kumar,, Aged About 33 Years, R/o Shravan Bhavana, Madhopur Bazar, Thana, Chandi, Madhopur, Nalanda, Bihar.

8. Rameshwar Dayal S/o Shri Bhagwan Sahay Saini,, Aged About 31 Years, R/o Sundana, Alwar, Rajasthan.

9. Pooja D/o Shri Dharmendra,, Aged About 29 Years, R/o 123 Happy School Ke Pass, Jawahar Jadughar, Colony Ajmer, Rajasthan.

10. Priyanka Singh D/o Shri Vigyan Pal Singh,, Aged About 29 Years, R/o 810 Gandhi Nagar, Idgah Road, Unnao, Uttar Pradesh.

11. Shahnawaz S/o Shri Abdul Khalik,, Aged About 32 Years, R/o Bharukha, Gopalpur, Bijnor, Balawali, Uttar Pradesh.

12. Uma Shankar S/o Shri Damodar Sharma,, Aged About 26 Years, R/o H.no. 33-A, Sangam Colony, Bajrang Nagar, Road No. 14 V.k.i. Jaipur, Rajasthan.

13. Pranav Sharma S/o Shri Prahlad Ram Sharma,, Aged

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About 31 Years, R/o Pragya Colony, Geeta Bhawan, Jaitaran Pali, Rajasthan.

14. Rahul Rawat S/o Shri Narayan Singh,, Aged About 38 Years, R/o H.no. 794/49, Godiyawas House, Police Line, Mahadeu Nagar, Ajmer, Rajasthan.

15. Hirdyanand Barik S/o Manbodh Barik,, Aged About 36 Years, R/o H.no. 77/1 Kusumisar, Mahasamundra, Chattisgarh.

16. Neetu Yadav D/o Shri Ramdas Yadav,, Aged About 26 Years, R/o Jokwa Bazar, Post Guraliya Lala, District Kushinagar, Uttar Pradesh.

17. Naresh Kumar Dadhich S/o Shri Shankar Lal Sharma,, Aged About 30 Years, R/o H.no. 3-B-13, Jawahar Nagar, Nainwa Road, District Bundi, Rajasthan.

----Petitioners Versus

1. The Union Of India, Through The Secretary, Ministry Of Ayush, Government Of India, Jawahar Lal Nehru Bhartiya Chikitsa Evam Homeopathy Anusandhan Bhawan 61-65, Institutional Area, Op. D Block, Janakpuri, New Delhi

2. The Director, Central Council For Research In Ayurvedic Sciences, Ministry Of Ayush, Government Of India, Jawahar Lal Nehru Bhartiya Chikitsa Evam Homeopathy Anusandhan Bhawan 61-65, Institutional Area, Opp. D Block, Janakpuri, New Delhi.

3. The Assistant Director In-Charge, M.s. Regional Ayurveda Research Institute For Endocrine Disorders, Jaipur, Rajasthan.

4. The State Of Rajasthan, Through The Secretary, Department Of Medical And Health, Secretariat, Jaipur.

5. The Chief Medical And Health Officer, Bhilwara, Rajasthan.

6. Principal Medical Officer, Mahatma Gandhi Hospital, Bhilwara, Rajasthan.

7. Nandini Security Service, Through Its Managing Director, Jaipur, Rajasthan.

                                                                      ----Respondents





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                                   For Petitioner(s)          :     Mr. D.S. Sodha
                                   For Respondent(s)          :     Mr. I.R. Choudhary

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

07/11/2023

This petition was filed aggrieved of challenging the letter and

circular issued by the respondent for seeking the services of the

employees through placement agencies. While issuing notice of

motion on 03.04.2019 following interim relief was granted:-

" In the meanwhile, the respondents, in case, they have required from outsourcing agency to engage/provide persons for the positions the petitioners are working, shall continue with the petitioners and in case, any additional workmen are required, the same may be engaged through the outsourcing agency."

The counsel for the respondent submits that the impugned

letter dated 25.03.2019 was only an interim measure taken in

view of the general elections which were to be held in 2019. The

contention is that the said letter has outlived its utility.

The counsel for the petitioner is not in a position to dispute

the factual aspect of the contention.

The petition is dismissed as infructuous.

(AVNEESH JHINGAN),J 51-DhananjayS/-

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