Basti Ram vs State Of Rajasthan And Others

Dinesh Mehta, J

Mr. Pawan Singh, learned counsel for the petitioner submitted that the issue involved in this petition is squarely covered by judgment dated 21.03.2022, passed in the case of Lalita Vs. State of Rajasthan & Ors in S.B. Civil Writ Petition No.12857/2021.

Mr. Piyush Bhandari, learned counsel appearing for the respondents is not in a position to dispute the aforesaid fact.

In the case of Lalita (supra), a co-ordinate Bench of this Court has held thus:

“Consequently, the writ petition filed by the petitioner is allowed. The order dated 12.07.2021 (Annex.12) is quashed and set aside.

The respondents are directed to accord notional benefits to the petitioner on the post of LDC, as has been accorded to similarly situated candidates vide Annex.13.

Needful may be done by the respondents within a period of six weeks from the date of this order.”

In view of the aforesaid, the present writ petition is also allowed and the communication dated 06.10.2021 (Annex.10) is hereby quashed and the respondents are directed to accord notional benefits to the petitioner on the post of LDC, as has been accorded to similarly situated candidates. Needful may be done by the respondents within a period of six weeks from the date of this order.

The stay petition also stands disposed of.