RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Pankaj Sharma, learned Additional Advocate General at the outset submitted that the issued raised in the present writ petitions in-principle has been set at rest by the Division Bench of this Court vide judgment dtd. 25/11/2021 passed in bunch of writ petitions, lead case being Santosh Sharma vs. State of Rajasthan & Ors. (D.B. Civil Writ Petition No. 5920/2021), whereby a Committee was ordered to be constituted.

(2.) Mr. Sharma, further submitted that the Committee constituted pursuant to the Division Bench's direction has taken a decision in relation to different categories of employees.

(3.) A photocopy of the note-sheet of the State Government, which has been produced for perusal of the Court, is taken on record.