GOPAL SINGH KUNTAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against advertisement issued by the Rajasthan School Education Council ('the RSEC'), which was uploaded on 18/2/2019 on its website for the purpose of preparing penal for taking employees on deputation for various positions.

(2.) On behalf of the petitioners, who all claim to have been appointed on deputation by orders dtd. 5/10/2018, submissions have been made that the action of the respondents in issuing the advertisement, when their period of deputation is still not over, is bad.

(3.) Learned counsel for the RSEC submits that the identical issues were raised by similarly situated petitioners in Lokesh Gupta and Ors. v. State of Rajasthan and Ors. : S.B.C.W.P. No. 4173/2019 and connected matters, which petitions have been decided on 5/3/2019 at Jaipur Bench, wherein, the petitions have been dismissed and, therefore, the present writ petitions also deserve to be dismissed.