RAJ KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITIONERS, who were appointed as vidhyarti Mitra under the vidhyarti Mitra Scheme on account of possible delay in availability of candidates selected by the Rajasthan Public Service commission through direct recruitment and departmental Promotion Committee by promotion, have filed this writ petition assailing the order of their termination.

(2.) CO-ORDINATE Bench of this Court in Sarita and ors. Vs. State and ors. (SBCWP No. 4652/2009)vide order dated 8/5/2009 decided a batch of 633 writ petitions with the following directions:-Accordingly, the writ petitions are disposed of as under:

(3.) SUBSEQUENTLY, large number of identical writ petitions including SBCWP No. 6728/09 (Ashok kumar Vs. State of Rajasthan decided on 29/5/2009)came up before this Bench in which the State government was duly represented by their counsel. During hearing of these petitions, learned counsel for the parties were ad idem that controversy involved therein was squarely covered by the above referred to judgment of the co-ordinate Bench of this Court. On that basis, the writ petitions were disposed of with the order that the directions contained in Sarita supra shall mutatis mutandis apply to the case of those petitioners.