Veerender Singh Siradhana, J. - (1.) THIS is second round of litigation by the petitioner with a prayer for a direction to the State -respondents, to accord him appointment on the post of Class -IV employee in the back drop of the judgment rendered in the case of Ram Pratap v. State of Rajasthan in SBCWP No. 6351/1990, decided on 9th October, 1991 and Prabhati Lal Gurjar v. State of Raj. & Ors in SBCWP No. 2434/1994, decided on 13th September, 1995.
(2.) BRIEFLY , the indispensable skeletal material facts necessary for appreciation of the controversy raised are that the petitioner filed SBCWP No. 2434/1994 (Prabhati Lal Gurjar v. State of Raj.& Ors.), which was decided along with the analogous matters on 13th September, 1995, with a direction to the respondents to consider their candidature on preferential basis, whenever new vacancies are sought to be filled by them. It is pleaded case of the petitioner that in the year 1996, he submitted an application for consideration of his candidature for appointment to the State -respondents. However, he was not accorded appointment. The petitioner has further pleaded that he was in the employment of the State -respondents, as a Class -IV employee with effect from 25th November, 1990 to 23rd March, 1991. A certificate to this effect, was also issued on 7th September, 1993, (Annexure A/1). Neither the petitioner nor the counsel has put in appearance to prosecute the writ petition.
(3.) I have heard the learned counsel appearing on behalf of the State -respondents and carefully perused the pleadings and the materials available on record.;