Nirmaljit Kaur, J. - (1.) All the abovementioned writ petitions shall stand decided by this common order.
(2.) Sb Civil Writ Petition No.14654/2016 (Mahipal Singh Bhati Vs. State of Rajasthan & Ors.) has been filed with a prayer to afford appointment to the petitioner on the post of Pharmacist from the date when the lesser meritorious candidates were appointed with all consequential benefits.
(3.) The facts that give rise to the said prayer are that in a bunch of writ petitions titled as S.B. Civil Writ Petition No.311/2014 (Umesh Singhal Vs. State and Ors.) was decided vide order dated 05.03.2014 directing the respondents to revise the select list while redressing the grievance of the petitioners regarding incorrect answers/multi answers/defects of questions. It was also directed that while revising the result, the appointments of all those candidates who have already been appointed will not be disturbed.;