OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions involve common question of facts and law and, thus, the same are being decided conjointly by this common order.

(2.) The facts, however, are being taken from S.B. Civil Writ Petition No. 15081/2021 (Omprakash vs. State of Rajasthan and Ors.).

(3.) The petitioner was engaged as a Class IV employee by the respondent University through a Contractor on 3/5/2005; he is continuing as such till today, of course, through different contractors/placement agencies.