- (1.) This intra-court appeal has been filed by the appellant aggrieved against the order dated 4.8.2014 passed by learned Single Judge, whereby relying on the judgment in the case of Mooli Devi v. State of Rajasthan and Ors. : 2010(4) WLC (Raj.) 334, the writ petition filed by the appellant was dismissed.
(2.) The appellant filed the writ petition, inter-alia seeking a direction to the respondents to allow him to serve continuously in the office of Special Public Prosecutor, N.D.P.S. Court, Bhilwara, pay the remuneration directly and not through placement agency and not to replace the appellant with other set of contractual employees.
(3.) When the matter came up before the learned Single Judge, in absence of learned counsel for the appellant, the writ petition was dismissed as noticed herein-before. Learned counsel for the appellant submits that the writ petition was wrongly dismissed by the learned Single Judge by relying on the case of Mooli Devi (supra) as the said judgment has no application to the facts of the present case.;