Anil Kumar Choudhary S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 2493 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                    D.B. Civil Writ Petition No. 7871/2021

   1.     Anil Kumar Choudhary S/o Shri Poora Ram Choudhary,
          Aged About 50 Years, R/o J-1, Nayay Path, Gandhi Nagar,
          Jaipur.
   2.     Arjun Lal Meena S/o Shri Prabhati Lal Meena, Aged About
          51 Years, R/o Plot No. 31, Ganesh Vihar Gopalpura
          Byepass Jaipur.
   3.     Bhainru Ram Jangid S/o Shri Nanag Ram Jangid, Aged
          About 46 Years, R/o A-1999, Sunder Nagar, 200 Ft By
          Pass Ajmer Road, Heerapura, Jaipur.
                                                                        ----Petitioners
                                           Versus
   1.     State      Of    Rajasthan,          Through          Principal    Secretary,
          Department          Of     Art     And      Culture,        Government     Of
          Rajasthan, Government Secretariat, Jaipur.
   2.     Joint Secretary, Finance Department (Rules Division),
          Government          Of     Rajasthan,         Government          Secretariat,
          Jaipur.
   3.     Director General Jawahar Kala Kendra, Jaipur.
                                                                      ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma Advocate For Respondent(s) : Major R.P. Singh, Additional Advocate General with Mr. Jaivardhan Singh Shekhawat Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order

23/03/2022

Heard.

At the outset, on the statement made by learned Additional

Advocate General that the issue raised in this petition is squarely

covered by order dated 25.11.2021 passed in D.B. Civil Writ

Petition No.5920/2021 and connected matters, learned counsel for

(2 of 2) [CW-7871/2021]

the petitioners fairly concede to the legal position as adumbrated

in the aforesaid order.

We further noticed that according to learned Additional

Advocate General, the necessary steps as contemplated under

clause (i) of the directions issued in the aforesaid order have

already been accomplished in the case of the petitioners.

In view of the above, nothing survives in this petition and

the same is accordingly disposed off.

Interim order stands vacated.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-39

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