LAXMI MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the grievance raised in the present batch of writ petitions is identical, these are being disposed of by this common order.

(2.) For the sake of convenience, the facts of SBCWP No.801/2021 (Laxmi Meena Vs. State and Ors.) are being taken into consideration.

(3.) The petitioner was selected on the post of LDC on substantive basis and an appointment order dated 16.07.2020 came to be issued in her favour.