PRAKASH SHARMA,J. - (1.) The issue involved in the present writ petition has been finally concluded by the Coordinate Bench of this Court, at Principal Seat, Jodhpur, in S.B. Civil Writ Petition No.2094/2019 titled as Kuldeep Kumar and Ors. Versus State of Rajasthan and Ors. and other connected writ petitions decided on 20.07.2020 wherein this Court has after examining the contentions raised by the petitioners as well as respondents passed the following order:- "49. Admittedly, 2840 posts are lying vacant, pursuant to the advertisement dated 31.07.2018. The petitioners and other candidates who have taken part in the process, are awaiting fingers crossed in a hope and trust that remaining seats will be filled and at least 2840 of those in the waiting list will be accommodated. These candidates who could legitimately be appointed will have to wait for the next advertisement (which has not been issued for last 2 years) and by that time many of them would be over aged on the one hand and on the other hand, will have to compete with the fresh candidates who have become eligible after the last advertisement - the candidate who are in waiting list will have to wait till eternity. 50. The irony is that on the one hand thousands of youths are waiting for employment and on the other, the schools in which the posts are lying vacant, are struggling to impart education. The ultimate sufferer are children - the future of this nation. Impugned action of the respondents have not only impaired the future of the present generation but has also retarded if not ruined the future of next generation. 51. As an upshot of discussions aforesaid, these writ petitions are allowed. The respondents are directed to fill the remaining post of each subject, while operating category wise reserve list. It will be required of the respondents to ignore those candidates, who have already joined, pursuant to the advertisement in question and those who have not turned up either for documents verification or for joining."
(2.) In the present writ petition also, a similar prayer has been made by the petitioners. Accordingly, the writ petition is disposed of in the aforesaid terms. The order passed by the Coordinate Bench in the case (supra) shall mutatis mutandis apply on the petitioners also.
(3.) All the pending applications also stand disposed of.;