LAWS(RAJ)-2004-4-123

KAUSHAL SINGH RATHORE Vs. STATE OF RAJASTHAN

Decided On April 08, 2004
Kaushal Singh Rathore Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Present petition is filed for seeking writ, order or direction praying the following reliefs:

(2.) The petitioners by way of this joint writ petition submits that they are holding the post of Aeromodelling Instructors in the National Cadet Corps and are employees of the State of Rajasthan.

(3.) He further averred in the writ petition that Aeromodelling Instructors perform identical duties all over the country and there is absolutely no difference in the nature of duties assigned to Aeromodelling Instructors whether he is in one State or other State. The Aeromodelling Instructor of Rajasthan perform the same duties, which is being performed by Aeromodelling Instructor of other States.