DURGARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is the second round of litigation. Earlier a writ petition was filed by the present petitioners assailing the legality and validity of the seniority list and for directing the respondents to consider the name of the petitioners for the post of Teacher Gr.-II by including their names in the seniority list and merit list of the year 2004-05. The said writ petition was disposed of vide order dtd. 5/5/2015 with a direction to the respondent-authorities to positively consider and decide the representation of the petitioners by a reasoned and speaking order.