Rajasthan High Court - Jaipur
Amit Kumar Jhamb And Ors vs State (Medical And Health Dep)Ors on 27 February, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
S.B. Civil Writ Petition No.13373/2011 Date of Order ::: 27.02.2012 Present Hon'ble Mr. Justice Mohammad Rafiq, J. Shri Tanveer Ahmed, counsel for petitioners
#### Learned counsel for the petitioners has relied on the judgment of the Supreme Court in Civil Appeal No.1398 of 2006 - Jitendra Kumar Kumhar and Another Vs. State of Rajasthan and Others, decided on 30.01.2008, and argued that controversy raised in this case is squarely covered by the aforesaid judgment of this Supreme Court. Petitioners have undergone nine months training from the Government Hospital, which was the case in the matter before the Supreme Court in Jitendra Kumar Kumhar, supra. Issue notice to the respondents, returnable by four weeks.
In the meantime, the respondents may consider the candidature of the petitioners on the post of Lab Technician. However, their result may not be declared.
(Mohammad Rafiq) J.
//Jaiman// All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW