ASHISH GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the vires of the Rules 5(iv) of the Rajasthan Voluntary Rural Education Service Rules, 2010 (hereinafter shall be referred to as "the RVRES Rules of 2010").

(2.) The consequential prayers of the petitioner, as made in the writ petition, are as follows:-

(3.) The facts, in nutshell, of the present petition are that the petitioner was appointed initially on 19/1/1993 on the post of Lecturer in Chemistry subject in Seth Motilal PG College, Jhunjhunu which is a Non-Government Aided Educational Institution. The services of the petitioner were confirmed w.e.f. 19/1/1995.