Ashvini Kumar vs State Of Rajasthan
2022 Latest Caselaw 12840 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 14758/2018

Ashvini Kumar S/o Shri Bhupat Lal, aged about 36 years, by caste-Shrimali Brahmin, resident of Hadecha, Tehsil Chitalwana, Jalore (Raj).

---Petitioner Versus

1. The State Of Rajasthan, Through the Principal Secretary, Local Self Department, G-3 Raj Mahal Residency Aream Near Civil Line Fatak, C-Scheme, Jaipur (Raj).

2. The Secretary, Rajasthan Municipalities (Administrative And Technical) And (Subordinate And Ministerial), Service Selection Commission, G-3 Raj Mahal Residency Aream Near Civil Line Fatak, C-Scheme, Jaipur (Raj).

For Petitioner(s) : Ms. Pratishtha Dave Mr. Rameshwar Dave For Respondent(s) : Mr. Kunal Upadhyay for Mr. Sunil Beniwal, AAG Mr. Devam Jain for Mr. Rajesh Parihar, AGC

HON'BLE MR. JUSTICE KULDEEP MATHUR

(In Chamber) Order

01/11/2022

It is brought to the notice of this Court by the Registry that

in the judgment dated 17.10.2022 rendered in C.W.

No.14758/2018 (Ashvini Kumar Vs. State of Rajasthan & Anr.)

due to some typographical error, civil writ petition number in the

header of each page has been inadvertently mentioned as CW-

14578/2018 whereas it should have been CW-14758/2018.

(2 of 2) [CW-14758/18]

Keeping in view the aforesaid, it is ordered that necessary

corrections be incorporated in the order passed by this Court on

17.10.2022.

Corrected copy of the order may be uploaded on the official

website of the Rajasthan High Court.

(KULDEEP MATHUR),J KshamaD/-

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