RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the controversy raised in the instant writ application stand resolved in view of the adjudication made by a Co-ordinate Bench of this Court in a batch of writ applications lead case being SBCWP No.10232/2016: Smt. Rooplata Meena v. State of Rajasthan & Ors.; wherein after considering the grievances of the petitioners therein, a consent order was made observing thus:

(2.) In view of the above, learned counsel for the petitioners submits that for the present, the petitioners would be satisfied, if the State-respondents are directed to consider and decide the representation of the petitioners for posting against any vacant post in nearby area, in view of the observations made by this Court in the case of Smt. Rooplata Meena <i>(supra)</i>.

(3.) In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioners to address a comprehensive representation to the State-respondents ventilating their grievances.