RAFIK KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner at the outset makes a limited submission that the respondents may be directed to decide the seniority of the petitioner in accordance with the judgment of this Court in the matter of Ritu Raj Meena v. State of Rajsthan and Ors. (S.B. Civil Writ Petition No. 5044/2019), decided on 10.4.2019, which reads as follows:-

(2.) In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the seniority of the petitioner by passing a speaking order while keeping into consideration the judgment in Ritu Raj Meena's case (supra).

(3.) Stay Petition No. 14335/2019 also stands disposed of accordingly.