Joshi, J. - (1.) A common controversy is involved in all these intra court appeals, arising out of various S.B.Civil Writ Petitions, decided by different Single Benches of this Court, on different dates. Since the core controversy is common, all these appeals are being decided by this judgment.
(2.) The controversies involved in all these intra court appeals have been decided by the learned Single Bench in Chandra Prakash Gehlot vs. State of Rajasthan & Ors. [SB Civil Writ Petition No.1562/2003] vide order dated 18.01.2007 and further other SB Civil Writ Petitions decided in the light of Chandra Prakash Gehlot's case (supra). Except SBCW Pet. No.1562/2003, in all other writ petitions, the learned Single Bench directed the petitioners (respondents herein ) to file the representations with the certified copy of the order passed in Chandra Prakash Gehlot's case (supra), within a month of the date of the order, and further directed the respondents (appellants herein) to decide those representations, while taking into consideration the order of the learned Single Bench in Chandra Prakash Gehlot 's case, (supra), within a period of two months thereafter.
(3.) Being aggrieved by the order dated 18.01.2007, the State of Rajasthan & Ors. have preferred DB C.Special Appeal (W) No.644/2008. Rest of the Special Appeals have been preferred against the directions of the learned Single Bench to the respondents (appellants herein) to decide the representations in the light of the order passed in Chandra Prakash Gehlot 's case, (supra).;