SOHANI Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner is working as Vidhyarthi Mitra in government educational institution, 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 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. S.B. Civil Writ Petition No. 8966/2009) decided on 22.7.2010 with the following observations :

(3.) In light of judgment (supra), writ petition is accordingly disposed of and the Petitioner is also entitled to the same benefits, as referred to in paras 6 to 8 of the judgment (supra) for which she may submit representation to competent authority who may examine her grievance in the light of judgment (supra) and pass a speaking order in accordance with law within two months.