Priyadarshana Meena vs State Of Rajasthan And Others

Arun Bhansali, J

Learned counsel for the parties submit that the issue raised in the present writ petition is squarely covered by order of this Court in Bhawna Lohar v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.1535/2022 & other connected matters, decided today i.e. on 24.5.2022 and, therefore, the present writ petition may also be decided in terms of the said case.

In the case of Bhawna Lohar (supra), it was inter alia directed by this Court as under:-

“Consequently, the petition filed by the petitioners is allowed. The action of the respondents in deciding the issue without affording any opportunity of hearing to the petitioners, is set aside. The respondents would now disclose the material to the petitioners and on the petitioners making a representation in this regard, they would decide the eligibility of the petitioners / the validity of the certificate issued to them and based on their decision, would proceed further in the matter.

The Director (Non-Gazetted) would disclose the material within a period of 15 days to the petitioners, response / representation, if any, be made by the petitioners within a period of two weeks thereafter to the Director (Non-Gazetted) and he would pass appropriate orders on the same within a period of four weeks thereafter.

The petitioners would be free to take appropriate proceedings, in case, they have any grievance qua the decision taken by the respondents in this regard.

The respondents shall not conclude the recruitment before passing of the final orders as indicated hereinbefore.

Insofar as, the issue sought to be raised by the respondents based on the notification dated 9.12.2021 is concerned, the said issue is kept open.”

Consequently, the present writ petition is also allowed in terms of and with similar directions as given in the case of Bhawna Lohar (supra).

It is expected of the respondents to conclude the entire exercise by 31.7.2022.