MUKESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners with the following prayer:-

(2.) Brief facts of the case are that in pursuance to the advertisement dtd. 17/5/2011 the petitioners applied for the post of LDC and after holding the examination, the result was declared by the respondents. The claim of the petitioners is that in an arbitrary manner the persons less meritorious to the petitioners have been selected and given appointment by the respondents in the year 2013. The history of the present litigation reveals that the petitioners filed writ petition, outcome thereof became subject matter of challenge before the Division Bench of this court.

(3.) The Division Bench of this Court after taking an overall view of the matter and examining at length the issue in the matter of Saurabh Kumar Kothari and Ors. v. RPSC and Ors. (D.B. Special Appeal (Writ) No. 1379/2014 and other connected matters) vide judgment dtd. 3/2/2016 finally concluded as under:-