SURENDRA KUMAR GURJAR S/O SHRI MOHAN LAL AND OTHERS Vs. STATE OF RAJASTHAN THROUGH THE PRINCIPAL SECRETARY, MEDICAL & HEALTH DEPARTMENT, GOVERNMENT SECRETARIAT, JAIPUR
LAWS(RAJ)-2017-4-2
HIGH COURT OF RAJASTHAN
Decided on April 03,2017

Surendra Kumar Gurjar S/O Shri Mohan Lal And Others Appellant
VERSUS
State Of Rajasthan Through The Principal Secretary, Medical And Health Department, Government Secretariat, Jaipur Respondents

JUDGEMENT

Sanjeev Prakash Sharma, J. - (1.) Issue notice to the respondents. Mr. Kushal Singh, Advocate appears on behalf of Mr. Sanjay Kumar Sharma, Govt. Counsel Advocate accepts notices on behalf of all the respondents.
(2.) Heard both the Counsel.
(3.) Counsel for the petitioners states that the appointment of the petitioners was done through placement agency and now the State Government has issued directions of withdrawing work from the placement agency at 10 Primary Health Centres while at other Primary Health Centres, the work is being done through placement agency.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.