Rajendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 10754 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 595/2021 Rajesh Kumar Damor

----Petitioner Versus State of Rajasthan

----Respondent Connected With

1. S.B. Civil Writ Petition No. 698/2021

2. S.B. Civil Writ Petition No. 710/2021

3. S.B. Civil Writ Petition No. 730/2021

4. S.B. Civil Writ Petition No. 731/2021

5. S.B. Civil Writ Petition No. 767/2021

6. S.B. Civil Writ Petition No. 769/2021

7. S.B. Civil Writ Petition No. 814/2021

8. S.B. Civil Writ Petition No. 1050/2021

For Petitioner(s) : Mr. C.S. Kotwani For Respondent(s) : None present

HON'BLE MS. JUSTICE REKHA BORANA

Order

23/08/2022

Learned counsel for the petitioners submits that the

controversy involved in these matters is covered by the Division

Bench judgment of this Court at Jaipur in D.B. Special Appeal

Writ No.856/2020; Secretary, Rajasthan Public Service

Commission & Anr. v. Unnati Jain & Ors., decided on

20.11.2021.

In view of the submission made, learned counsel for the

respondents Mr. Vinit Sanadhya is directed to complete his

instructions.

List the matters tomorrow i.e. on 24.08.2022.

(REKHA BORANA),J 162 to 170-Sachin/-

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