REHANA BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submits that the issue involved in this writ petition has been considered and decided by the Co- ordinate Bench of this Court in the matter of Hemalata Shrimali & Ors. v. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.3247/2015) decided on 1/4/2015 wherein Para Nos. -11 & 12 it has been held as under;

(2.) Counsel further submits that matters with regard to notional benefits including seniority etc. on the post of Teacher-Grade III in pursuance to the advertisements issued in the year 2012-13 were further considered by the Hon'ble Supreme Court in the matter of Vikas Sankhala and Ors. v. Vikas Kumar Agarwal and Ors. reported in (2017) 1 SCC 350 wherein Para Nos. 20, 30 and 84 it has been held as under;

(3.) Relying upon the judgments passed by the Co-ordinate Bench of this Court in the matter of Hemlata Shrimali (supra) and by the Hon'ble Supreme Court in the matter of Vikas Sankhala (supra), the Co-ordinate Benches of this Court have decided hundreds of writ petitions including recent order passed by the Co-ordinate Bench of this Court in the matter of Sagar Mal Meena and Ors. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 6344/2020) decided on 14/8/2020 wherein it has been held as under;