Rajasthan High Court - Jaipur
Yatendra Kumar S/O Shri Hukum Singh vs The State Of Rajasthan on 25 March, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 5188/2019
Yatendra Kumar S/o Shri Hukum Singh
----Petitioner
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Hanuman Choudhary For Respondent(s) :
HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 25/03/2019 Counsel for the petitioner Mr. Hanuman Choudhary submits that vide Annex.2 dated 5.4.2018, petitioner was selected for the post of Junior Technical Assistant under MNREGA Scheme, Jhalawar but respondents declined to give appointment to him on the ground that he has previously been terminated from the same post in District Karauli while this fact was well in record before the respondents at the time of selection process and he was allowed to participate in selection process but after completion of selection process, they refused to give posting arbitrarily.
Heard.
Issue notice to respondents of writ petition as well as stay application. Rule is made returnable within two weeks.
Advance copy of the writ petition and Annexures thereto may also be supplied to Mr. Ganesh Parihar, AAG. (Downloaded on 30/06/2019 at 08:26:27 AM)
(2 of 2) [CW-5188/2019] List after two weeks showing name of Mr. Ganesh Parihar, AAG.
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