MANISH RAJPUROHIT Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Learned counsel for the parties agree that the controversy is covered by the judgment passed by this Court in Ramniwas v. State of Rajasthan and Anr. (S.B. Civil Writ Petition No. 10519/2017) decided on 08.02.2018 . The judgment reads as under:-

(2.) Thus, the writ petition is disposed of with the direction to the respondents to consider the appointment of the petitioner strictly in accordance with aforesaid precedent law within a period of 30 days from today at either of the places.