Virendra Tanwar vs State Of Rajasthan
2022 Latest Caselaw 14432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 4729/2022

Virendra Tanwar S/o Sh. Ram Chandra Tanwar, Aged About 26 Years, Resident Of Village Balunda, Tehsil Jaitaran, District Pali (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Personnel, Government Of Rajasthan, Jaipur.

2. The Secretary, Animal Husbandry, Jaipur.

3. The Rajasthan Staff Selection Board, Jaipur, Through Its Chairman.

----Respondents

For Petitioner(s) : None Present For Respondent(s) : Mr. M.S. Singhvi, Advocate General through V.C. assisted by Mr. K.S. Lodha

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

Order

08/12/2022

No one appears for the petitioner.

Mr. M.S.Singhvi, learned Advocate General appearing for the

respondents informs that the controversy regarding the validity of

Rule 19 of the Rajasthan Animal Husbandry Subordinate Service

(Amendment) Rules, 2013 (for short 'the Rules') has been upheld

by the Division Bench of this Court.

A perusal of the writ petition reveals that the petitioner is

challenging the validity of Rule 19 of the Rules. The validity of the

said rule has been upheld by the Division Bench of this Court vide

judgment and order dated 23.5.2014 while deciding a batch of

(2 of 2) [CW-4729/2022]

writ petitions in which D.B. Civil Writ Petition No.14947/2013

[Dinesh Kumar Sharma and ors. V/s State of Rajasthan &

ors.] was the lead case and the petitions were dismissed

upholding the validity of Rule 19 of the Rules.

In view of the above decision, we are not inclined to take a

different view in the matter. Since the controversy stands covered

by the above Division Bench decision, the writ petition is

dismissed.

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

1-Jayesh/-

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