LAWS(RAJ)-2022-11-187

SHARWAN RAM BADIYASAR Vs. STATE OF RAJASTHAN

Decided On November 17, 2022
Sharwan Ram Badiyasar Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) These writ petitions have been filed in relation to recruitment on the post of Lab Technician & Assistant Radiographer pursuant to the advertisement dtd. 12/6/2020 initiated by the Rajasthan Staff Selection Board ('the Board').

(2.) The petitions, other than CWP Nos. 7528/2021, 8141/2021 and 9997/2021, have been filed by the candidates aggrieved of the action of the Rajasthan Para Medical Council ('the RPMC') in passing orders dtd. 23/6/2021 and 24/7/2021, whereby, the registration of the petitioners with the RPMC has been temporarily withdrawn and permanently cancelled, respectively.

(3.) CW Nos. 7528/2021, 8141/2021 and 9997/2021 have been filed by other candidates against inclusion of names of the petitioners in the list of successful candidates at the recruitment and seeking cancellation of their candidature at the recruitment.