SUBHASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A copy of the writ petition has been supplied to Ms. Rekha Borana, learned AAG appearing for the respondents.

(2.) This writ petition has been filed by the petitioner raising issues pertaining to the recruitment for the post of Safai Karamchari by the Municipal Corporation, Jodhpur.

(3.) Learned counsel for the respondents submits that the issues raised in the present writ petition are squarely covered by the judgment in Ravi Jajot and Ors. v. State of Rajasthan and Ors. : SBCWP No. 10496/2018, decided on 30/8/2018, wherein even for the issues, which are not covered by the judgment, it was directed that the petitioners therein would represent before the respondents and a further direction has been given for consideration by a proper redressal committee.