POOJA JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner herein arises out of the inaction on the part of the respondents in according her seniority benefit pursuant to the advertisement dtd. 14/2/2013 allegedly in defiance of order dtd. 8/5/2018 passed by this Court and order dtd. 4/1/2023 (Annexure-11) passed by Respondent No.4.

(2.) Brief facts are: -

(3.) Short controversy involved herein is whether the petitioner who was accorded the benefit of appointment on the post of Lower Division Clerk pursuant to an earlier foray of litigation instituted by her vide S.B. Civil Writ Petition No. 10482/2015 which was allowed by a Coordinate Bench of this Court vide an order / judgment dtd. 8/5/2018 is entitled to the consequential benefits of service including seniority in accordance with her merit viz-a-viz her counterparts who participated in the same selection process.