VINIT KUMAR MATHUR,J. - (1.) The present writ petition has been filed by the petitioner for the following reliefs :- "A. By an appropriate writ, order or direction, the respondents may kindly be directed to notionally calculate the service from 18.07.2015 and grant them benefit service from 18.07.2015 (Annex.1). B. By an appropriate writ, order or direction, the respondents may kindly be directed to give regular pay scale w.e.f. 17.07.2017 and arrears of salary with interest from the date the same became due till the date of payment. C. By an appropriate writ, order or direction, in the alternate and without prejudice to the above, the writ petition of the petitioners may kindly be disposed of in terms of the judgment/order dated 15.02.2018 passed in S.B.C.W. Petition No.4405/2012 Suman Jhawar V/s State of Rajasthan and Ors. and other similar writ petitions. C. By an appropriate writ, order or direction, the respondents may kindly be directed to notionally calculate the service from 18.07.2015 and grant them benefit of seniority from 18.07.2015 (Annex.-1)."
(2.) Heard learned counsel for the petitioner.
(3.) It is submitted by learned counsel for the petitioner 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 petitioner is also entitled to the same relief as granted in the case of Manoj Khandelwal (supra) and Krishan Lal (supra).;