- (1.) The decision rendered in this appeal shall also govern the disposal of one connected appeal being S.A.W. No. 197/2009 because both these appeals arise out of same order.
(2.) This is an intra court appeal filed by the respondent of W.P. No.1973/2008 under Rule 134 of the Rajasthan High Court Rules against an order dated 27.5.2008 passed by Single Judge in aforementioned writ petition.3.
(3.) It is not necessary to narrate the facts in detail because the same can be gathered by mere reading of the order impugned in the appeal. Since the order impugned is a short one, and hence it is reproduced below in full: "Learned counsel for the parties are in agreement that the controversy involved in this petition for writ is no more res integra in view of the judgment of this Court in the case of Dara Singh vs. State of Rajasthan & Ors., 2005 1 RajLW 32 I have also examined record of the case and on examination of the record, I am satisfied that the controversy involved in this petition for writ is ackined to the controversy involved in the case of Dara Singh (supra). Accordingly, this petition for writ is allowed in terms of the judgment referred above and the respondents are directed to give similar treatment to the petitioner as it was extended to Shri Rameshwar Lal Sharma, Ramesh Chand Sharma and Babulal Kanoda by regularizing his service on the post of Junior Engineer in accordance with law. The respondents are directed to comply with the order within a period of three months from today.";