SANTOSH KUMAR NYOL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petitions have been filed with a prayer for issuance of waiting list in accordance with Rule 277A of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as 'the Rules of 1996') and further with a prayer for issuing directions similar to those in S.B. Civil Writ Petition No.2094/2019 (Kuldeep Kumar Vs. State of Rajasthan and Ors. decided on 25/2/2021).

(2.) All the three writ petitions pertain to the advertisement dtd. 11/9/2017 in pursuance to which, the petitioners herein applied for the post of Teacher Gr.III Level 2 although qua different subjects. But the issue involved in the present petitions being common, they are decided vide this common judgment.

(3.) The facts of S.B. Civil Writ Petition No.16707/2021 are being taken into consideration for the purpose of adjudication :