RAJENDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the present controversy is covered by the order passed by this Court on 7 th August, 2019 in SB Civil Writ Petition No.10050/2019 (Kusum Kumari Pareek Vs. State of Rajasthan and Ors.) along with other connected writ petitions. The order passed by this Court in the case of Kusum Kumari Pareek (supra) is reproduced hereunder for ready reference :

(2.) Learned counsel appearing for the petitioners submitted that initially the Principal Seat at Jodhpur decided S.B. Civil Writ Petition No.12846/2017 Dhanraj Meena Versus The State of Rajasthan and Ors. and other connected writ petitions vide common order dated 15.01.2018 directed that the benefits were required to be conferred to the candidates who had approached the Court. This Court deems it appropriate to quote the relevant para of the order dated 15.01.2018 passed in the case of Dhanraj Meena (supra), is reproduced as under:-

(3.) Learned counsel for the petitioners submitted that after passing of the judgment in the case of Dhanraj Meena (supra), the State Government itself issued a circular dated 09.08.2018 and guidelines have been issued to follow the directions given in the case of Dhanraj Meena (supra).