DURGALAL VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that each of the petitioners have completed more than ten years of service on their respective post(s). Learned counsel has placed before this Court, the chart showing the relevant details in respect of the present petitioners, pertaining to their service record. The said chart is reproduced as hereunder:

(2.) Mr. Anil Gaur, AAG submits the controversy is covered by the order passed by a coordinate Bench of this Hon'ble Court in Mahaveer Prasad Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.11611/2013) on 18/2/2022. The order reads as follows: "The facts of the case are as under:

(3.) In pursuance to the directions of this Court, the petitioner moved a representation before the respondent-Department for regularization of his services but the same was rejected vide order dtd. 8/6/2011.