Praveen Kumar vs State Of Rajasthan
2022 Latest Caselaw 13471 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 892/2022

1. Praveen Kumar S/o Rajesh Kumar, Aged About 23 Years, By Caste Jat, Resident Of Ratkudiya, Tehsil Bhopalgarh, District Jodhpur (Raj.)

2. Govind Ram S/o Kunana Ram, Aged About 21 Years, By Caste Jat, Resident Of Village Khushiya, Panchota, District Nagaur (Raj.)

----Appellants Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Animal Husbandry, Govt. Of Rajasthan, Secretariat, Jaipur.

2. Rajasthan Employee Selection Board, Jaipur, Through Its Secretary At Rajasthan Agriculture Management Institute Campus, Durgapura, Jaipur.

3. Lokendra Saran S/o Munni Ram, Aged About 23 Years, By Caste Jat, Resident Of Village Nandwani, Post Raidhanu Nagar, District Jodhpur (Raj.)

4. Gajendra Vishnoi S/o Ram Jas, Aged About 24 Years, By Caste Vishnoi, Resident Of Village Bichpuri, Post Rajod, Tehsil Degana, District Nagaur (Raj.)

5. Harman Tarar S/o Lichaman Ram, Aged About 24 Years, By Caste Jat, Resident Of Village Meetha, Manjra, District Nagaur (Raj.)

6. Rakesh Meghwal S/o Bishana Ram Meghwal, Aged About 23 Years, By Caste Meghwal, Resident Of Village Katar Badi, Tehsil Bidasar, District Churu (Raj.)

7. Sitaram Godara S/o Madan Lal Godara, Aged About 20 Years, By Caste Jat, Resident Of Ward No. 08, Khokrana, Tehsil Lunkaransar, District Bikaner (Raj.)

8. Om Prakash Punia S/o Prabhu Ram Punia, Aged About 24 Years, By Caste Jat, Resident Of V.p.o. Kitasar, District Bikaner (Raj.) 331803

----Respondents

For Appellant(s) : Mr. Harish Purohit.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MS. JUSTICE REKHA BORANA

(2 of 2) [SAW-892/2022]

Order

17/11/2022

The appeal propose to challenge the judgment and order

dated 28.09.2022 passed by the writ Court. By the said

judgment, the Court had decided several writ petitions together.

In respect of one of them, a special appeal has already been filed

and entertained and vide order dated 30.09.2022, an interim

protection has also been granted.

In view of above, let notices be issued in the present appeal

to the respondents by registered post and the same be connected

and listed with D.B. Special Appeal Writ No.847/2022 Suman &

Ors. Vs. State of Rajasthan & Ors.

In the meantime, the appointments made in the recruitment

process in question shall remain subject to the final outcome of

this appeal.

(REKHA BORANA),J (PANKAJ MITHAL),CJ 8-a.asopa/-

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