SHIV LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons mentioned in the applications for taking documents on record, the same are allowed. The documents are ordered to be taken on record.

(2.) With the consent of the parties, the matter is heard finally.

(3.) The present writ petitions have been filed praying for a direction to consider the cases of the petitioners for appointment on the post of Safai Karamchari in pursuance of the select list prepared by the respondents on 26/2/2014 (annex. 1).