Bal Veer Singh vs State Of Rajasthan
2021 Latest Caselaw 17482 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 701/2020

1. Bal Veer Singh S/o Shri Raja Ram, Aged About 34 Years, B/c Sc, R/o Khedasari, Khoda, Hanumangarh, District Hanumangarh (Rajasthan).

2. Manohar Lal S/o Shri Hadman Ram, Aged About 32 Years, B/c Obc, R/o Shekhchulia, Tehsil Rawatsar, District Hanumangarh (Rajasthan).

----Appellants Versus

1. State Of Rajasthan, Through Secretary, Department Of Secondary Education, Government Of Rajasthan, Bikaner.

2. The Rajasthan Public Service Commission, Through Secretary, Ajmer.

3. The Director, Secondary Education, Rajasthan, Bikaner.

----Respondents

For Appellant(s) : Mr. Jitendra Singh Bhaleria.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

23/11/2021

Learned counsel for the appellant fairly brought to our notice

the decision of Division Bench of this Court dated 21.10.2021 in

D.B. Spl. Appl. Writ No. 447/2020 and other connected appeals.

This decision arose out of the same judgment of the learned

Single Judge dated 19.03.2020 which is impugned in this appeal.

The appeal in the case of Jagdish Kumar Choudhary & Ors. Vs.

Rajasthan Public Service Commission covers all the issues arising

out of the same judgment and which the appellant has raised in

this appeal. No separate order is therefore necessary.

(2 of 2) [SAW-701/2020]

Since the issues are covered by the aforesaid judgment of

the Division Bench, it is not necessary to deal with the delay

condonation application.

The appeal as well as the delay condonation application are

disposed of accordingly.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

14-jayesh/-

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