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Gayatri Soni vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 23 February 2023 · Citation: (2023) 02 RAJ CK 0087

HON’BLE JUDGES
Dr.Pushpendra Singh Bhati, J
RESULT
Disposed Of
CASE NUMBER
S.B. Civil Writ Petition No. 17545 Of 2022
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Judgment

11 paragraphs · 349 words

Dr. Pushpendra Singh Bhati, J

The petitioner present in person submits that a similar order was passed by a Coordinate Bench of this Hon’ble Court for a similarly situated person in the matter of Basti Ram Vs. State of Rajasthan (S.B. Civil Writ Petition No.5405/2022) decided on 19.01.2023. The order dated 19.01.2023 reads as follows:-

“1. 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.

2.

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

3.

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.”

4.

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.

5.

The stay petition also stands disposed of.”

The petitioner present in person further submits that her case is squarely covered by the aforesaid order.

In light of such submissions, the present petition is disposed of with a direction to the respondents to decide the representation of the petitioner, while keeping into consideration the order passed in Basti Ram (supra), by passing a speaking order within a period of thirty days from today, strictly in accordance with law.

All pending applications also stand disposed of.