PINKI KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel appearing both the parties submit that similar controversy has been decided by the Division Bench in D.B. Civil Special Appeal (Writ) No. 1231/2017 [State of Rajasthan and Ors. v. Kusum Devi and Ors.] and other connected appeals decided by common order dt.20/3/2018.

(2.) Learned counsel for the petitioners submits that the petitioners were also appointed under the Sarve Shiksha Abhiyan Project and the petitioners due to exercise undertaken by way of advertisement dt.19/5/2015, approached this Court apprehending their termination in pursuance of advertisement. Learned counsel submits that right of the petitioners has been recognized by this Court and they have been allowed to continue.

(3.) Mr. Y.S. Jadaun, counsel for the respondents submits that the petitioners are no more in service and as such they cannot be reinstated.