DHARAM PAL YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the controversy raised in the instant writ application is no more res- integra in view of the adjudication by a Coordinate Bench of this Court at Principal Seat, Jodhpur, in a batch of writ applications, lead case being Mukesh Kumar Tailor vs. State of Rajasthan and Anr., SBCWP NO.750/2017, decided on 9th February, 2017.

(2.) In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioners to address a comprehensive representation, enclosing a copy of the adjudication in the case of Mukesh Kumar Tailor (Supra); within two weeks hereinafter.

(3.) In case, a representation is so addressed within the aforesaid period, and the case of the petitioners are found covered by the adjudication aforesaid; they may be extended same benefits as extended to similarly situated candidates, including Mukesh Kumar Tailor (Supra).