REKHA AJMERA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that in a matter involving identical issue i.e. Satdev Vs. Sate of Rajasthan and Ors. (SB Civil Writ Petition No.9899/2019), a Co-ordinate Bench of this Court on 25.07.2020 passed following order :-

(2.) The fact situation in the present case is not different from the case of Om Prakash (supra), wherein relief was granted on account of delayed appointment qua persons, who were lower in merit to the petitioners therein, while in the present case, similarly situated persons were accorded appointments. In view thereof, the writ petition filed by the petitioner is allowed in light of judgment in the case of Om Prakash (supra).The petitioner may make a representation to the respondents pointing out the requisite dates etc., based on which, the respondents would deal with the representation while according notional benefits to the petitioner from the date persons similarly situated to the petitioner, were accorded appointment by the respondents. Needful may be done by the respondents within a period of four weeks from the date such representation alongwith a copy of this order is placed by the petitioner before the respondents."

(3.) Thus, the present writ petition is disposed of with the direction to the respondents to decide representation of the petitioner within 30 days from the date such representation along with copy of this order is placed before the respondents in the same terms as in the matter of Satdev (Supra).