STATE OF RAJASTHAN Vs. RANGLAL

JUDGEMENT

(1.) The Sub-rejoinder submitted by the respondents is taken on record.

(2.) These writ petitions arise out of the common order passed by the Rajasthan Civil Services Appellate Tribunal (hereinafter to be referred as "Tribunal") dtd. 15/6/2021 and since common questions of law are involved in these writ petitions, therefore, with consent of the parties these writ petitions have been heard together and are being disposed of by this common order.

(3.) The facts have been noticed from CWP No.-3706/2022 (State of Raj. and Anr. Vs. Vijay Singh). The prayer made by the respondent in the appeal filed before the Tribunal reads as under:-