Shabaz Khan And Anr vs State Medical And Healthors ...
2024 Latest Caselaw 5352 Raj/2

Rajasthan High Court

Shabaz Khan And Anr vs State Medical And Healthors ... on 20 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35083]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7681/2015

                                    1.         Shabaz Khan S/o Sh. Abdul Rauf Khan, age 31 years, R/o
                                               Ward No. 5, Parbatsar, Distt Nagaur
                                    2.         Beni Gopal Rav S/o Sh. Mool Chand Rav, age 27 years,
                                               R/o Ward No. 4, Parbatsar, Distt Nagaur
                                                                                                            ----Petitioners
                                                                             Versus
                                    1.         State     Of     Rajasthan          Through         Principal       Secretary,
                                               Department Of Medical And Health, Secretariat, Jaipur
                                    2.         Project        Director,        Mukhayamantri              B.p.l.      Jeevan
                                               Rakshakosh, Swasthya Bhavan, Jaipur
                                    3.         Medical Officer (Incharge) Community Health Centre,
                                               Parbatsar, Nagaur
                                                                                                          ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/08/2024

Under challenge in the writ petition is the order dated

12.05.2015 passed by the respondents whereby, services of the

petitioners-the contractual employees were terminated on account

of regular appointment in their place.

None for the petitioners even in second round.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/30

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