MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Singh, learned counsel for the petitioner 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 in case of Om Prakash (supra), the writ petition is disposed of in same terms.