RAJESH KUMAR VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue raised in the present writ petition is squarely covered by judgment of this Court in Manoj Khandelwal and Ors. v. State of Rajasthan and Ors. : S.B.C.W.R. No. 7283/2014, decided on 16/7/2014 at Jaipur Bench and the said judgment has been followed in Krishan Lal and Ors. v. The State of Rajasthan and Ors. : S.B.C.W.R. No. 19179/2017, decided on 30/10/2017 at Jaipur Bench. The petitioners are also entitled to the same relief as granted in the case of Manoj Khandelwal (supra) and Krishan Lal (supra) claims learned counsel.

(2.) In view of the submissions made, the writ petition filed by the petitioners is disposed of with the similar directions as given in the case of Manoj Khandelwal (supra), which read as under:-

(3.) For the purpose aforesaid, the petitioners shall file representation before the competent authority giving out the requisite details along with certified copy of the order instant within a period of four weeks from today. On receipt of the representation, the concerned respondent shall decide the same, in accordance with law within a period of eight weeks from the date of receipt of the representation and accord notional benefits to the petitioners from the date persons similarly situated to them and lower in merit were given appointment.