KAMAL KISHORE NAWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The brief facts of the case are as under:

(2.) During the pendency of the present writ petitions similar matters came up before this Court and ultimately vide judgment dtd. 27/4/2018 passed in D.B. Special Appeal Writ No. 1666/2017; Babal Devi Meena v. State of Rajasthan and Ors., it was directed that the petitioners be awarded grace marks and if anyone of them stands in merit after awarding the same and is otherwise eligible for appointment, he should be recommended for appointment. In pursuance to the directions issued in Babal Devi Meena's case (supra), the State Government proceeded on to award the required grace marks to the candidates and a new provisional result was issued on 15/3/2019 whereby, the list of the selected candidates after awarding of grace marks was issued.

(3.) It has been submitted by learned counsel for the petitioners himself vide rejoinder that three to four out of the present petitioners have been selected vide the revised result.