ASHA RANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner seeks withdrawal of the writ petition qua petitioners No.2 and 3 with liberty to approach the jurisdictional court.

(2.) In view of submissions made, the writ petition is dismissed as withdrawn with liberty as aforesaid, qua petitioners No.2 and 3.

(3.) It is submitted by learned counsel for the petitioner that for the same recruitment, similarly situated petitioners had approached Jaipur Bench of this Court in Om Prakash & Ors. v. State of Rajasthan & Ors. : S.B. Civil Writ Petition No.21214/2017, which writ petition has been decided on 21/11/2017 granting relief to the petitioners in light of judgment in the case of Hemlata Shrimali & Ors. v. State of Rajasthan & Ors. : S.B. Civil Writ Petition No.3247/2015, decided on 1/4/2015 and relying upon the adjudication in the case of Suman Bai & Anr. v. State of Rajasthan & Ors. : 2009 (1) WLC (Raj.) 381 and, therefore, the present writ petition may also be decided in light of judgment in the case of Om Prakash (supra).