Rajiv Bishnoi vs Rpsc., Ajmer And Anr
2022 Latest Caselaw 127 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7421/2016

Rajiv Bishnoi

----Petitioner Versus Rpsc., Ajmer And Anr

----Respondent

For Petitioner(s) : Mr. Nitin Goklani for Mr. Nishant Bora For Respondent(s) : Mr. Rajesh Punia Mr. Manish Vyas, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

04/01/2022

The present writ petition has been filed aggrieved of the

order dated 02.03.2016, whereby the petitioner was debarred

from participating in any future examination to be conducted by

the RPSC.

Learned counsel for the petitioner states that the similar

controversy arose in S.B. Civil Writ Petition No.17128/2015 (Smt.

Renu Gupta Vs. RPSC Ajmer) which was disposed of vide

judgment dated 12/13.04.2017. The judgment dated

12/13.04.2017 was affirmed by the Division Bench of this Court in

D.B. Special Appeal Writ No.1018/2017 vide judgment dated

30.10.2017.

Learned counsel for the respondents do not dispute that the

issue involved in the present writ petition is covered by the

decision as passed in the matter of Smt. Renu Gupta (supra).

(2 of 2) [CW-7421/2016]

In view of the submissions made, the present writ petition is

also disposed of and the impugned order dated 02.03.2016 is set

aside. However, the respondent-Department would be at liberty

to conduct proceedings against the petitioner in accordance with

law after giving him an opportunity of hearing.

(REKHA BORANA),J

73-T.Singh/-

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