GHANSHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Civil Writ Petition No. 13133/2017 and 11883/2016 :- Looking to the commonality of the issues involved in the above mentioned petitions, they have been heard together and are being decided by this common order.

(2.) Learned counsel for the petitioners has shown the order passed by Jaipur Bench of this Hon'ble Court in the matter of Himmat Singh & Anr. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.17843/2015) decided on 30/11/2022. Learned counsel for the respondents has drawn attention of this Court towards the judgment rendered by Jaipur Bench of this Court in the case of State of Rajasthan & Ors. Vs. Dr. Kamaldeep Khatri (D.B. Special Appeal Writ No.911/2020) alongwith other connected matters, decided on 9/12/2021.

(3.) The question pertains to the study leave, particularly, for admission and training in the General Nursing and Midwifery Course to the Class-IV employees.