REKHA MALANI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(3.) For the purpose aforesaid, the petitioners shall file representation before the competent authority 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 the date of receipt of the representation and accord notional benefits to the petitioners from the date persons similarly situated to them and lower in merit were given appointment.