RAJU Vs. NAGAR NIGAM JODHPUR

JUDGEMENT

(1.) BOTH the special appeals are disposed of by this common order as they are arising out of the common judgment and order dated 22. 9. 00 passed by the learned Single Judge dismissing both the writ petitions No. 302/97 & 418/87 filed by the appellants petitioners.

(2.) AN advertisement was issued for filing up the post of Sweeper with certain terms and conditions. One of the condition is that only one person from the family shall be made eligible for the employment, if there is already one member of the family is in employment, preference should be given to those persons from whose family no one was employed. This condition was included in the advertisement as per the common judgment and order dated 21. 10. 92 passed by the learned Single Judge of this Court in S. B. Civil Writ Petition No. 1177/92 and other alike matters.