MADAN LAL BAIRWA Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) Mr. Saini, learned counsel for the petitioners submits that for the same recruitment, Jaipur Bench of this Court in the case of Om Prakash and Ors. v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.21214/2017, vide its order dated 21.11.2017 granted relief to the petitioners following the judgment in the case of Hemlata Shrimali and Ors. v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.3247/2015, decided on 1.4.2015, which was based upon adjudication made in the case of Suman Bai and Anr. v. State of Rajasthan and Ors, 2009 1 WLC(Raj) 381.

(2.) Stating that Coordinate Bench has decided many of petitions, without issuing notices to the respondents (SB Civil Writ Petition No.21214/2017), learned counsel submits that the present writ petition may also be decided in light of judgment in the case of Om Prakash (supra). Relevant part of the order in case of Om Prakash (supra) reads thus : "Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ application stands resolved in view of the adjudication made by a Coordinate Bench of this Court in a batch of writ applications lead case being S.B. Civil Writ Petition Number 3247/2015: Hemlata Shrimali & Ors. Versus State of Rajasthan & Ors., decided on 1st Apri., 2015, relying upon the adjudication in the case of Suman Bai & Anr. Versus State of Rajasthan & Ors, 2009 1 WLC(Raj) 381, observing thus:

(3.) In view of the aforesaid, following the judgment in case of Om Prakash (supra), the writ petition is disposed of in same terms.