Rajasthan High Court - Jaipur
Divya Upadhyay D/O Shri Brijesh Kumar ... vs State Of Rajasthan on 15 April, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7114/2019
Divya Upadhyay D/o Shri Brijesh Kumar Upadhyay
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Himanshu Jain, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 15/04/2019 Learned counsel for the petitioners submits that the petitioners were initially appointed on the post of various categories such as Manager-Skills and Micro Enterprises, Manager- Social Development and Infrastructure, Manager-Skills and Livelihoods, Manger-Finical Inclusion and Micro Enterprises and Manger- MIS & ME by way of contractual appointment by consultant company. Learned counsel submits that the this Court in identical cases has passed interim order.
Issue notice of the writ petition as well as stay application, returnable within three weeks.
In the meanwhile, the operation of order dt.10.04.2019 shall remain stayed and the services of the petitioners would not be discontinued and they shall not be replaced by another set of contractual employee.
List along with SBCWP No.6242/2019, after service.
(ASHOK KUMAR GAUR),J Ashish Kumar /369/118 (Downloaded on 28/06/2019 at 12:47:25 AM) Powered by TCPDF (www.tcpdf.org)