JAYA BHARDWAJ Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Learned counsel for the parties agree that the matter is squarely covered by the judgment rendered by this Court in Manish Kumar Nagda and Ors. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 8529/2018, decided on 23.7.2018 , which reads as under:-

(2.) In light of aforequoted judgment, the present writ petition is disposed of by directing the respondents to decide case of petitioner by passing a speaking order within a period of 30 days from today while keeping into consideration the aforementioned precedent law. It is made clear that the respondents while deciding the issue shall permit the petitioner to continue with the selection process. The direction in Manish Kumar Nagda (supra) regarding applicability of newly expanded TSP area vide notification dated 19.5.2018 shall apply while the aforesaid consideration is made.