ARUN BHANSALI,J . - (1.) Learned counsel for the parties submit that the issues raised in the present writ petition are squarely covered by judgment of this Court in Ravi Jajot v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.10496/2018, decided on 30.8.2018 and, therefore, the present writ petition may also be decided in terms of the said judgment.
(2.) In the case of Ravi Jajot (supra), a Coordinate Bench of this Court after dealing with the issues, raised therein, inter alia, directed as under:- "92. Before parting with this judgment, this Court makes it clear that any issue other than the issues dealt with by this Court in this judgment, which remains open, shall be represented by the petitioners to the respondents, and the respondents shall decide all those factual and legal issues by passing a respective speaking order in the cases of the petitioners, after giving them proper opportunity of hearing, strictly in accordance with law, as it is not possible for this Court to go into individual facts of individual petitioner in such exercise, and therefore, this Court directs the respondents to pass lawful and speaking orders in all those matters. 93. It is further made clear that the petitioners, whose issues have not been dealt with by this Court in this judgment, shall have the liberty to approach this Court again, after the respective representations are decided by the respondents, if so advised. 94. Such issues shall be decided by the respondents through a proper Redressal Committee to be constituted by the respondents themselves, in pursuance of aforesaid direction contained in this judgment, at the appropriate level, within a period of thirty days from the date of receipt of certified copy of this judgment. 97. All these writ petitions arising out of recruitment process of Safai Karamchari in pursuance of the advertisement dated 13.04.2018, stand disposed of, as per the above observations and directions. However, it is made clear that any issue, which has been pleaded, but not decided by this judgment, shall require the petitioners to file representation before the respondents, which shall be decided by the respondents by passing a respective speaking order, strictly in accordance with law, within a period of thirty days from the date of receipt of certified copy of this order."
(3.) In view of the submissions made, the writ petition filed by the petitioners is allowed in terms of judgment in the case of Ravi Jajot (supra) with similar directions as noticed hereinbefore.;