NUTAN YADAV AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) IN this bunch of petitions, since a common question has been raised, hence being decided by the present order.

(2.) ALL the petitioners are working as Vidhyarthi Mitra in various government educational institutions, but after the policy of rationalization and equalization was introduced by the State Government, some were displaced from their places of posting and services of some of them were terminated since there was no post available where they were discharging their duties as Vidhyarthi Mitra. Counsel for the petitioner submits that the controversy involved in the present petitions has been finally decided before the Main Seat at Jodhpur in S.B.Civil Writ Petition No. 8966/2009 (Prahalad Kumar Sharma v. State of Rajasthan and Ors.) decided on 22.7.2010 with the following observations:

(3.) IN light of the judgment (supra), the writ petitions alongwith stay petitions, as per Schedule annexed, are accordingly disposed of and the petitioners are also entitled to the same benefits, as referred to in paras 6 to 8 of the judgment (supra), in the same terms.