Piyush Agarwal S/O Shri Damodar ... vs State Of Rajasthan
2022 Latest Caselaw 1473 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3386/2021

Piyush Agarwal S/o Shri Damodar Prasad Agarwal, Aged About
36 Years, R/o Plot No. 322, Shivaji Nagar, Shastri Nagar, Jaipur.
                                                                     ----Petitioner
                                    Versus
1.     State    Of    Rajasthan,          Through          Principal    Secretary,
       Department        Of      Administrative           Reforms       And    Co-
       Ordination, Government Secretariat, Jaipur.
2.     Secretary,      Planning         Department,              Government     Of
       Rajasthan, Secretariat, Jaipur.
3.     Directorate Of Evaluation Organization, Through Director,
       Yojna Bhawan, Tilak Marg, C Scheme, Jaipur, Rajasthan.
4.     Rajasthan     Public      Service       Commission,          Through    The
       Chairman,      Jaipur       Road,        Ghooghara          Ghati,   Ajmer,
       Rajasthan. 305001
                                                                  ----Respondents

For Petitioner(s) : Mr. P.S. Tanwar for Mr. Shobit Tiwari For Respondent(s) : Mr. Makbar Khan, Dy.G.C.

Mr. M.F. Baig

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/02/2022

This writ petition has been filed with a prayer to quash the

order dated 29.01.2021 whereby petitioner's representation for

grant of notional benefit has been dismissed with a further

direction to treat his appointment on the post LDC strictly in terms

of merit list prepared under Rule 37(1) of the Rajasthan

Subordinate Offices Ministerial Service Rules, 1999 with all

consequential benefits.

(2 of 2) [CW-3386/2021]

Learned counsel for the petitioner submits that the issue

involved herein is no more res integra and stands resolved by a

co-ordinate Bench judgment of this Court dated 01.05.2019 in

S.B. Civil Writ Petition No.5982/2019 in case of Shatendra

Kumar & Ors. Vs. State of Rajasthan & Ors. and prays that

the instant writ petition may also be disposed of in light thereof.

Learned counsels for the respondents did not dispute the

aforesaid position.

In view there of, this writ petition is disposed of in terms of

direction issued by this Court vide its order dated 01.05.2019 in

case of Shatendra Kumar & Ors. (supra) which shall apply sto

this case also.

The pending application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/43

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