CHAGAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS special appeal is filed against the judgment and order passed by the learned Single Judge dismissing the writ petition filed by the petitioner on 5. 9. 2000, whereby, the learned Single Judge has refused to place reliance on the judgment of Division Bench of this Court delivered in Prabhu vs. Hindustan Zinc Limited and others (1), wherein, it has been held that since there was an agreement between the parties, the respondents should give suitable appointment to the petitioner considering his educational qualification and experience on the ground that making such order to grant specific performance in this aspect is not the jurisdiction under Article 226.