LEENA Vs. THE STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) Learned counsel for the parties submits that the controversy involved in this case has earlier been decided by this Court in case of Divyesh Rawal v. State of Rajasthan and Anr. (S.B. Civil Writ Petition No. 11279/2017) on 16.02.2018, the relevant portion whereof reads as follows:-

(2.) This writ petition too is disposed of in the same terms as of Divyesh Rawal (supra) and the respondents are directed to decide petitioner's representation by making a fresh consideration within a period of 60 days from today after giving an opportunity to the petitioner to submit his claim in accordance with the aforementioned precedent law. In case the respondents find that the qualification of petitioner is recognized, then the petitioner shall be given appointment in accordance with eligibility and merit.