ARUN BHANSALI,J. - (1.) The writ petition has been filed by petitioners seeking following reliefs: "A. By an appropriate writ, order or direction, any order denying the Seniority, Service Benefits and Notional Benefits of the petitioners for the post of Senior Teacher in pursuance of the advertisement dated 01.06.2011 (Annex.1) may kindly be quashed and set aside. B. By an appropriate writ, order or direction, the respondents may kindly be directed to give all notional benefits for the post of Senior Teacher (Grade-II) w.e.f. the year 2012 as similar situated candidates given the appointment in accordance with the Judgment Dated 08.02.2012 and actual benefits for the Senior Teacher (Grade-II) in pursuance of the advertisement dated 01.06.2011 w.e.f. the date of actual joining orders with all consequential benefits. C. By an appropriate writ, order or direction, the respondents may kindly be directed to grant the benefits like seniority, fixation and notional benefits in the pursuance of the Order dated 08.02.2012 passed by the Hon'ble High Court w.e.f. the year 2012 as given to the similarly situated candidates participating in the same selection process and actual benefits from initially date of joining on the post of Senior Teacher (Grade-II). D. By an appropriate writ, order or direction, the respondents may kindly be directed to follow the order dated 08.02.2012 passed by the Hon'ble High Court. E. By an appropriate writ, order or direction, the respondents may kindly be directed to grant the entire benefits including the prevailing interest to the petitioners as per the Hon'ble High Court orders. F. Any other appropriate writ, order or 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. G. Writ petition filed by the petitioners may kindly be allowed with costs."
(2.) It is submitted by learned counsel for the petitioners that the issue raised in the present writ petition is squarely covered by judgment of this Court in Manoj Khandelwal and Ors. v. State of Rajasthan and Ors. : S.B.C.W.P. No. 7283/2014, decided on 16.07.2014 at Jaipur Bench and the said judgment has been followed in Krishan Lal and Ors. v. The State of Rajasthan and Ors. : S.B.C.W.P. No. 19179/2017, decided on 30.10.2017 at Jaipur Bench, and therefore, the petitioners are also entitled to the same relief as granted in the case of Manoj Khandelwal (supra) and Krishan Lal (supra).
(3.) In view of the submissions made, the writ petition filed by the petitioners is disposed of with the similar directions as given in the case of Manoj Khandelwal (supra), which read as under:- "This Court in Suman Bai and Another Vs. State and Others - 2009 (1) WLC (Raj.) 381, held that candidates in lower order of merit cannot become entitled merely because they had approached court earlier. Petitioners had a fresh cause of action for approaching in such situation and their writ petition not barred either as res judicata or as being him in properly constituted. This directed the respondents to treat petitioners senior to respondents, who were in lower order of merit. It is further contended in the writ petition that in the matter of School Lecturers (English) in the same Department, where appointments were delayed because of the fault of the State authorities, the candidates were accorded appointment from the date the candidates stood lower in merit were appointed and they have been granted all consequential benefits of services. ;