Anuj Singh Son Of Shri Chandra Veer ... vs Chairman Rajasthan Staff ...
2022 Latest Caselaw 6993 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11990/2022

1.     Anuj Singh Son Of Shri Chandra Veer Singh, Aged About
       24 Years, Resident Of Village Bachhamadi Post Uchain
       Tehsil Nadbai District Bhartpur (Raj.).
2.     Girish Chaudhari Son Of Shri Dharm Singh, Aged About
       23 Years, Resident Of Jato Ki Athai Wali Bheetarwadi
       Bayana District Bharatpur (Raj.).
3.     Lokesh Meena Son Of Shri Kalu Ram Meena, Aged About
       21 Years, Resident Of Village Rundpura Tehsil Masalpur
       District Karauli (Raj.).
4.     Nitesh Kumar Meena Son Of Shri Jagdish Meena, Aged
       About 21 Years, Village Bajidpur Post Barriya District
       Karauli (Raj.).
5.     Daljeet Singh Son Of Shri Jhapturam, Aged About 25
       Years, Resident Of Village Katara Aziz Post Katara Aziz
       Tehsil Todabhim District Karauli (Raj.).
6.     Dharamveer Singh Son Of Shri Gajendra Singh, Aged
       About 29 Years, Resident Of Gurjar Basti Kharaka Ekta
       District Bharatpur (Raj.).
7.     Chhotoo Sharma Son Of Shri Chandra Bhan Sharma,
       Aged    About     25    Years,      Resident        Of   Village   Bahara
       Rekhpura, Bharatpur District Bharatpur (Raj.).
                                                                  ----Petitioners
                                   Versus
1.     Chairman Rajasthan Staff Selection Board, State Institute
       Of Agricultural Management Campus, Duragapura, Jaipur.
2.     Chief Secretary, Animal Husbandary, Livestock Bhavan
       Directorate, Gandhi Nagar, Tonk Road, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Kamlesh Kumar Sahu For Respondent(s) : Ms. Priyanka Pareek

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

(2 of 2) [CW-11990/2022]

03/11/2022

Counsel for the respondents submits that the controversy

raised in this writ petition has been considered and decided by the

Coordinate Bench of this court at Principal Seat, Jodhpur in the

matter of Praveen Senwar & Ors. Vs. State of Rajasthan & Anr

(S.B. Civil Writ Petition No.10276/2022 and other connected

matters) decided on 28.09.2022.

Counsel for the petitioners has not disputed the submissions

made by the counsel for the respondent.

In that view of the matter, this writ petition stands dismissed

in view of the judgment passed by the Coordinate Bench of this

court at Principal Seat, Jodhpur in the matter of Praveen Senwar

(supra) decided on 28.09.2022.

(INDERJEET SINGH),J

JYOTI /256

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