SNEHALATA Vs. STATE AND ORS.

JUDGEMENT

(1.) COUNSEL jointly submit that 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.

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