STATE OF RAJASTHAN Vs. MANJU

JUDGEMENT

(1.) In challenge is the judgment and order dated 20.9.2013 deciding analogously S.B.Civil Writ Petition No.10461/2013 (Laxmi Narayan & Another V/s State of Rajasthan & Others), S.B.Civil Writ Petition No.10462/2013 (Manju & Another V/s State of Rajasthan & Others), S.B.Civil Writ Petition No.10391/2013 (Renu V/s State of Rajasthan & Another) and S.B.Civil Writ Petition No.11912/2013 (Santosh & Others V/s State of Rajasthan & Others) allowing the same.

(2.) The IA No.5018/2013 in appeal no.958/2013 has been registered on the application by persons, who claim to have been selected for the post of Safai Karamchari in terms of the Rajasthan Municipalities (Safai Employees Service) Rules, 2012 (for short, hereafter referred to as "the Rules").

(3.) We have heard Mr.S.S.Ladrecha and Mr.Kuldeep Mathur, learned counsel for the appellants.