SWAROOP SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Learned counsel for the parties agree that the controversy is covered by the judgment rendered by a coordinate Bench of this Court in Mukesh Kumar Tailor Vs. State of Rajasthan (S.B. Civil Writ Petition No.750/2017, decided on 09.02.2017, the judgment reads as under :-

(3.) As a result, all those candidates whose names appeared in the revised list were granted appointment and those who had already stood selected, continued to remain in service in spite of the fact that their names no more figured in the revised list. The outfall is that there were many candidates whose names were not in merit in the first list but as per the revised result got more marks than those who were allowed to continue in service by the order of the High Court even though, they now had less marks than the petitioners. The Special Leave Petition against the judgment and order dated 08.12.2014 was also dismissed. Thus, as on date, all those candidates who had got less marks than the petitioners are continuing to be retained in service and the same has resulted in filing of number of writ petitions by candidates who now have more marks as per the revised result. Thus, the grievance of the petitioners is that in pursuance to the same selection, the candidates less meritorious to the petitioners are continuing in service, whereas, as per the revised result, the petitioners have got more marks than those who are retained in service by the order of the Court. In short, those who had got less marks than the petitioners are still continuing in service.