ATUL KALLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the selection/appointment of the petitioners has been cancelled on account of their applying for more than one Municipality contrary to the stipulation in the advertisement (Annexure-3).

(2.) It is submitted that the stipulation in the advertisement is de hors the Rules of 2012 and, therefore, the said stipulation in the advertisement cannot be made the basis for terminating the services of the petitioners, once appointment has been accorded to the petitioners.

(3.) Reliance has been placed on judgments in the case of State of Rajasthan and Anr. v. Smt. Indra Devi : D.B. Civil Special Appeal (Writ) No. 703/2016, decided on 25.10.2016 and Anita and Ors. v. State of Rajasthan and Ors. : D.B. Civil Writ No. 16572/2019, decided on 02.04.2019.