PUSHPENDRA SINGH BHATI,J. - (1.) This Court finds that the matter is covered by the judgment passed by this Court in Bhagwan Singh Shekhawat and Ors. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 10259/2018) decided on 19.07.2018 , which reads as under: 1. The petitioners have preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "1. The record of the case may kindly be called for. 2. The order dated 15.06.2018 (Annex.17) and consequential orders issued pursuant thereto may be quashed and set aside. 3. The selection process initiated by the respondent University for selection of the petitioners on the post of Assistant Professor be declared as valid. 4. The respondents may kindly be directed to interfere in the working of the petitioners on the post of Assistant Professor. 5. Any other appropriate writ, order, direction, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioners. 6. The writ petition filed by the petitioners may kindly be allowed with costs."
(2.) The petitioners are holding the post of Assistant Professor in the respective Subjects in the respondent- University.
(3.) Learned counsel for the petitioners seeks confinement of this petition to the extent of petitioner No. 1, while seeking liberty to move separate writ petitions on behalf of other petitioners.;