MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners in two batches. The earlier batch of writ petitions were filed in the year 2021 and during the pendency of said writ petitions, orders were passed by the respondent - Rajasthan Para-Medical Council leading to filing of writ petitions being SBCWP No.1205/2022, 1129/2022 and 1548/2022.

(2.) As the issues involved in all the writ petitions are same, they are being decided by this common order. However, as the subsequent writ petitions take into consideration the facts of earlier litigation and the orders passed therein, the facts and submissions made in the petitions filed in 2022 are being considered and illustratively the facts of SBCWP No.1205/2022 : Mahendra v. State of Rajasthan and Ors. have been indicated for the purpose of disposal of present writ petitions.

(3.) These writ petitions have been filed by the petitioners inter alia aggrieved by the office order dtd. 27/8/2021 (Annex.21), minutes of meeting dtd. 13/8/2021 and the committee report dtd. 4/8/2021 (Annex.20) and have sought their quashing with consequential benefits and also sought direction to grant them registration certificates making them eligible for appointment on the post of ECG Technician pursuant to the advertisement dtd. 30/7/2020.