The State Of Rajasthan vs Suresh
2021 Latest Caselaw 15894 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 502/2021

1. The State Of Rajasthan, Through Its Additional Chief Secretary, Medical And Health Services, Secretariat, Jaipur.

2. Additional Director (Admn.), Medical And Health Services, Swasthya Bhawan, Jaipur.

----Appellants Versus Suresh S/o Shri Sukhdev Ram, Aged About 27 Years, (Physically Handicapped Candidate-Ol, Marks Obtained 51.807 Percentage) Resident Of Village Nimbola Kallan, Tehsil Degana, District Nagaur (Raj). Mobile Numbe 9783300059.

----Respondent

For Appellant(s) : Mr. Karan Singh Rajpurohit, AAG with Mr. Rajat Arora.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

21/10/2021

Issue notice, returnable on 13.01.2022.

By way of ad-interim relief, the impugned judgment of the

learned Single Judge is stayed.

To be heard along with S.A.W. No. 457/2021 and other

connected appeals.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

4-jayesh/-

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