Yogendra Thakur Son Of Shri Keshav ... vs State Of Rajasthan
2021 Latest Caselaw 7924 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 15079/2021

                                    Yogendra Thakur Son Of Shri Keshav Thakur,
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Lalit Sharma For Respondent(s) :

HON'BLE MS. JUSTICE REKHA BORANA

Order

21/12/2021

Counsel for the petitioner has relied upon the judgment

passed by this Court in Civil Special Appeal No. 1430/1999;

Pushpa Mehta Vs. Rajasthan Civil Services Appellate

Tribunal and Ors. decided on 16.12.1999.

Issue notice of the writ petition as well as of the stay

application.

Meanwhile, effect and operation of order dated 30.09.2021

shall remain stayed.

(REKHA BORANA),J

ashu /3

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