BHAWNA LOHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition along with a bunch of 20 writ petitions, enlisted in the appended Schedule give rise to same issue, which shall be treated to be part and parcel of the order instant, are decided by a common order.

(2.) These writ petitions have been filed by the petitioners, who are candidates at the recruitment to the post of Lab Assistant vide notification dtd. 29/5/2018.

(3.) It is inter alia indicated in the writ petitions that the qualification inter alia provided that those having minimum 3 years' experience of working as Laboratory Assistant/Lab Technician in State Government Hospitals on contract basis or through Service Provider Agency, shall also be eligible.