Ranu Pandya D/O Vipin Pandya vs The State Of Rajasthan Through Its ...
2021 Latest Caselaw 6598 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 21060/2018

                                   Ranu Pandya and Ors.
                                                                                                     ----Petitioners
                                                                      Versus
                                   The State Of Rajasthan Through                     Its    Principal   Secretary,
                                   Panchayati Raj Department and Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Vigyan Shah For Respondent(s) : Mr. Ganesh Parihar, AAG Mr. Vinod Kumar Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

16/11/2021

The respondent No.3 is directed to file his affidavit showing

as to why the petitioners or for that matter, all physically disabled

candidates are disentitled for grant of 20% concession even after

a Division Bench judgment of this Court dated 22.07.2019

rendered in D.B. Civil Writ Petition No.4907/2019, National

Federation of the Blind & Anr. vs.State of Rajasthan & Ors. and

other connected matters.

List the matter on 25.11.2021 as prayed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/5

Powered by TCPDF (www.tcpdf.org)