LOKESH KUMAR KUSHWAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the counsels agreed that the present writ petition may be decided at this stage. Hence, the writ petition was finally heard and the judgment was reserved.

(2.) Instant writ petition has been filed by the petitioner assailing the order dated 06/10/2020, passed by the State Project Manager (Human Resources), Rajasthan Gramin Aajeevika Vikas Parishad (respondent No.3) by which the services of the petitioner have been dispensed with and he has been relieved from the post.

(3.) Brief facts which require to be considered for adjudication of the present case are that the petitioner had applied for the post of State Project Manager, Value Chain and Forward Linkage under the advertisement issued by the T and M Services Consulting Pvt. Ltd. in December, 2019 which mentioned for requiring Manpower on contract basis for providing professional services in Central/State Government Projects of the Rajasthan Gramin Aajeevika Vikas Parishad (for short, 'RGAVP'). Apart from the aforesaid post, other posts were also advertised.