LAWS(RAJ)-2022-4-239

POOJA CHATURVEDI Vs. STATE OF RAJASTHAN

Decided On April 11, 2022
Pooja Chaturvedi Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the direction dtd. 29/3/2022 and letter dtd. 31/3/2022 and a direction has also been sought to the respondents to reinstate the services of the petitioners on their respective posts of Research Assistant, Senior Lab Technician and Lab Technicians, with all consequent benefits.

(2.) In that view of the matter, no case for interference in the petition is made out. The same has no substance and the writ petition is, therefore, dismissed.