Gajraj Singh S/O Mohan Lal Yadav vs The State Of Rajasthan Through ...
2022 Latest Caselaw 5018 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13746/2018

Gajraj Singh S/o Mohan Lal Yadav
                                                                  ----Petitioner
                                   Versus
The State Of Rajasthan Through Prnicipal Secretary (Home),
Govt. Secretariat
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 18671/2018 Mahaveer Prasad, Son Of Shri Sedu Ram Yadav

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 24498/2018 Kashi Ram Son Of Shri Madan Lal Kashyap

----Petitioner Versus State Of Rajasthan Through Principal Secretary

----Respondent S.B. Civil Writ Petition No. 5926/2022 State Of Rajasthan Through Director General Of Police

----Petitioner Versus Krishna Kumar S/o Shri Kishori Lal

----Respondent

For Petitioner(s) : Mr. Rajendra Prasad, Senior Counsel assisted by Ms. Sushila Kalwania. Mr. Vigyan Shah.

For Respondent(s) : Mr. M.S. Singhvi, Advocate General assisted by Mr. Sheetanshu Sharma, Mr. Tarang Gupta & Mr. Pranav Bhansali.

Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma.

Mr. Shobit Tiwari.

Mr. Mahendra Sharma.

HON'BLE MR. JUSTICE INDERJEET SINGH

(2 of 3) [CW-13746/2018]

Order

21/07/2022

In S.B. Civil Writ Petition Nos. 13746/2018, 18671/2018 &

24498/2018:-

List these matters on 03.08.2022, as prayed.

In S.B. Civil Writ Petition No.5926/2022:-

Heard on the application (1/2022) for impleading the

applicants as party respondents in the writ petition.

Counsel for the applicants submitted that about 200 appeals

were preferred before the Rajasthan Civil Services Appellate

Tribunal, in some of which the present applicants were the

appellants and since the controversy raised in the said appeals

was common, the Tribunal consolidated all such appeals and

decided the same by a common order dated 05.04.2021, which is

under challenge in the present writ petition (5926/2022) at the

instance of the State Government.

Learned Advocate General submits that the controversy in all

those appeals being the same, decided by the Tribunal by common

order dated 05.04.2021, therefore, in the interest of justice all the

appellants before the Tribunal be also allowed to participate in the

present writ petition. In support of his contention counsel relied

upon the judgment passed by the Hon'ble Supreme Court in the

matter of Anupal Singh & Ors. Vs. State of U.P. & Ors.,

reported in 2020 (2) SCC 173.

Counsel for the respondent has no serious objection if the

appellants whose appeals were decided by the Tribunal by

common order dated 05.04.2021, are also allowed by this Court to

participate in the present proceedings.

(3 of 3) [CW-13746/2018]

Considering the facts and circumstances of the case, this

Court considers it appropriate to direct the State Government to

inform such of the appellants who filed appeals before the Tribunal

and which were decided by the Tribunal by common order dated

05.04.2021, with regard to participate in the present proceedings,

if they so choose.

The present application No.1/2022 for impleadment stands

allowed.

List on 03.08.2022.

(INDERJEET SINGH),J

MG/67-70

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