Jay Kumar Mochi vs The State Of Rajasthan
2022 Latest Caselaw 14363 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 930/2022

Jay Kumar Mochi S/o Shri Kanhaiya Lal Mochi, Aged About 27 Years, R/o 35/138 Ramdev Colony University Road Pahada City Udaipur District Udaipur Rajasthan Pincode 313001.

----Appellant Versus

1. The State Of Rajasthan, Through Its Secretary, Department Of Home, Government Secretariat, Jaipur, Rajasthan.

2. The Rajasthan Public Service Commission, Ghooghara Ghati, Jaipur Road, Ajmer.

3. The Director General Of Police, Police Headquarter, Jaipur.

4. The Adg/ig (Recruitment), Phq Jaipur Rajasthan.

----Respondents

For Appellant(s) : Mr. Ripudaman Singh For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE THE CHIEF JUSTICE MR.PANKAJ MITHAL HON'BLE MR. JUSTICE DINESH MEHTA

Order

07/12/2022

The impugned judgment and order dated 16.09.2022 passed

by the writ Court has already been confirmed by the Division

Bench of this Court vide judgment and order dated 11.10.2022

passed in D.B. Spl. Appl. Writ No. 854/2022 [Bhajan Lal

Vishnoi Vs. State of Rajasthan & Ors.].

In view of the aforesaid, this appeal is dismissed in terms of

the above referred judgment and order dated 11.10.2022.

(DINESH MEHTA),J (PANKAJ MITHAL),CJ

4-Jayesh/-

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