(1.) IT is indeed unfortunate that despite a clear verdict given by this Court as early as on October 7, 1991 in S. B. Civil Writ Petition No. 5368/90 Riyaz Ali v. State of Rajasthan and Ors. , and 36 connected writ petitions, the petitioner has been compelled to file this writ petition seeking the same relief which had been given by this Court to similarly situated persons who had filed Writ Petitions No. 2281/91, 2293/91, 2294/91, 2403/91, 2404/91, 2619/92 and 2586/91 which were decided on October 7, 1991. It is strange that in cases of those persons who have approached the court the Director of Agriculture Department himself issued order on May 15, 1992 for reinstatement of those petitioners and yet he has failed to give effect to the order of the court in totality leading to the filing of this writ petition which could have been avoided if the departmental authorities had been a bit sympathetic and fair to the petitioner's case.
(2.) BEFORE I proceed further, I consider it necessary to make mention of few facts.
(3.) PETITIONER, who passed academic qualification of B. A. (Agriculture) with 62% marks, had been registered with the Man Power Department of the Government of Rajas than. His name was sponsored by the Man Power Department to the Director of Agriculture for appointment as Junior Engineer. Out of the list of candidates whose names were sponsored by the Man Power Department, a merit list was drawn up by the Agriculture Department for appointment on the post of Junior Engineer in the pay- scale of Rs. 1400-2600. A large number of persons, including the petitioner, were appointed by order dated February 25, 1991 (Annexure-2 ). He was kept in the Department while some others were sent to Jawahar Rozgar Yojna.