JAISRAJ BUDANIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the issue as raised in the writ petitions is covered by judgment in Mahendra Kumar Vishnoi v. State of Rajasthan & Anr. : SBCWP No.5420/2014, decided on 10/8/2015 (Annex.10), which judgment has been upheld by the Division Bench (Annex.11).

(2.) Learned AAG made submissions that in another judgment, arising out of appointment under the Sanskrit Education Department, similar view as in the case of Mahendra Kumar Vishnoi (supra) was taken, which was upheld by the Division Bench in State of Rajasthan and Ors. v. Sahi Ram : DBSAW No.311/2019, decided on 1/8/2019, against which the State has preferred Special Leave Petition, which is pending consideration before the Hon'ble Supreme Court and parties have been directed to maintain status quo.

(3.) In the circumstances of the case, wherein two Division Bench judgments have held in favour of the petitioners, however, the matter is pending consideration before the Hon'ble Supreme Court, the matter requires consideration.