- (1.) Learned counsel for the petitioners submits that the petitioners, in the instant writ application, have prayed for a limited relief to the effect that they be not replaced by another set of contractual employees as Pharmacists-Helpers in the Drug Distribution Centres.
(2.) However, the petitioners do not dispute the fact that they will have to make way for the regularly selected candidates as and when are made available.
(3.) Learned counsel has also relied upon the directions issued by a Coordinate Bench of this Court in a batch of writ applications, lead case, being S.B. Civil Writ Petition No.12577/2012 (Deepak Jain and others vs. State of Rajasthan and others), decided on 24th September, 2012.;