Satyendra Kumar Sharma S/O Lt. ... vs State Of Rajasthan
2022 Latest Caselaw 7866 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 18281/2022

                                   Satyendra Kumar Sharma S/o Lt. Shreedhar Sharma
                                                                                                           ----Petitioner
                                                                        Versus
                                   State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Bipin Gupta with Mr. Abhishek B. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

16/12/2022

Counsel for petitioner states that his case is not

distinguishable to the case of Jahangir Ali Khan vs. State of

Rajasthan & Anr. : D.B. Special Appeal (Writ) No.662/2022

where the Division Bench has already upheld the stay of

suspension order dated 31.03.2021, placing reliance on the

judgment of Ajay Kumar Choudhary vs. Union of India

[(2015) 7 SCC 291].

Issue notice to respondents.

In addition, a copy of writ petition be served in the Office of

Dr. Ganesh Parihar, AAG appearing on behalf of respondents within

a period of one week. His name be also shown in the cause list as

counsel for respondents.

List on 06.01.2023.

(SUDESH BANSAL),J

SAURABH/32

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