DINESH KUMAR SUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by petitioners seeking relief as indicated in the writ petition.

(2.) It is submitted by learned counsel for the petitioners that the issue raised in the present writ petition is squarely covered by judgment of this Court in Manoj Khandelwal and Ors. v. State of Rajasthan and Ors. : S.B.C.W.P. No. 7283/2014, decided on 16/7/2014 at Jaipur Bench and the said judgment has been followed in Krishan Lal and Ors. v. The State of Rajasthan and Ors. :

(3.) It is further contended in the writ petition that in the matter of School Lecturers (English) in the same Department, where appointments were delayed because of the fault of the State authorities, the candidates were accorded appointment from the date the candidates stood lower in merit were appointed and they have been granted all consequential benefits of services.