Section 11(a) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
(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:
