Rupal Yadav And Others vs State Of Rajasthan And Others

Arun Bhansali, J

It is submitted by learned counsel for the petitioners that the issue raised in the present writ petitions is squarely covered by judgment of this Court in Vimla Devi Saini v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.7330/2016, decided on 20.11.2017 by a Coordinate Bench of this Court (Bench at Jaipur), wherein, the writ petition filed by the petitioner was disposed of in terms of order in the case of Charu Joshi v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.419/2015, decided on 22.1.2016.

Against the judgment in the case of Vimla Devi Saini (supra), appeal filed by the State being D.B. Civil Special Appeal (Writ) No.877/2019 has also been dismissed by the Division Bench on 30.9.2019.

Further, in the case of Mahendra v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.4689/2020, decided on 11.6.2020, following the order in the case of Vimla Devi Saini (supra), relief has been granted to the petitioners therein.

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

“10. In view of the above, the above noted writ petition is allowed with the direction to the respondent to consider the case of the petitioner for transfer in the quota of direct recruitment of Junior Engineer (Degree Holder) by way of transfer in case there is a vacancy and to compute his seniority according to the Rules.”

Learned counsel appearing for the respondents do not dispute that the issue raised in the present writ petitions is squarely covered by judgment in the case of Vimla Devi Saini (supra).

In view of the submissions made, the writ petitions filed by the petitioners are allowed in light of and with similar directions as given in the case of Vimla Devi Saini (supra).