STATE OF RAJASTHAN Vs. PRACHI SAXENA

JUDGEMENT

(1.) This appeal is filed by the State Government to challenge the judgment of the learned Single Judge dtd. 1/11/2019 passed in S.B. Civil Review (Writ) Petition No. 68/2019. The litigation has a chequered history. As briefly as possible it can be recorded as under:-

(2.) Writ appeal and SLP filed against the said judgment failed. This judgment thus attained finality.

(3.) The second round of litigation started when two women candidates from wait list at S. Nos. 5 and 11, namely, Mitashree and Prashasti Maharshi filed writ petitions Nos. 14647/2016 and 14648/2016 respectively. Both these petitions were disposed of by a common order dtd. 1/5/2017 in following terms:-