- (1.) ALL the leave applications to file Special Appeals are allowed.
(2.) WE have heard learned counsel for the parties. In this second round of litigation, challenging the selections held for appointment for initial constitution of service under the Rajasthan Rural Ayurvedic, Unani, Homeopathy and Naturopathy Service Rules, 2008, (in short, "the Rules of 2008"), for the services to be rendered in the rural areas, the Advertisement No. 1/2012 dated 30.4.2012 for recruitment was the subject matter of challenge in SBCWP No. 5259/2009 "Anoop Indoria v. State of Rajasthan" and 24 other connected writ petitions, which was allowed by the learned Single Judge of this court setting aside the selections on the ground that the Selection Committee had not fixed any criteria for selections. A Division Bench of this court dismissed the D.B. Civil Special Appeal (Writ) No. 1018/2011 "Mahendra Upadhyaya v. State of Rajasthan" on 31.10.2011. A Special Leave Petition filed against the said judgment was also dismissed by the Hon'ble Supreme Court on 26.3.2012.
(3.) THE process of selections was commenced afresh vide Advertisement No. 1/2012 dated 30.4.2012 in which 58 posts fallen vacant in the meantime were added, making the selections for 378 posts as against the earlier advertised 320 posts.;