Sunil Kumar S/O Balveer Singh vs The State Of Rajasthan
2022 Latest Caselaw 5669 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6505/2019

Sunil Kumar S/o Balveer Singh, Aged About 23 Years, R/o Village
Raghunathpura, Post Kochhor, Tehsil Dantaramgarh, District
Sikar.
                                                                   ----Petitioner
                                   Versus
1.       The State Of Rajasthan, Through Its Secretary, Animal
         Husbandry Department, Govt. Secretariat, Jaipur.
2.       The Director, Department Of Animal Husbandry, Govt. Of
         Rajasthan, Jaipur.
3.       The Secretary, Rajasthan Subordinate And Ministerial
         Service Selection Board, Jaipur O/o State Institute Of
         State Institute Of Agriculture Management Premises,
         Durgapura, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Parikshit Singh Shekhawat For Respondent(s) : Ms. Sheetal Mirdha, AAG Mr. Sandeep Kumar Maheshwari

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

18/08/2022

Counsel for the respondent(s) submits that the issue

involved in this writ petition has been considered and decided by

the Co-ordinate Bench of this Court at Principal Seat, Jodhpur in

the matter of Champa Lal & Ors. Vs. The State of Rajasthan

& Ors. (S.B. Civil Writ Petition No. 2240/2019) & other

connected matters decided on 28.08.2019.

Counsel for the petitioner has not disputed the submissions

made by the counsel for the respondent(s).

(2 of 2) [CW-6505/2019]

In that view of the matter, the present writ petition is

disposed of in view of the judgment passed by the Co-ordinate

Bench of this Court at Principal Seat Jodhpur in the matter of

Champa Lal (supra).

(INDERJEET SINGH),J

CHETNA BEHRANI /57

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