Pratap Singh S/o Shri Phula Ram vs State of Rajasthan

Both the counsels agree that the issue involved in the

present writ petition stands covered by the judgment passed by

this Court in the case of Mukesh Kumar Tailor Vs. State & Ors.

in S.B. Civil Writ Petition No. 750/2017 alongwith 47 other

Writ Petitions decided on 09.02.2017, whereby the Coordinate

Bench of this Court has passed the following order:-

"In view of the fair stand taken by the respondent State and appreciating the exercise being undertaken by them to meet the situation in hand, all the abovementioned writ petitions are disposed of as under:

a. The respondent-State shall workout the vacancies in each of the Zila Parishads as expeditiously as possible. Thereafter, the list shall be prepared of the candidates who have got more marks than the last candidate still working with the department in pursuance to the directions of this Court passed in Manju Choudhary''s case (supra).

b. Thereafter, the candidates as per the ratio of 1:2 of the vacancies available shall be called for the verification of the documents and the appointments shall be given to such like eligible candidates as per their merit equivalent to the vacancies available with the department.

c. This Court is aware that some of the candidates are bound to be left out even though they have got more marks than the last candidate but taking into account (31 of 31) [CW-750/2017] the limited number of vacancies, the said candidates shall have to try their luck in the next recruitment process afresh.

d. The said process be completed as expeditiously as possible preferably within 06 months from today. The writ petitions are disposed of accordingly.

In view of the fair stand, the terms of the aforesaid order

shall also be applicable to the present petition.

The writ petition is accordingly disposed of.