AABID ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that for the same recruitment, similarly situated petitioner had approached Jaipur Bench of this Court in Om Prakash & Ors. vs. State of Rajasthan & Ors. : S.B. Civil Writ Petition No.21214/2017, which writ petition has been decided on 21/11/2017 granting relief to the petitioner in light of judgment in the case of Hemlata Shrimali & Ors. Vs. State of Rajasthan & Ors. : S.B. Civil Writ Petition No.3247/2015, decided on 1/4/2015 and relying upon the adjudication in the case of Suman Bai & Anr. v. State of Rajasthan & Ors. : 2009 (1) WLC (Raj.) 381 and, therefore, the present writ petition may also be decided in light of judgment in the case of Om Prakash (supra).

(2.) In the case of Om Prakash (supra), the Bench at Jaipur after noticing orders in the case of Hemlata Shrimali (supra) and Suman Bai (supra) observed as under:-

(3.) The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.