MAHENDRA KUMAR REGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that for the same recruitment, similarly situated petitioners had approached Jaipur Bench of this Court in Om Prakash and Ors. v. State of Rajasthan and Ors., S.B. Civil Writ Petition No. 21214 of 2017, which writ petition has been decided on 21.11.2017 granting relief to the petitioners in light of judgment in the case of Hemlata Shrimali and Ors. v. State of Rajasthan and Ors., S.B. Civil Writ Petition No. 3247 of 2015, decided on 01.04.2015 and relying upon the adjudication in the case of Suman Bai and Anr. v. State of Rajasthan and Ors., 2009 (1) WLC (Raj.) 381 and, therefore, the present writ petition may also be decided in light of judgment in the case of Om Prakash (supra).

(2.) In the case of Om Prakash (supra), the Bench at Jaipur after noticing orders in the case of Hemlata Shrimali (supra) and Suman Bai (supra) observed as under:-

(3.) In view of the submissions made, the present writ petition filed by the petitioner is also disposed of in light of order passed in the case of Om Prakash (supra).