RAMNATH SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking the following reliefs:-

(2.) At the outset, learned counsel for the petitioners confines his submissions and the prayer to the extent that the issue raised in the petitions may be decided in the light of order passed in Dr. Gaurav Sharma v. State of Rajasthan and Ors.: SBCWP No.16913/2019, decided on 20/1/2020.

(3.) Learned counsel for the respondents attempted to distinguish the case of Dr. Gaurav Sharma (supra) by indicating that the petitioners therein were recruited on the basis of written test passed by them conducted by the RPSC and in the present case they have been selected by the District Level Committees and, therefore, they are not entitled to the reliefs as claimed in the case of Dr. Gaurav Sharma (supra). A Coordinate Bench of this Court after referring to the judgment in State of Punjab Ors. v. Jagjit Singh: (2017) 1 SCC 148 and distinguishing the order in Smt. Uji Devi v. State of Rajasthan and Ors.: D.B. Special Appeal (Writ) No.883/2015, decided on 17/4/2018 came to the following conclusion:-