Kamala Ram And Ors vs State Of Rajasthan And Ors

It is submitted by learned counsel for the petitioners that the case of the petitioners is similar to that of petitioners in Suman Jhanwar & Ors. v. State

of Rajasthan & Ors. (S.B. Civil Writ Petition No.5405/2012), decided on 12.02.2015, 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).

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

“Therefore, the present writ petitions are disposed of with liberty and direction to the petitioners to file appropriate representation with relevant

evidence before the appointing authority, who has issued the orders of appointment to the petitioners claiming the same relief, as purportedly given to

other similar situated persons. It is expected of the respondent authority to pass speaking orders after providing the opportunity of hearing tot he

petitioners or their authorized representative as to why similar benefit cannot be extended to them though others persons have been given such

benefits. If, however, any adverse order is passed against the petitioners, the petitioners will be at liberty to avail the legal remedy available to them in

accordance with law.â€​

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).

Stay petition also stands disposed of.