ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioners seeking a direction to the respondents to draw the lots of General Category candidates independent of candidates of reserved category.
(2.) .Learned counsel for the respondents submits that the issue raised in the present writ petition has already been decided by this Court in Sumitra Devi and Anr. v. State of Rajasthan and Ors.: S.B. Civil Writ Petition No.13481/2018 and other connected matters, decided on 26.9.2018, wherein, this Court has negated the contentions raised by the petitioners therein.
(3.) .In the case of Sumitra Devi (supra) this Court laid down as under:- "The petitioners, as noticed hereinbefore, belong to Scheduled Caste, chose to file applications as general category candidates and now seeking to question the fact that the reserved category candidates have been granted two opportunities, one while drawing the lottery pertaining to reserved category candidates and then including them in the general category candidates. Submissions have also been made regarding the sequence. It is submitted that first lottery of general category candidates including the reserved category candidates should have been drawn and, thereafter, the lottery of the left out reserved category candidates should have been drawn by the respondents and, as the procedure has not been adopted, the entire selection deserves to be quashed. ;