Hari Ram Choudhary S/O Shri Amar ... vs State Of Rajasthan
2021 Latest Caselaw 1244 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 7123/2020

Hari Ram Choudhary S/o Shri Amar Chand Choudhary, Aged
About 23 Years, R/o Village Nonandpura, Post Salemabad, Tehsil
Kishangarh, District Ajmer.
                                                                    ----Petitioner
                                   Versus
1.     State of Rajasthan, Through Its Secretary, Department Of
       Personnel And Administration, Govt. Secretariat, Jaipur.
2.     Deputy Secretary, Department Of Administrative Reforms
       (Group-3), Government of Rajasthan, Secretariat, Jaipur.
3.     Secretary, Rajasthan Sub-Ordinate And Ministerial Service
       Selection Board, Rajasthan State Agriculture Managing
       Institution Campus, Durgapura, Jaipur.
4.     Director, Secondary Education, Rajasthan, Bikaner.
                                                                 ----Respondents

For Petitioner(s) : Mr. Raghu Nandan Sharma For Respondent(s) : Mr. Darsh Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

04/02/2021

Mr. Darsh Pareek, learned counsel appears for the

respondents. Service is complete.

On the request of the learned counsels for the respective

parties, the matter was heard for admission today itself.

Both the learned counsels submit that the issue is no more

res integra and is covered by judgment of a co-ordinate bench of

this Court in case of Chandra Shekhar Yadav vs. State of

Rajasthan & Ors., S.B. Civil Writ Petition No. 7956/2020

with other connected matters dated 29.09.2020 and modified

(2 of 2) [CW-7123/2020]

by the Division Bench in D.B. Special Appeal Writ No.

718/2020 Jitendra Kumar Bairwa & Ors. vs. State of

Rajasthan & Ors. with other connected matters vide order

dated 28.01.2021.

Accordingly, this writ petition is disposed of with liberty to

the petitioner to make representation with the respondents within

a period of one week from today which shall be decided by the

respondents within a period of 30 days from the date of receipt

thereof by speaking order. If the representation is rejected, the

petitioner shall be at liberty to take appropriate remedy available

under the law.

(MAHENDAR KUMAR GOYAL),J

DANISH USMANI /11

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