- (1.) Vide this order above mentioned three appeals would be disposed of.
(2.) Learned counsel for the parties have submitted that appeals are liable to be dismissed in view of the fact that similar appeal (D.B. Special Appeal Writ No. 593/2013 in S.B. Civil Writ Petition No. 15083/2012) has been dismissed by Co-ordinate Bench of this court vide order dated 23.07.2019.
(3.) Order dated 23.07.2019 passed in D.B. Special Appeal Writ No. 593/2013 in S.B. Civil Writ Petition No. 15083/2012 reads as under:- "This appeal is directed against the judgement of the learned Single Judge dated 11.12.2012. The learned Single Judge dismissed the writ petition of the respondent relying on the judgement of another Single Bench of this Court in Smt. Raj Rani vs. State of Rajasthan and Ors., S.B. Civil Writ Petition No.10182/2012 decided on 10.10.2012, wherein the posting of the teachers was directed to be made keeping in view the preference and merit position of the petitioners. However, exception was made with regard to disabled, widow, divorcee and single woman. The judgement passed by the learned Single Judge at the Principal Seat in Smt. Raj Rani was appealed against. The division bench in D.B. SAW No.1022/ 2013, State of Rajasthan and Ors. vs. Smt. Raj Rani along with D.B. SAW No.538/ 17, Santosh Kumari vs. State of Rajasthan and Ors . were decided by the common judgement dated 7.9.2018. By the aforesaid judgement, the appeal filed against the Single Bench judgement in Smt. Raj Rani was dismissed relying on the earlier division bench judgement in Bharti Upadhayay vs. State of Rajasthan and Ors., D.B. SAW No.1122/2017 dated 10.8.2018. In that view of the matter, we do not find any reason to make interference. The present appeal is accordingly dismissed." ;