JAGDEEP SINGH Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) All the three writ petitions involve common question of facts and law and hence, they are being decided by this common order. However, the facts of S.B. Civil Writ Petition No.19260/2022 (Jagdeep Singh Vs. State of Rajasthan & Ors.) are being taken into consideration.

(2.) The petitioner had applied for the post of Nurse Grade-II pursuant to a recruitment notification dtd. 3/5/2018 and was accorded appointment by order dtd. 5/5/2020.

(3.) In furtherance of the appointment aforesaid, hardly had the petitioner joined than per viam order dtd. 19/5/2020, the petitioner's selection/appointment came to be cancelled.