DINESH MEHTA,J. - (1.) The petitioner's writ petition being SBCWP No.18093/2018 filed earlier came to be allowed by this Court on 5.12.2018, with the following observations:: "In view of the submissions made, 4 the writ petition field by the petitioners is allowed. The result of the petitioners pertaining to PET conducted by the respondents is quashed and set-aside. The respondents are directed to hold fresh PET for the petitioners on 15.12.2018 at Rajasthan Police Training Center, Mandore Road, Jodhpur and based on the performance of the petitioners, if the petitioners pass the PET and their names appear in the merit-list, they shall be granted appointment from the date other candidates were granted appointment pursuant to the recruitment with actual benefits from the date of appointment."
(2.) The petitioner has preferred the present writ petition, inter alia, raising grievance that in spite of successfully clearing PET, the respondents have not accorded appointment to the petitioner.
(3.) Mr. Shah, learned AAG submitted that true it is, that the petitioner was permitted to take part in PET and he was successful, however, respondents have not accorded appointment to him as the intra-court appeal preferred by the State against the said judgment dated 5.12.2018 passed in petitioner's writ petition, is pending consideration before the Division Bench.;