SUDESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) INSTANT petitions have been filed assailing selection process/final selections made by the respondents in pursuance to an advertisement dated 18/07/2008 held for the post of Rural Health Worker (Female) which is included in the schedule appended to the Rajasthan Rural Medical and Health Subordinate Service Rules, 2008. All the petitioners had participated in the selection process but finally found to be unsuccessful and their name did not find place in the final select list dt. 18/02/2009 published by the respondents Counsel for respondents submits that the identical issue, raised in the instant petitions, has been considered by the principal seat at Jodhpur in CWP-1757/2009, Smt. Yashbala Rathore Vs. State of Rajasthan and other connected writ petitions and the writ petitions have been dismissed vide order dt 23rd October, 2009.

(2.) IT has not been disputed that the judgment, of which reference has been made (supra), covers the issue which has been raised in the instant writ petitions. However, counsel for petitioners submit that the judgment of Apex Court reported in 1994(4)SCC 165; 1990(Suppl)SCC 711 which have direct bearing on the issue raised but the same have not been brought to the notice of the Court while the matters were decided before the main seat at Jodhpur referred to (supra). In the light of the judgment dated 23/10/2009 of the coordinate Bench passed in CWP-1757/2009, Smt. Yashbala Rathore Vs. State of Rajasthan and other connected writ petitions, the instant writ petitions are accordingly dismissed. No costs.