Deepak Kumar Son Of Shri Ashok ... vs State Of Rajasthan
2022 Latest Caselaw 7513 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17092/2022

Deepak Kumar Son Of Shri Ashok Kumar
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan and Ors.
                                                                ----Respondents

Connected With S.B. Civil Writ Petition No. 15785/2022 Ramkishore Son Of Shri Hanuman Prasad

----Petitioner Versus State Of Rajasthan and Ors.

----Respondents

For Petitioner(s) : Mr. Suresh Kumar and Ms. Komal Kumari Giri with Mr. Bagrang Sepat For Respondent(s) : Mr. Rajesh Maharshi, AAG through VC with Mr. Udit Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

28/11/2022 For the reasons stated in the application (1/2022) filed by

the petitioner seeking correction in his address, which is not

objected by the learned counsel for the respondents, the same is

allowed. The petitioner may be reckoned as resident of District

'Bharatpur' in place of District 'Kaurali'. Amended cause title

appended with the application is also taken on record.

Learned counsel for the respondents submits that the issue

involved herein, i.e., extension of the date for Physical Efficiency

Test/Physical Standard Test on account of injuries received by the

petitioners, is no more res integra and stands resolved by a

(2 of 2) [CW-17092/2022]

Division Bench judgment of this Court dated 09.11.2022 passed in

D.B. Special Appeal Writ No.1129/2022: State of Rajasthan & Anr.

Vs. Bharat Yadav & Anr.

Learned counsels for the respondents pray for some time to

study the matter and make submission.

List on 08.12.2022 alongwith other identical writ petitions.

Office is also directed to connect the identical writ petitions

alongwith these writ petitions.

(MAHENDAR KUMAR GOYAL),J

MADAN/92-93

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