PRAGYA SHRIVASTAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking the reliefs as mentioned in the writ petition.

(2.) It is, inter alia, submitted by learned counsel for the petitioner that the case of the petitioner is similar to that of petitioners in Suman Jhanwar and Ors. v. State of Rajasthan and Ors.: SBCW No. 5405/2012, decided on 12/2/2015, whereby, this Court directed the petitioners to file appropriate representation before the appointing authority and on filing of such representation, the petitioners therein have been granted the requisite relief by the respondents and, therefore, the present petitioner may also be granted similar relief as granted in the case of Suman Jhanwar (supra).

(3.) In the case of Suman Jhanwar (supra), this Court after hearing the parties, passed the following order:-