Kamlesh Kumar Meena S/o Shri Gokul Meena vs State of Rajasthan & Ors.

Mr. Kailash Jangid, learned counsel for the petitioner s

submits that identical matter has been disposed of by the Jaipur

Bench of this Court vide its judgment dated 29.11.2016, passed in

S.B. Civil Writ Petition No.14499/2016 Ram Avatar Singh & Ors.

Vs. State (Education Department) Ors.

Learned counsel for the petitioners submits that the

petitioners had applied in pursuance of advertisement dated

01.05.2011, as amended on 24.2.2012, for the post of Teacher

Gr.II. Learned counsel submits that due to pendency of writ

petitions before this court pertaining to wrong answer key,

appointment of the petitioners was delayed. However, persons

junior to the petitioners were earlier appointed. Learned counsel

submits that respondents are now revising the seniority list and

respondents be directed to adhere to the merit as per select list

for preparation of seniority list dehors of the date of joining as

there was no fault on the part of the petitioners and delay, if any,

was on the part of the respondents.

Learned counsel for the respondents submits that the

respondents are in the process of finalizing the seniority list and

the petitioners may approach the respondents by making

necessary representation.

After hearing learned counsel for the parties, present petition

is disposed of by issuing following directions:-

(a). That the petitioners shall submit representation before

the respondents which shall be duly considered by the

respondents by passing a speaking order before circulating the

provisional seniority list.

(b). That the respondents before finalization of seniority list,

shall circulate a provisional seniority list inviting objections from

all concerned.

(c). That in case the petitioners are still aggrieved by the

provisional seniority list, they may file objections upon circulation

of the provisional seniority list.

(d). That the objections to be filed by the petitioners shall be

decided by the respondents by passing a speaking order.

In view of above directions, present petition stands disposed

of.

Upon disposal of main petition, the stay application, filed

therewith does not survive and the same is also disposed of.