- (1.) Heard on the review petitions.
(2.) Admittedly, the writ petitions were decided in view of the judgment passed by the Coordinate Bench of this Court at Principal Seat, Jodhpur in the matter of Bhiya Ram Vishnoi Vs. State of Rajasthan & Ors. (S.B. Civil No.14215/2013) decided on 14.02.2017. The order dated 01.03.2019 was passed in presence of Mr. Anil Mehta, Additional Advocate General and this court on 01.03.2019 in the order observed as under:- "3. It is informed that the State of Rajasthan thereafter filed SLP against the order passed by the Division Bench and the same was also dismissed and the order has been complied with by the respondents. 4. Mr. Anil Mehta, AAG appearing on behalf of the respondents has not disputed the facts regarding passing of the judgment by the learned Single Judge as well as by Division Bench with regard to similarly situated persons. 5. In that view of the matter, these writ petitions are allowed. The petitioners are declared to be entitled to count their entire period of service for the purpose of grant of selection scale in terms of circular dated 25.01.1992, 20.01.1993, 17.02.1998 and 16.07.2000. The respondents are directed to release selection scale to the petitioners on completion of 9, 18 and 27 years of service and the same be paid to the petitioners along with arrears within a period of three months of this order."
(3.) Since the order dated 01.03.2019 was passed in presence of Mr. Anil Mehta, AAG who agreed that the matters are covered by the judgment passed in Bhiya Ram Vishnoi case (supra) in my considered view, no case is made out to review/recall the order dated 01.03.2019.;