Nana Lal Kharadi vs The State Of Rajasthan
2021 Latest Caselaw 6679 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7500/2020

Nana Lal Kharadi S/o Shri Hakara Ji, Aged About 40 Years, R/o Village Godawara, Damana, Udaipur (Raj).

----Petitioner Versus

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

2. The Secretary, Department Of Personnel, Government Of Rajasthan, Jaipur.

3. Chairman, Rajasthan Subordinate And Ministerial Services Selection Board, Jaipur, Rajasthan Agricultural Management Institute Compound, Durgapura, Jaipur, Rajasthan.

4. Rajasthan Subordinate And Ministerial Selection Board, Jaipur, Rajasthan Agricultural Management Institute Compound, Durgapura, Jaipur Through Its Secretary.

----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary For Respondent(s) : Mr. Vishal Jangid Ms. Shalini Audichya

JUSTICE DINESH MEHTA

Order

05/03/2021

Ms. Audichya, learned counsel appearing for the respondent-

Subordinate Selection Board at the outset submits that, the issued

involved in the present writ petition is covered against the

petitioner vide judgment dated 25.03.2019 in SBCWP

No.8800/2018 (Vinod Kumar Vs. State of Rajasthan & Anr.),

wherein the Court has held that the candidates having three years

(2 of 2) [CW-7500/2020]

B.P.Ed are not entitiled to the appointment on the post of PTI

Grade III.

Mr. Rajesh Choudhary, learned counsel for the petitioner is

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

This being the position, the present writ petition is dismissed

in light of judgment in the case of Vinod Kumar (supra).

Stay application also stands disposed of.

(DINESH MEHTA),J 3-Rahul/-

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