LOHADE RAM MEENA Vs. STATE OF RAJATSHAN

JUDGEMENT

(1.) A set of writ petitions was decided by the Coordinate Bench earlier. Therein all the petitions were dismissed.

(2.) Aggrieved by the judgment of Single Bench, special appeals were preferred before the Division Bench wherein parties agreed for remand of cases as earlier judgment rest on the provisions of Rajasthan Para-medical Council Act, 2008 (for short "the Act of 2008"), though said act has not enforced by the State.

(3.) The majority of writ petitions arises out of remand of cases. The new writ petitions have also been connected as it is on one and the same issue though subsequent writ petitions were filed on issuance of new advertisement. The advertisement dated 25th May, 2011 is for the post of Lab Technician under Rajasthan Medical & Health Subordinate Service Rules, 1965 (for short "the Rules of 1965"). The earlier writ petitions were for the post of Rural Lab Technician under Rajasthan Rural Medical & Health Subordinate Service Rules, 2008 (for short "the Rules of 2008").