Vijendra Vyas vs State Of Rajasthan
2022 Latest Caselaw 4348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4594/2020

Vijendra Vyas

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Pranchi Gupta for Dr. Nupur Bhati.

For Respondent(s) : Mr. Vishal Jangid, Dy.G.C.

Mr. Khet Singh Rajpurohit - RPSC

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

16/03/2022

Learned counsel for the respondent-RPSC submits that the

judgment Annex.21, which is the basis for seeking equivalence,

has been stayed by the Division Bench in Mamta Jat & Anr. v.

Rajni & Ors. : D.B.S.A.W. No.86/2020 vide order dated

29.01.2020 and therefore, the matter may be adjourned.

In view of the submissions made, list the petition after four

weeks.

(ARUN BHANSALI),J 1-Rmathur/-

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