Rajasthan High Court - Jaipur
Ramdhan Kumawat Son Of Shri Ramnath ... vs State Of Rajasthan on 29 October, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No.16891/2018
Ramdhan Kumawat Son Of Shri Ramnath Kumawat & Others
----Petitioners
Versus
State Of Rajasthan and Others
----Respondents
For Petitioner(s) : Mr. Rajendra Prasad Sharma HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 29/10/2018 Contention of the learned counsel for the petitioners is that there are only four vacancies of the post of Junior Engineer and the petitioners are on the verge of retirement and it is likely that the respondents may fill in those vacancies by promoting their juniors.
Issue notice to the respondents of the writ petition as also stay application. Rule is made returnable by four weeks.
The respondents may not fill in the first four vacancies of the post of Junior Engineer by way of promotion till next date.
List on 17.12.2018.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J //Jaiman//47 Powered by TCPDF (www.tcpdf.org)