NORTA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court for the following reliefs:

(2.) Mr. Deora, learned counsel appearing for the petitioners argues that the respondents have decided to operate waiting list and consequent thereto the persons less meritorious than them, would be given posting at the places which the petitioners had opted.

(3.) According to learned counsel for the petitioners, the posts, which fell vacant on account of non-joining or rejection of the candidature of the candidates, who at the relevant time were ahead of the petitioner in the merit list, are now being filled in by operating waiting list. He raises a grievance that the new incumbents less meritorious candidates would be given posting at such places without making any effort to first accommodate the petitioners.