RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners raising issues pertaining to the recruitment for the post of Safai Karamchari.

(2.) Learned counsel for the respondents submits that the issues raised in the present writ petition are squarely covered by the judgment in Ravi Jajot and Ors. v. State of Rajasthan and Ors. : SBCWP No.10496/2018, decided on 30.08.2018, wherein even for the issues, which are not covered by the judgment, it was directed that the petitioners therein would represent before the respondents and a further direction has been given for consideration by a proper redressal committee.

(3.) It is further submitted that pursuant to the said direction, a redressal committee has been constituted by order dated 27.09.2018 by the respondents and therefore, in light of the said judgment and constitution of the committee, the petitioners may also approach the said committee with the grievances as raised in the present writ petition.