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Rajasthan Public Service ... vs Lalu Ram S/O Shri Ram Karan Jat
2022 Latest Caselaw 4397 Raj/2

Citation : 2022 Latest Caselaw 4397 Raj/2
Judgement Date : 1 July, 2022

Rajasthan High Court
Rajasthan Public Service ... vs Lalu Ram S/O Shri Ram Karan Jat on 1 July, 2022
Bench: Manindra Mohan Shrivastava, Shubha Mehta
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Special Appeal (Writ) No. 836/2022
                                          In
                 S.B. Civil Writ Petition No.3995/2022


Rajasthan Public Service Commission, Through Its Secretary,
Ajmer.
                                                                      ----Appellant
                                      Versus
1.       Lalu Ram S/o Shri Ram Karan Jat, Aged About 33 Years,
         R/o     Vpo     Bikamsara          Tehsil       Sardarshahar,      Churu,
         Rajasthan.
2.       Radhakishan Sharma S/o Shri Mangi Lal Sharma, Aged
         About 26 Years, R/o Behind Govt. Hospital, Main Market,
         Near Bob Bank, Gangashahar, Bikaner, Rajasthan.
3.       Trapti D/o Shri Sheoyrti Lal Sharma, Aged About 32
         Years, R/o Pragyapeeth New Govind Nagar, Gali No. 2,
         Ramganj Ajmer, Rajasthan.
4.       Alka Chaurasiya D/o Shri Hemendra Kumar Chaurasiya,
         Aged About 38 Years, R/o A-17 Sukhdham Colony, Police
         Line, Baran Road, Kota, Rajasthan.
5.       State    Of     Rajasthan,          Through         Principal   Secretary
         Education Department, Government Secretariat, Jaipur
         (Rajasthan).
6.       The Director (Secondary Education), Rajasthan, Bikaner
         (Rajasthan).
                                                                   ----Respondents

For Appellant(s) : Mr. Mirza Faisal Baig Advocate. For Respondent(s) : Mr. Prem Chand Dewanda Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

01/07/2022

Heard.

(2 of 2) [SAW-836/2022]

Learned counsel for the appellant would submit that the

controversy involved in the present case is squarely covered by

judgment of this court dated 30.06.2022 passed in the case of

Rajasthan Public Service Commission Versus Surjan Lal Dhawan &

Others (D.B. Special Appeal (Writ) No.652/2022 & other

connected appeals).

Accordingly, this appeal is disposed off in terms of the

judgment of this Court in the case of Rajasthan Public Service

Commission Versus Surjan Lal Dhawan & Others (supra).

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-6

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