State Of Rajasthan vs Shanti Lal
2022 Latest Caselaw 9944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1180/2018

State Of Rajasthan ----Appellant

Versus Shanti Lal ----Respondent

Connected With

1. D.B. Spl. Appl. Writ No. 809/2018

2. D.B. Spl. Appl. Writ No. 894/2018

3. D.B. Spl. Appl. Writ No. 384/2021

4. D.B. Spl. Appl. Writ No. 410/2021

For Appellant(s) : Mr. Manish Vyas, AAG Mr. Mahesh Thanvi For Respondent(s) : Mr. Vikas Balia, Sr. Advocate assisted by Mr. Sachin Saraswat Mr. Vinay Kothari Mr. Shubham Chouhan for Mr. Sikander Khan

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/07/2022

Shri Manish Vyas, AAG and Shri Mahesh Thanvi, learned counsel representing the State and RPSC respectively submit that the controversy involved these appeals is squarely covered by the judgment dated 04.07.2019 passed by this Court in D.B. Civil Writ Petition No.13046/2018 (Hitesh & Ors. Vs. National Council for Teacher Education & Ors.).

Learned Senior counsel Shri Balia representing the respondents prays for short opportunity to complete his instructions in reference to the above judgment.

List after one week.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 103-107-KshamaD/-

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