Amarjyoti vs Union Of India
2022 Latest Caselaw 10019 Raj

(1 of 2) [CW-7303/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 7303/2022

Amarjyoti

----Petitioner Versus Union Of India & Ors.

----Respondent

For Petitioner(s) : Mr. Abhinav Jain Advocate. For Respondent No.1 : Mr. Sudhir Tak, Additional Advocate General.

For Respondents No. : Mr. Pankaj Sharma, Additional 2, 3 & 4. Advocate General.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

01/08/2022

Mr. Sudhir Tak, Additional Advocate General enters

appearance on behalf respondent No.1.

Mr. Pankaj Sharma, Additional Advocate General enters

appearance on behalf of respondents No.2 to 4.

Issue notice to respondents No.5 & 6 on payment of P.F.

within one week.

Notices be made returnable as per rule.

In addition, a copy of petition may also be supplied to

standing counsel/panel lawyer who usually represents the

Respondents No.5 & 6.

Matter be listed after service on notice along with D.B. Civil

Writ Petition No.5643/2022.

(2 of 2) [CW-7303/2022]

It is directed that appointments in question, being made

pursuant to Notification dated 31.12.2021, shall remain subject to

final outcome of this writ petition.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-2

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