Section 11 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
11. Abatement of claims.
- Notwithstanding anything contained in any judgment, decree or order of any civil court, tribunal or other authority, the claims for regular appointment of all daily wages employees and persons appointed on an urgent temporary basis, shall stand abated and accordingly.-(a)no suit or other proceeding shall be instituted or maintained in any civil court, tribunal or other authority by the daily wage or temporary appointees against the State Government or any other employer of public sendees specified under sub-clause (b) to (e) of clause (v) of section 2 for the regularisation of the sendees:(b)no civil court shall enforce any decree or or order directing the regularisation of the services of such persons: and(c)all suits or other proceedings pending in any civil court or tribunal claiming the regularisation of sendees shall abate.
