PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Choudhary, learned counsel for the petitioners, submits that all the petitioners have been appointed on the post of PTI Grade-III, pursuant to the recruitment of 2013.

(2.) Learned counsel for the petitioners submits that except with a minor factual difference that the petitioners are working as PTI Grade-III, the controversy involved in the present writ petition is squarely covered by the judgment rendered by 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.

(3.) 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 :