State Of Rajasthan vs Hari Mohan Meena
2021 Latest Caselaw 10772 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Special Appeal Writ No. 855/2019

In

S.B. Civil Writ Petition No. 18093/2018

1. State Of Rajasthan, Through The Secretary, Department Of Home, Government Secretariat, Jaipur, Rajasthan.

2. The Director General Of Police, Jaipur.

3. The Superintendent Of Police - Cum - Member Secretary Of Selection Board, For Constable Recruitment, District Sirohi.

4. Police Commissioner - Cum - Chairman, Selection Board For Constable Recruitment, Jodhpur.

----Appellants Versus

1. Hari Mohan Meena S/o Mahadev Prasad Meena, Aged About 29 Years, R/o VPO- Syalawas, Tehsil- Nangal, Rajawatan, District- Dausa (Raj.).

2. Laxman Singh S/o Jabbar Singh,, Aged About 21 Years, R/o Village Derna, Post- Ore, Tehsil- Abu Road, District- Sirohi.

----Respondents

For Appellant(s) : Mr. Abhimanyu Singh, Advocate for Mr. Sandeep Shah, Additional Advocate General For Respondent(s) : Ms. Bhawana Tiwari, Advocate with Mr. Shreyansh Mardia, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment / Order

14/07/2021

In D.B. Civil Misc. Application No. 01/2019:-

Heard.

Application is allowed for the reasons stated therein.

Delay in filing the appeal is condoned.

(2 of 2) [SAW-855/2019]

In D.B. Civil Special Appeal Writ No. 855/2019:-

Appellants have filed the appeal challenging the order dated

05.12.2018 passed by the learned Single Judge, whereby, writ

petition filed by the respondent, was allowed.

Learned State Counsel has very fairly conceded that the

appeal deserves to be dismissed in view of the order passed by

the Hon'ble Supreme Court in Special Leave Petition (Civil)

Nos. 25492-25495/2019 titled as Rajesh Kumar ETC. Vs.

State of Rajasthan & Ors. decided on 24.01.2020, wherein, a

similar order passed by the learned Single Judge of this Court was

upheld.

Dismissed.

(VINIT KUMAR MATHUR),J (SABINA),J

Mohita/4

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