Arun Bhansali,j. - (1.) This contempt petition has been filed by the petitioner alleging willful disobedience of the order dated 01.10.2018 passed by this Court in SBCWP No. 15224/2018.
(2.) While deciding SBCWP No. 15224/2018, this Court while accepting the submissions made by learned counsel for the parties that the issue raised in the petition was covered by the judgment in the case of Heera Lal Jat v. State of Rajasthan and Ors. : SBCWP No. 11070/2018, decided on 01.08.2018, directed as under:- "In view of the above, the writ petition filed by the petitioner is allowed with the similar direction as given in the case of Heera Lal Jat (supra) with the additional stipulation that the above relief would be applicable only if the vacancies are available."
(3.) The relevant part of judgment in the case of Heera Lal Jat (supra), which was relied on while passing the order dated 01.10.2018, reads as under:- 5. In light of the aforesaid the present writ petition is allowed. The respondents are directed to consider candidature of the petitioner for appointment on the post of LDC in pursuance of advertisement of the year 2013 while treating him to be having a valid qualification of Computer Application obtained in Graduation and provide him appointment on the post of LDC if he is otherwise eligible and meritorious within a period of 60 days from today." ;