Rajnish Kumar Sigar vs State And Ors
2022 Latest Caselaw 11566 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1790/2015

Rajnish Kumar Sigar son of Shri Rajendra Prasad Sigar, aged about 34 years, Resident of C/0 47 khasar No.87, Ekta Nagar, Nandi Banar Road, Jodhpur (Raj.)

----Petitioner Versus

1. State of Rajasthan through principal Secretary, Department of Mines and Geology, Government of Rajasthan, Secretariat, Jaipur.

2. Director, Mines & Geology Department, Rajasthan, Udaipur.

3. Ajit Singh Rathore son of Shri Jeevan Singh Rathore, Mines Foreman-II, C/o Office of Assistant Mining Engineer (Vigilance), Deeg District Bharatpur (Raj.)

4. Abdul Mutalik Mines Foreman-II, C/o Office of Mining Engineer, Amet, (Raj.).

----Respondents

For Petitioner(s) : Mr. Vineet R Dave For Respondent(s) : Mr. Rajak haidar Mr. Digvijay Singh Jasol

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

16/09/2022

Learned counsel for the parties jointly submitted that the

controversy involved in the matter stands covered by the

judgment passed by coordinate Bench in a bunch of writ petitions

led by the case of Sidharth Singh Bhati Vs. State of Rajasthan &

Ors. (S.B. CW No.5352/2017).

In the aforesaid judgment, this Court issued the following

directions:-

"In view of the above observations, the respondents are directed to consider the candidature of

(2 of 2) [CW-1790/2015]

the present petitioners for appointment if they stand in merit as per the above observations. However, it is made clear that the General category candidates who were earlier selected would now not be ousted because of this reshuffling/adjustment. It is also made clear that if the petitioners are held entitled for appointment, they be accorded appointment with effect from the date the last person qua the OBC category had been afforded appointment.

The complete exercise be completed by the respondent authorities within a period of 2 months from the date of receipt of the present order.

With these observations, the present writ petitions are disposed of.

All the pending applications are disposed of accordingly."

In view of the aforesaid joint submission, the present writ

petition is disposed of in terms of the order dated 20.05.2022

(supra) passed by this Court.

All the pending applications are disposed of accordingly.

(KULDEEP MATHUR),J 27-KshamaD/-

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