MUKESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that in a matter involving identical issue i.e. Satdev v. Sate of Rajasthan and Ors. (SB Civil Writ Petition No. 9899/2019), a Co-ordinate Bench of this Court on 25/7/2020 passed following order:-

(2.) Thus, the present writ petition is disposed of with the direction to the respondents to decide representation of the petitioner within 30 days from the date such representation along with copy of this order is placed before the respondents in the same terms as in the matter of Satdev (Supra).

(3.) For the purpose aforesaid, the petitioner 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.