JASRAJ MENARIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that in a matter involving identical issue i.e. Satdev v. 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.) I am not inclined to accept the argument of the learned counsel for the respondents No.4 to 8 that the judgment of the learned Single Judge should be so read so as to infer therefrom that though the petitioners would be entitled to claim appointment but not seniority above the candidates who are already appointed even though they admittedly are above them in the merit list.

(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).