GOVIND MATHUR,J. - (1.) This appeal is before us to examine correctness of the order dated 25.10.2017 passed by learned Single Bench by in S.B. Civil Writ Petition No. 14116/2016.
(2.) By the order aforesaid, learned Single Bench vacated the interim order dated 02.12.2016 on the count that the appellant-petitioner failed to implead the Employment Directorate, Jaipur or the Employee Department, Government of Rajasthan as party respondent.
(3.) The factual matrix necessary to be noticed is that under a notification dated 28.09.2016, the office of the Principal Medical Officer-cum-Secretary, Raj. Medicare Relief Society, Government District Hospital, Hanumangarh invited applications from the eligible placement agency/non-Government organisation for supply of men power subject to the conditions mentioned therein.;