TONY MEGHWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners are aggrieved of the orders dtd. 17/9/2018 (Annex.8) and 26/12/2018 (Annex.9) issued by the Director (Public Health), Medical Health Services, Rajasthan, Jaipur and Chief Medical and Health Officer, Nagaur respectively regarding engagement of various employees for Mukhyamantri Nishulk Davai Yojna and Mukhyamantri Nishulk Janch Yojna.

(2.) It is contended that the action proposed to be taken by the Chief Medical and Health Officer and other block Chief Medical Officers etc. pursuant to the orders dtd. 17/9/2018 and 26/12/2018 is ex facie contrary to the judgment of this Court in Pankaj Kumar Upadhyay and Ors. v. State of Rajasthan and Ors.: S.B. Civil Wrti Petition No. 953/2017, decided on 20/3/2017. The operative portion whereof reads as under :-

(3.) Looking to the issues raised by the petitioners and finding that apparently the action of the respondents, is contrary to the directions issued in the case of Pankaj Kumar Upadhyay (supra), a copy of the writ petition be served on Mr. Manish Vyas, learned AAG, who is directed to put in appearance on behalf of the respondents, who prays time to complete his instructions in the matter in light of the observations made herein-before.