RAJASTHAN HOUSING BOARD Vs. PRAHLAD RAI MEENA

JUDGEMENT

(1.) Vide this order above mentioned appeals would be disposed of.

(2.) Appeals have been filed by the appellants challenging the orders passed by the learned Single Judge while allowing the writ petitions filed by the respondent No.1.

(3.) Learned counsel for the appellants has submitted that the writ petition filed by the respondents were disposed of by the learned Single Judge while basing reliance the decision given by the Hon'ble Supreme Court in Civil Appeal No.5302/2004 : Avas Vikas Sansthan & Anr. Vs. Avas Vikas Sansthan Engineers Association & Ors. decided on 28.03.2006. In a similar writ petition decided by the learned Single Judge, the matter came up in D.B. Special Appeal Writ No.1197/2008 before the co-ordinate Division Bench of this Court and the appeal was allowed and the impugned order passed by the learned Single Judge was set aside.