- (1.) Learned counsel for the parties submit that similar writ petition being SBCWP No.9474/2008 (Subhash Chandra Sharma vs. State of Rajasthan & Ors.) has been disposed of by this Court on 9.12.2009 along with other connected writ petitions following the judgment delivered by the Jaipur Bench of this Court in SBCWP No.4728/2008 (Naveen Kumar Sharma vs. State of Rajasthan & Ors.).
(2.) In view of the above, this writ petition is also disposed of with a direction to the respondents to consider candidature of the petitioners for appointment on the post of Teacher (Primary & Upper Primary Schools) on the basis of their selection made pursuant to the advertisement dated 30.10.2006 strictly in order of merit as per statement against available vacancies other than reserved for TSP area ; and in case either of the petitioners does not find place in the order of merit in respective category for appointment, the respondents shall inform each of them, about his placement and reasons for which he could not be held eligible for appointment. Compliance be made within two months.;