Hanuman vs State Of Rajasthan
2022 Latest Caselaw 7739 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 370/2022

1. Hanuman S/o Shri Dungar Das, Aged About 29 Years, R/o Chak 2 Bpsm, Hardaswali, Post Birmana, Tehsil Suratgarh, District Sriganganagar, Rajasthan.

2. Shrawan Kumar S/o Shri Rajender Kumar, Aged About 28 Years, R/o Ward No. 07, Vpo Bashir, District Hanumangarh, Rajasthan.

3. Ram Swaroop S/o Shri Chhota Ram Bhanwariya, Aged About 29 Years, R/o Bhanwariyo Ki Dhani, Mahadev Nagar, Village Borunda, Jodhpur, District Jodhpur, Rajasthan.

----Appellants Versus

1. State Of Rajasthan, Through The Secretary, Department Of Agriculture, Government Of Rajasthan Secretariat, Rajasthan, Jaipur.

2. The Director, Agriculture Directorate, Rajasthan Jaipur.

3. The Chairman, Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur, District Jaipur Rajasthan.

4. The Secretary, Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur.

5. Phoosgir S/o Shri Nayol Gir, Aged About 33 Years, R/o Balasar, Tehsil Nohar, District Hanumangarh, Rajasthan.

6. Pawan Kumar S/o Shri Krishan Kumar, Aged About 23 Years, R/o Ward No. 06, Vpo Barwali, Tehsil Nohar, District Hanumangarh, Rajasthan.

7. Om Prakash Kularia S/o Shri Sita Ram Kularia, Aged About 26 Years, R/o Village Haripura, Post Banara, Tehsil Taranagar, District Churu, Rajasthan.

                                                                   ----Respondents


For Appellant(s)              :    Mr. Ram Pratap Saini
For Respondent(s)             :    Ms. Shalini

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

(2 of 2) [SAW-370/2022]

Order

24/05/2022

Learned counsel for the respondents have placed before the

Court the order passed by this Court dealing with the identical

issue in respect of the same examination relating to those very

questions, which are under challenge in this case. It is submitted

that in common judgment, several writ appeals were preferred

and the case of Suman Kumari Vs. State of Rajasthan & Ors., D.B.

Special Appeal (W) No.262/2022 has been dismissed vide order

dated 02.05.2022.

Therefore, this appeal is also liable to be dismissed and is

accordingly dismissed.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

72-Divya/-

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