State Of Rajasthan vs Charu Joshi
2021 Latest Caselaw 16537 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 591/2021

1. State Of Rajasthan, Through Secretary To The Govt., Public Health And Engineering Department, Secretariat, Jaipur.

2. Chief Engineer (Admin) And Technical Member, Public Health And Engineering Department, Secretariat, Jaipur.

3. Chief Engineer (Rural), Public Health And Engineering Department, Secretariat, Jaipur.

4. Executive Engineer, Public Health And Engineering Department, City Circle, Jodhpur.

5. Assistant Engineer, Public Health And Engineering Department, Chopasni Housing Board, Jodhpur.

----Appellants Versus Charu Joshi S/o Sh. Ramesh Ji Joshi, By Caste Brahmin, Resident Of Navchokiya, Colari Street, Jodhpur, (Rajasthan).

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG.

Mr. Rishi Soni.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

29/10/2021

This appeal which is filed by the State of Rajasthan and its

authorities has a few defects, which are yet to be removed.

However, learned Additional Advocate General fairly stated that

the issues involved in the main appeal are squarely covered by the

judgments of this Court, one of them, namely, in the case of

State of Rajasthan & Anr. Vs. Vimla Devi which was also

upheld by the Supreme Court.

                                                                             (2 of 2)                      [SAW-591/2021]



                                         Without   recording      separate        reasons,         this   appeal    and

connected applications, if any, is dismissed.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

15-jayesh/-

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