NISHA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The grievance of the petitioners in the instant petition is to grant them notional benefit from the date of appointment as given to other persons selected in the same selection process in pursuance of recruitment made on the post of Teacher Grade-III Level-I/II. Counsel for the petitioners submitted that the petitioners were appointed in the year, 2013 and 2017 and they joined their services.

(2.) Counsel submitted that the controversy with regard to grant of notional benefit has been decided by this Court in S.B. Civil Writ Petition No. 3247/2015 (Hemlata Shrimali and Ors. v. State of Rajasthan and Ors. and other connected writ petitions vide order dt. 1/4/2015.

(3.) Counsel submitted that the Co-ordinate Bench in the case of Hemlata Kumari v. The State of Rajasthan (S.B. Civil Writ Petition No. 1774/2019) decided on 29/1/2019 has permitted the candidates to withdraw the petition to approach the respondents to consider the grievance with regard to grant of notional benefits.