Sukh Ram Dodiyar vs State Of Rajasthan

Citation : 2022 Latest Caselaw 10753 Raj
Judgement Date : 23 August, 2022

Rajasthan High Court - Jodhpur
Sukh Ram Dodiyar vs State Of Rajasthan on 23 August, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 595/2021 Rajesh Kumar Damor

----Petitioner Versus State of Rajasthan

----Respondent Connected With

1. S.B. Civil Writ Petition No. 698/2021

2. S.B. Civil Writ Petition No. 710/2021

3. S.B. Civil Writ Petition No. 730/2021

4. S.B. Civil Writ Petition No. 731/2021

5. S.B. Civil Writ Petition No. 767/2021

6. S.B. Civil Writ Petition No. 769/2021

7. S.B. Civil Writ Petition No. 814/2021

8. S.B. Civil Writ Petition No. 1050/2021 For Petitioner(s) : Mr. C.S. Kotwani For Respondent(s) : None present HON'BLE MS. JUSTICE REKHA BORANA Order 23/08/2022 Learned counsel for the petitioners submits that the controversy involved in these matters is covered by the Division Bench judgment of this Court at Jaipur in D.B. Special Appeal Writ No.856/2020; Secretary, Rajasthan Public Service Commission & Anr. v. Unnati Jain & Ors., decided on 20.11.2021.

In view of the submission made, learned counsel for the respondents Mr. Vinit Sanadhya is directed to complete his instructions.

List the matters tomorrow i.e. on 24.08.2022.

(REKHA BORANA),J 162 to 170-Sachin/-

(Downloaded on 23/08/2022 at 11:26:27 PM)

Powered by TCPDF (www.tcpdf.org)