DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that in a matter involving identical issue i.e. Satdev v. Sate of Rajasthan and Ors. (SB Civil Writ Petition No.9899/2019), a Co-ordinate Bench of this Court on 25.07.2020 passed following order :-

(2.) Learned counsel for the respondents resisted the submissions made by learned counsel for the petitioner. It was submitted that as the petitioner has been accorded appointment in the year 2017, he is not entitled to any relief and, therefore, the writ petition filed by the petitioner deserves to be dismissed.

(3.) Thus, the present writ petition is disposed of with the direction to the respondents to decide representation of the petitioner within 30 days from the date such representation along with copy of this order is placed before the respondents in the same terms as in the matter of Satdev (Supra).