OM PRAKASH GORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue raised in the present matters rests decided by judgment passed in S.B. Civil Writ Petition No. 3063/2019 ; Dal Chand Jat v. The State of Rajasthan and Ors. by the Jaipur Bench of this Court.

(2.) Learned counsel for the respondents also does not refute the same.

(3.) Therefore, in view of the judgment as passed in Dal Chand Jat's case (supra), the present writ petitions are also disposed of with a direction to the respondents that the petitioners shall be paid the notional benefits, including benefits of seniority and pay fixation from the stage when the appointment of persons at the same or lesser merit were appointed. However, no monetary benefits would be payable for the period the petitioners had not discharged actual duties.