SANJAY SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. J.S. Bhaleria, learned counsel for the petitioners submitted that the issue involved in the present writ petition is squarely covered by the judgment dated 21.11.2017, rendered in S.B. Civil Writ Petition No.21214/2017 : Om Prakash v. State of Rajasthan.

(2.) Mr. Mrigraj Singh, learned counsel appearing for the respondents submitted that the case of Om Prakash (supra) was pertaining to recruitment of Teacher Grade-III for the year 2012, wherein the present case involves the recruitment on the post of LDC in the year 2011.

(3.) Mr. Bhaleria, learned counsel for the petitioners submittted that may be the post and recruitment year is different, but the principles as laid down in Om Prakash's case are applicable in the present case also and in a similar case being S.B. Civil Writ Petition No.5982/2019 (Shatendra Kumar and Ors. v. State of Raj. and Ors.), this Court has passed an order dated 01.05.2019 and in compliance of the order aforesaid, the respondents have given due benefits to the employees concerned.