DEEP SHIKHA TRIVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since the present writ petitions are based on identical facts and common point of law, therefore, they are being disposed of by this common order.

(3.) Learned counsel for the petitioners has placed reliance on the Single Bench judgment of this Court in the case of Mooli Devi Choudhary and Ors. V/s State of Rajasthan and Ors. decided on 25/8/2010, wherein directions were issued by the co-ordinate Bench that the Teachers and other related staff in SSA or KGBV cannot be treated as employees of the private placement agencies and in the case of Tony Meghwal and Ors. V/s State of Rajasthan and Ors. decided on 21/1/2021 (amended vide order dtd. 10/8/2021), whereby the services of the persons placed through placement agencies were ordered to be placed directly through the department. He, therefore, prays that the present writ petitions may kindly be allowed.