State Of Rajasthan vs Vishnu Kumar Jangid
2021 Latest Caselaw 3115 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 434/2020

1. State Of Rajasthan, Through Secretary, Public Health And Engineering Department, Govt. Of Rajasthan, Jaipur.

2. The Chief Engineer (Admin), Public Health And Engineering Department, Jal Bhawan, Civil Lines, Jaipur.

3. The Assistant Engineer, Office Of The AEN, PHED, Div.

Sayla, Jalore.

----Appellants Versus Vishnu Kumar Jangid S/o Sh. Kailash Chand Jangid, R/o Dhigariya, Dausa Currently Posted At Office Of The Phed, Div. Sayla, Jalore.

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG with Mr. Rishi Soni For Respondent(s) : Mr. Shridhar Mehta

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE DINESH MEHTA

Judgment

04/02/2021

1. Mr. Shridhar Mehta, learned counsel for the respondent, at

the outset, submitted that the controversy involved in the present

writ petition has been decided by the Division Bench of this Court

vide its judgment dated 30.09.2019, passed in D.B. Special Appeal

(Writ) No.877/2019; State of Rajasthan & Anr. Vs. Vimla Devi

Saini.

2. Mr. Pankaj Sharma, learned Additional Advocate General is

not in a position to dispute the aforesaid position of facts and law.

(2 of 2) [SAW-434/2020]

3. In view of the aforesaid and following the judgment rendered

by the Division Bench of this Court in State of Rajasthan & Anr.

Vs. Vimla Devi Saini (supra), the present appeal is also dismissed.

4. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J (INDRAJIT MAHANTY),CJ

Suppl.II.3-Ramesh/-

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