ASHA RAM JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that in similar circumstances and similar matters, the Division Bench of this Court in The Director, Secondary Education, Rajasthan, Bikaner Vs. Narendra Kumar Boolchandani & Ors.; D.B. Special Appeal Writ No.362/2020 along with connected matters, while considering the aspect that the issue in question has arisen in large number of cases and the Government has accepted the stand and granted the benefits, disposed of the appeals with the following directions:-

(2.) Learned counsel for the petitioners submits that the present writ petition of the petitioners may also be disposed of in light of the abovementioned judgment.

(3.) In view of the submissions made, the present writ petition is disposed of with the same directions as issued by the Division Bench of this Court in the case of Narendra Kumar Boolchandani (supra).