Pushpendra Singh Bhati, J. - (1.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "I. The respondents may kindly be directed to redetermine/recompute the backlog vacancies of reserved category as mentioned in the advertisement dated 02.05.2013 after taking into consideration the judicial verdicts passed by this Court in orders dated 09.02.2015 in SBCW No.8934/2014 (Dr. Arun Kumar and Ors. v. State and Ors.) and 18.01.2012 in SBCW No.9015/2009 at Jaipur Bench and accordingly backlog vacancy may be reduced from 150 to 101. II. The respondents be directed to fill up 48 vacancies from the meritorious candidates in accordance with law after operating reserve list and amended merit list issued by the Commission on 14.02.2017 and further respondents be directed to grant appointment to the petitioners on the post of Veterinary Officer in pursuance of advertisement dated 02.05.2013 with all consequential benefits. III. Any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioners. IV. Costs of the writ petition may kindly be awarded to the petitioners."
(2.) The petitioners have challenged the determination of posts particularly, the backlog Schedule Caste/Schedule Tribe posts which were shown to be 150 in number. As per the earlier judgment of this Court passed in S.B. Civil Writ Petition No.7694/2016 (Dr. Rakesh Kumar Sharma v. State of Rajasthan and Ors.) decided on 19.01.2017 , the relevant portion of which reads as under: In view of the admitted facts and undisputed legal position, the present petitions are disposed of with the following directions:- 1) The remaining 150 posts of Veterinary Officer shall be filled from the remaining candidates of the said select/waiting list in accordance with merit. The needful shall be done within one month from receipt of the copy of this order, in case, no stay is operating in any other writ petitions with respect to the said selection list. 2) All other persons like the petitioners, who were working on contract basis and are still working on the said post shall be allowed to continue on the remaining posts beyond 525, if the posts are still lying vacant. They shall be allowed to continue till regularly selected candidates are made available. 3) The petitioners shall be paid the salary for the period for which it has been withheld. At this stage, learned counsel for the petitioners stated that the petitioners working on contractual basis should be given the same pay-scale as is being given to other similarly situated candidates working on the said post since 1998. However, no such prayer has been made in the present writ petitions. Accordingly, the petitioners are at liberty to seek the relief vide separate proceedings, if so advised, in accordance with law. Disposed of in the above terms."
(3.) Thus, the basic adjudication regarding 150 vacancies has already been made by this Court and the controversy is no more res-integra as this Court has already directed that the backlog to be reduced and a proportionate distribution of those seats may be made and the remaining seats in the select list/waiting list shall be filled in accordance with the merit.;