State Of Rajasthan vs Bharat Kumar
2021 Latest Caselaw 10773 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Civil Special Appeal Writ No. 824/2019

In

S.B. Civil Writ Petition No. 18695/2018

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

2. The Director General Of Police, Head Police Station, Jaipur.

3. The Superintendent Of Police - Cum - Member Secretary Of Selection Board for Constable Recruitment, Jalore (Raj.)

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

----Appellants Versus Bharat Kumar S/o Poonma Ram, Aged About 26 Years, R/o Vill/post- Bherugarh, Tehsil - Reodar, District - Sirohi. (Raj.).

----Respondent

For Appellant(s) : Mr. Abhimanyu Singh, Advocate for Mr. Sandeep Shah, Additional Advocate General

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-824/2019]

In D.B. Civil Special Appeal Writ No. 824/2019:-

Appellants have filed the appeal challenging the order dated

06.12.2018 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/3

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