JHAVERI,J. - (1.) All these writ petitions/appeal are challenging the virus of Rule 19 for the post of Compounder/Junior Nurse Grade and Ayurvedi Chikitsha Adhikari (Doctor). Since these cases involve identical questions of law and facts, they are decided by this common order.
(2.) All the matters have long history. The counsel for the petitioner has relied upon the decision of this Court dated 26th February, 2016 in Writ Petition No. 10246/2013 where it has been made clear that in view of letter dated 8th February, 2016, the grievances of the petitioner will not survive, therefore, the benefit will be extended to the petitioner of the petition of letter dated 8th February, 2016. 2. 1 The same was followed vide order dated 12th April, 2016, in Civil Writ Petition No. 11009/2013 by the Division Bench.
(3.) The controversy has further arisen because of the order passed by Division Bench pursuant to the order dated 27th April, 2016 where following order was passed:- "Learned counsel for petitioners prays for withdrawal of the application filed for disposal of the writ petition in the light of the order dated 26.2.2016 passed in DB Civil Writ Petition No. 10246/2013, Yadvendra Shandilya and Ors. v. State of Rajasthan and Ors. In view of aforesaid, application is dismissed as withdrawn. However, learned counsel for the respondents is directed to keep the author of the letter dated 8.2.2016 present in the court on the next date of hearing to explain his authority to pass an order in contravention to the Notification under challenge. If this court would be satisfied by his authority, necessary order for action against him would be passed. Let this petition be listed on 2.5.2016 as a first case.";