RATAN SINGH YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that the case of the petitioners 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 petitioners may also be granted similar relief as granted in the case of Suman Jhanwar (supra).

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

(3.) In view of the submissions as noticed hereinbefore, the writ petition filed by the petitioners is disposed of with the similar directions as given in the case of Suman Jhanwar (supra).