- (1.) As the bunch of writ petitions agitate the same issue, arguments common as they are have been heard and all the petitions are being decided by this common order.
(2.) Writ petition No.234882017 titled Dr. Hemendra Garg vs. State of Rajasthan and Others, is taken as the lead case.
(3.) The petitioner, appointed on 15-7-2008 as College Lecturer with the MSJ Post Graduate College, Bharatpur on contract basis till 28-2-2009 or till the availability of regularly selected candidates, whichever was earlier, is aggrieved of his termination on 6-12-2017. Hence this petition.;