SANDEEP KUMAR BAJAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Choudhary, learned counsel for the petitioners submits that for the same recruitment, Jaipur Bench of this Court in the case of Om Prakash & Ors. v. State of Rajasthan & 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 & Ors. v. State of Rajasthan & 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 & Anr. v. State of Rajasthan & 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 :

(3.) In view of the aforesaid, following the judgment of Om Prakash (supra), the writ petition is disposed of in same terms. For the purpose aforesaid, the petitioner(s) shall file a representation giving out the requisite details, along with certified copy of the order instant within a period of four weeks from today. On receipt of the representation, the concerned respondent shall decide the same in accordance with law, within a period of eight weeks from receipt of the representation and accord notional benefits to the petitioner(s) from the date person(s) similarly situated to the petitioner(s) and lower in merit were given appointment.