KOMAL KUMAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common facts and question of law are involved in above writ petitions, hence, they were heard analogously and are being decided by this common order.

(2.) For the purpose of convenience and with the consent of parties, facts narrated in D.B. Civil Writ Petition No. 16312/2024 are being taken into consideration for the purpose of adjudication of the dispute involved in these writ petitions.

(3.) Petitioners, who are working as Guest Faculty Instructors in different Government ITI Colleges in different trades, have filed the instant writ petitions to lay a challenge to the validity of the Notification dtd. 1/9/2023 issued by the Department of Personnel, Government of Rajasthan in order to amend the Rajasthan Technical Training Subordinate Service Rules, 1975 (for short, 'the Rules of 1975'). They have also challenged the Advertisement No.09/2024 dtd. 11/3/2024 issued by the Rajasthan Staff Selection Board, Jaipur, whereby applications were invited from eligible persons for recruitment against the vacancies of Junior Instructors in different trades.