LAWS(RAJ)-2022-4-216

LALIT KUMAR Vs. STATE OF RAJASTHAN

Decided On April 25, 2022
LALIT KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking various directions. The directions prayed for, in SBCWP No.15560/2021 by way of illustration, reads as infra:

(2.) The above prayers have been made by the petitioners, who have been engaged through placement agencies by the respondents for performing various duties.

(3.) Learned counsel appearing for the respondents made submissions that similar nature issues, as raised in the present writ petitions, have been dealt with by a Coordinate Bench of this court at Japur Bench in Deepak Kumar Gupta and Ors. v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.6232/2019 and large number of other connected matters, decided on 6/4/2022, wherein similar nature prayers have been rejected.