SETU PARMAR SETHI Vs. GOVT. OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents against replacement of petitioner with other contractual employee and to continue the petitioner to discharge her duties on her post.

(2.) Learned counsel for the respondent No. 3 submits that similar nature writ petitions were filed at Jaipur Bench, wherein, in Bhuvnesh Gautam and Ors. v. Principal Secretary Department of Skill Entrepreneurship and Ors.: S.B. Civil Writ Petition No. 8896/2016 and other connected matters, decided on 28/2/2019, the petitions have been dismissed and as the issues raised in the present writ petition are squarely covered by the said judgment, the same also deserves to be dismissed.

(3.) In the case of Bhuvnesh Gautam (supra), the Bench at Jaipur inter alia laid down as under:-