MAHESH KUMAR AND BABULAL Vs. STATE AND ORS.

JUDGEMENT

(1.) Counsel submits that Petitioners have worked 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.

(2.) Counsel further submits that the controversy involved in the present petitions has been finally decided before the Main Seat at Jodhpur in (Prahalad Kumar Sharma v/s. State of Rajasthan and Ors. Civil Writ Petition No. 8966/2009) decided on 22/07/2010 with the following observations:

(3.) In light of the judgment (supra), the writ petitions (supra) are accordingly disposed of and the Petitioners are also entitled to the same benefits, as referred to in paras 6 to 8 of judgment (supra) - for which they may submit fresh representation to competent authority who may examine their grievance in the light of judgment (supra) and pass a speaking order in accordance with law within two months.