SHANTI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner has preferred a writ petition before this Court bearing No. 5465/2005 which was decided on 27/4/2011 and the following directions were issued:-

(2.) The said order was challenged by the respondents before the Division Bench and the Division Bench passed the following order:

(3.) SLP was filed before the Supreme Court which was dismissed vide order dtd. 25/8/2014. A review petition No. 3053/2014 was filed and the same was also dismissed by the Supreme Court vide order dtd. 10/2/2015. Thereafter, the case of the petitioner has been examined and the respondents have passed an order on 9/2/2015 and refused to regularize the petitioner on the said post in terms of sub-rule (4) of Rule 6 of the Rajasthan Class-IV Service (Recruitment and other Service Conditions) Rules, 1999 (hereinafter referred to as "the Rules of 1999"). It is noticed that the grounds taken for rejecting the petitioner's candidature for considerations of regularization were the grounds which have been taken by the respondents before the Supreme Court both in SLP as well as in the review petition filed before the Supreme Court. Once all the said contentions have been examined and rejected by the Apex Court, there was no occasion for the respondents to have still taken the same grounds for rejecting the candidature of the petitioner for regularization.