Rajasthan High Court - Jodhpur
Kalu Ram & Ors vs Union Of India & Ors on 16 March, 2011
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO. 2286/2011
Kalu Ram & Ors. Vs. Union of India & Ors.
Date of Order :: 16.3.2011
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. R.J. Punia, for the petitioner/s.
Mr. Rajesh Bhati, on behalf of
Mr. RL Jangid, Additional Advocate General, for the State.
...
Issue notice as to why this petition for writ be not finally heard and accepted as prayed at admission stage. Mr. Rajesh Bhati accepts notice on behalf of the respondents.
With the consent of the parties, the matter is finally heard. The controversy involved in this petition for writ is no more res integra in view of Division Bench judgment dated 1.10.2010 passed by this Court (at Jaipur) in D.B. Civil Special Appeal (W) No.521/2010 (State of Rajasthan and Ors. V/s Ram Kishore Kumawat and Ors.).
Accordingly, this petition for writ is also disposed of in terms of the judgment referred above. By keeping it open for the respondent-State to screen the candidates for the purposes of ensuring that they are holding the requisite qualification under the new scheme and adjustment of such incumbent shall be made at other centre in order to ensure the composition as per the new scheme of one man and one woman candidate at one 2 centre is maintained and services of only those candidates be discontinued who are not qualified or it is not possible to accommodate them. However, while doing so, no discrimination be made between the incumbents and rule of last come first go shall be adhered to.
(GOVIND MATHUR), J.
Sanjay/