1. In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

2. The matter pertains to the benefits of Stage-3 to Stage-4 to the petitioner under the Career Advancement Scheme.

3. Learned counsel for the parties jointly submit that the issue involved in the matter is no more res-integra, as it is decided by this Court in Ram Prasad Choudhary Vs. Jai Narain Vyas University, Jodhpur & Anr. (S.B. Civil Writ Petition No.17184/2021) decided on 10.03.2022 alongwith other connected matters.

4. In view of the above, the present writ petition is also disposed of in terms of the order passed by this Court in Ram Prasad Choudhary (Supra). Accordingly, the respondentUniversity is directed to complete the Career Advancement Scheme strictly in accordance with law, in pursuance of notification dated 14.12.2020 and the existing Ordinance 317(B) and 317(4) expeditiously, preferably within a period of three months from today as already agreed upon by the University.

5. All pending applications also stand disposed of accordingly.