Yogesh Chand Sharma, S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5696 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 7456/2021
Yogesh Chand Sharma, S/o Shri Bihari Lal Sharma
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

D.B. Civil Writ Petition No. 7552/2021 Ramavatar Meena S/o Latoor Lal Meena

----Petitioner Versus State Of Rajasthan

----Respondent D.B. Civil Writ Petition No. 7565/2021 Javed Khan S/o Shri Roshan Ali

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Tanveer Ahmad Mr. Vigyan Shah For Respondent(s) : Mr. C.L. Saini, AAG Mr. Yuvraj Samant

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

21/10/2021

Counsels for the petitioners contend that the documents

verification is to take place from tomorrow i.e. from 22.10.2021.

It is contended that the experience attained in Government

Hospital is also being considered by the State, which fact is

disputed by the learned Additional Advocate General.

Learned Additional Advocate General is therefore required to

file an affidavit mentioning as to whom the benefit of bonus marks

(2 of 2) [CW-7456/2021]

is being given and whether it is being given only to those who

have worked in the particular schemes mentioned in the rule.

List these all matters on 25.10.2021.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV / 19-21

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