MAHESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ application stands resolved in view of the adjudication made by a Coordinate Bench of this Court, at Principal Bench, Jodhpur, in a batch of writ applications lead case being S.B. Civil Writ Petition No.144/2015:

(2.) In the file of SB Civil Writ Petition No.9556/2014, the petitioners have placed on record a copy of the order dated 11.7.2013 whereby, the concerned B.D.O. has allowed deferment of joining to Ms.Anita Vijayvargiya, Mr.Surendra Kumar Vijayvargiya and Ms.Dimple Soni.

(3.) The appointment orders which were issued to the petitioners required them to join on different dates in the month of July, 2015. It was stipulated that in case, the candidates concerned failed to join the post by the last date mentioned in the order, his/her appointment would stand cancelled.