SATYA DEV BHAGAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) In the lead matter in this bunch of appeals, the appellants assail the order dated 13.08.2019, passed by the Division Bench of the High Court of Judicature for Rajasthan at Jodhpur (hereinafter referred to as the "High Court"), in D.B. Special Appeal Writ No. 837 of 2019, thereby allowing the appeal filed by the State of Rajasthan, challenging the order of the Single Judge of the High Court dated 28.08.2018. The Single Judge of the High Court vide the said order had allowed the writ petitions filed by the appellants and directed the respondent-State to grant bonus marks to the appellants herein, who have worked under the National Health Mission Schemes (hereinafter referred to as "NHM") and National Rural Health Mission Schemes (hereinafter referred to as "NRHM") in States other than the State of Rajasthan.

(3.) Appellants in civil appeals arising out of the connected Special Leave Petitions viz., SLP(C) Nos. 7341-7345 of 2020, SLP(C) Nos. 8155-8161 of 2020 and SLP(C) Nos. 13124-13126 of 2020 are similarly situated candidates, who were originally writ petitioners before the Single Judge of the High Court, seeking similar reliefs as the appellants in the lead matter. The Single Judge had dismissed the said writ petitions vide a common order dated 29/08/2019. The appellants herein preferred appeals before the Division Bench of the High Court. The Division Bench vide common order dated 23.03.2020, relying on the impugned judgment rendered in the lead matter, dismissed the appeals. Being aggrieved thereby, the appellants are before this Court.