KOUSHALYA PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the issue raised in the present writ petitions is squarely covered by order dated 17.11.2011 passed in Gordhan Mal Singhvi v. State of Rajasthan and Ors. : S.B.C.W.P. No. 5118/218 and Division Bench judgment in State of Rajasthan and Anr. v. The Management Committee Sh. Bhagwan Das Todi College : D.B. Special Appeal(Writ) No. 663/2015, decided on 06.11.2015. The submissions made by learned counsel for the petitioners regarding the issue being concluded by judgments in the case of Gordhan Mal Singhvi (supra) and Bhagwan Das Todi College(supra) are not disputed by learned counsel for the respondents.

(2.) In view of the above, the writ petitions filed by the petitioners are allowed in light of and with the similar directions as given in the above cases in the following terms:-

(3.) Further, the respondents are also directed to comply with the direction as given/observations made in the case of Bhagwan Das Todi College (supra), wherein, inter alia, the following direction have been given regarding payment:-