Mahendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 4053 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3901/2022

Mahendra Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr B.S. Sandhu For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

14/03/2022

It is submitted by learned counsel for the petitioner that

though the petitioner submitted his eligibility for promotion, the

same was not taken into consideration and the persons junior to

the petitioner have been promoted.

In view of the submissions made, issue notices.

Issue notices of the stay application also.

Notices be made returnable within four weeks.

(ARUN BHANSALI),J 125-MMA/-

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