SATVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners seeks withdrawal of the writ petition on behalf of petitioners No.2, 5, 7, 15, 17 and 23 with liberty to approach the jurisdictional Court qua the said petitioners.

(2.) It is submitted by learned counsel for the petitioners (except petitioners No.2, 5, 7, 15, 17 and 23) that for the same recruitment, similarly situated petitioners had approached Jaipur Bench of this Court in Om Prakash and Ors. v. State of Rajasthan and Ors. : S.B.

(3.) Civil Writ Petition No.21214/2017, which writ petition has been decided on 21/11/2017 granting relief to the petitioner in light of judgment in the case of Hemlata Shrimali and Ors. v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.3247/2015, decided on 1/4/2015 and relying upon the adjudication in the case of Suman Bai and Anr. v. State of Rajasthan and Ors. : 2009 (1) WLC (Raj.) 381 and, therefore, the present writ petition may also be decided in light of judgment in the case of Om Prakash (supra).