SATISH KUMAR SHARMA, J. - (1.) This petition has been filed for directions to issue appointment order in favor of the petitioners on the post of Nurse Grade-II.
(2.) Learned counsel for the petitioners submits that the present petitioners submitted writ petition along with SB Civil Writ Petition No. 4237/2020: Om Prakash Khati and Anr. Vs State of Rajasthan and Ors. and other connected matters at the Principal Seat of High Court of Judicature for Rajasthan at Jodhpur, but for want of jurisdiction the same was withdrawn and this writ petition has been filed by the petitioners.
(3.) Learned counsel for the petitioners further submits that above said SB Civil Writ Petition No. 4237/2020 and other connected matters have been disposed of vide order dated 06.07.2020. Being identical matter, this writ petition is squarely covered by the decision dated 06.07.2020. Therefore, this petition may also be disposed of, in terms of order dated 06.07.2020, as the petitioners stand in merit for selection to the post of Nurse Grade-II and they are eligible and entitled for the appointment.;