NAVEEN YADAV Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) Considering the interwoven controversy, identical factual narrative and with the consent of the concerned counsel, the instant petitions were clubbed together and are hence adjudicated by this common judgment. S.B. Civil Writ Petition No. 10906/2018 titled as Naveen Yadav Vs. Rajasthan University of Health Science and Ors. is taken as the lead petition. It is made clear that the instant judgment shall be made applicable of mutatis mutandis basis on instant batch of petitions.

(2.) The lead petition is filed with the following prayers:

(3.) Considering the checkered history, prolonged time-line and for the sake of convenience, the petitions filed by the petitioners or the similarly situated persons insofar for the said subject matter/dispute are tabulated herein below: