PRAHLAD KUMAR SWARNKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IT is stated that controversy involved in this writ petition has been settled by this court in the case of Manoj Kumar Sharma & ors Vs State of Rajasthan & ors, SB Civil Writ Petition No. 4298/2008 along with 110 connected writ petitions on 15.5.2009. Accordingly, this writ petition may be ordered to be governed by the aforesaid judgment. For seeking relief as given therein, petitioner will make a proper representation to the respondents which may then be considered in the light of the judgment referred to above.

(2.) I have considered submission of learned counsel. This court, while disposing of the writ petitions led by Manoj Kumar Sharma, issued following directions, which are quoted thus - "However, there are chances that the name of the petitioner(s) may appear in the State merit list, therefore, all the writ petition except Sharmila Paneri are disposed of with a direction to the respondents that in case the name of the petitioner(s) stand in the State merit list ;dated 28.2.2009 of GNM and the advertised vacancies are available then they may be given appointment as per their merit even if the less meritorious persons are continuing, then they have to make room for the petitioner(s) whose name stands higher on merit in State merit list."

(3.) IN case of adverse order against the petitioners, they would be at liberty to file fresh writ petition. IN case of any difficulty in complying the orders, respondents would be at liberty to make an application before this court.