USHA KOTHARI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the matter is covered by the judgment passed by this Court in Bhagwan Singh Shekhawat and Ors. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 10259/2018) decided on 19.07.2018 , which reads as under:

(2.) The petitioners are holding the post of Assistant Professor in the respective Subjects in the respondent-University.

(3.) Learned counsel for the petitioners seeks confinement of this petition to the extent of petitioner No. 1, while seeking liberty to move separate writ petitions on behalf of other petitioners.