Rajesh Kumar Sharma v. State Of Rajasthan .

Ashok Kumar Gaur, J.:— Mr. Sunil Kumar Singodiya, counsel for the petitioners has submitted that the petitioners were appointed on the post of Lab Technician on the basis of requisite qualification possessed by them as per the Rajasthan Medical and Health Subordinate Service Rules, 1965.

2. Learned counsel has submitted that the petitioners who were continued on contract basis since 2013 are now terminated from service by the impugned order dt. 30.03.2019 on the ground that the petitioners do not have requisite qualification and they have also not registered with the Rajasthan Paramedical Council.

3. Learned counsel has argued that directions which have been given by the High court in the order dt. 19.07.2018 in D.B. Civil Writs No. 13296/2018 do not apply in the present case and even by withdrawal of earlier circular/order dt. 18.03.2013 and 04.06.2013, the rights of the petitioners are not affected.

4. Counsel for the petitioners is directed to serve copy of writ petition in the office of Mr. Hemant Mathur, Addl. Govt. Counsel, who represents Medical and Health Department. His name may be shown in the cause-list.

5. The prayer of interim relief will be considered on the next date of hearing i.e. 09.04.2019.

6. The respondents are further restrained to appoint any person on contract basis in place of the petitioners.