LALITA GURJAR D/O CHAGGAN LAL Vs. STATE OF RAJASTHAN THROUGH ADDITIONAL COMMISSIONER AND JOINT SECRETARY

JUDGEMENT

(1.) The application filed by the petitioner seeking correction in the father's name of petitioner No. 4 Swati Gurjar, the same is allowed for the reasoned mentioned therein. The amended cause title which has been filed by learned counsel for the petitioner is taken on record.

(2.) The matter pertains to LDC recruitment arising out of advertisement dated 12.02.2013. The petitioner is seeking consideration of MIS experience and also seeking quashing of all consequential orders in pursuance of not treating MIS as valid experience for bonus marks.

(3.) Learned counsel for the parties agree that controversy is covered by the following order passed by this Court in the case of Ramniwas v. State of Rajasthan and Anr. (S.B. Civil Writ Petition No. 10519/2017) alongwith other connected writ petitions decided on 08.02.2017 :