JUGINDAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the controversy raised in the instant writ petition stands resolved in view of the adjudication made by the Co-ordinate Bench of this Court in a batch of writ petitions lead case being SBCWP No. 10232/2016: Smt. Rooplata Meena v. State of Raj. and Ors., wherein after considering the grievances of the petitioners therein, a consent order was made observing thus:

(2.) In view of the above, learned counsel for the petitioner submits that for the present; the petitioner would be satisfied, if the State-respondents are directed to consider and decide the case of the petitioner for posting against any vacant post in nearby area, in view of the observations made by this Court in the case of Rooplata Meena (Supra).

(3.) In view of the limited prayer addressed; the Instant writ proceedings are closed with a direction to the petitioner to address a comprehensive representation to the State-respondents ventilating his grievance.