Rajasthan Public Service ... vs Ankit Sharma S/O Kalyan Prasad
2022 Latest Caselaw 6515 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR
             D.B. Special Appeal Writ No. 429/2022

Rajasthan Public Service Commission
                                                                  ----Appellant
                            Versus
Ankit Sharma S/o Kalyan Prasad
                                                                ----Respondent

Connected With

1. D.B. Special Appeal Writ No. 430/2022

2. D.B. Special Appeal Writ No. 480/2022

3. D.B. Special Appeal Writ No. 481/2022

4. D.B. Special Appeal Writ No. 482/2022

5. D.B. Special Appeal Writ No. 483/2022

6. D.B. Special Appeal Writ No. 484/2022

7. D.B. Special Appeal Writ No. 485/2022

8. D.B. Special Appeal Writ No. 486/2022

9. D.B. Special Appeal Writ No. 495/2022

10. D.B. Special Appeal Writ No. 496/2022

11. D.B. Special Appeal Writ No. 497/2022

12. D.B. Special Appeal Writ No. 498/2022

13. D.B. Special Appeal Writ No. 499/2022

14. D.B. Special Appeal Writ No. 503/2022

15. D.B. Special Appeal Writ No. 508/2022

16. D.B. Special Appeal Writ No. 512/2022

17. D.B. Special Appeal Writ No. 554/2022

For Appellant(s) : Mr. S.S. Raghav, AAG with Mr. A.S. Rajawat Mr. M.S. Singhvi, AG with Mr. Pranav Bhansali and Mr. Sheetanshu Sharma Mr. M.F. Baig with Mr. Govind Gupta Mr. Amit Lubhaya Mr. Yuvraj Samant with Ms. Neha Amola For Respondent(s) : Mr. R.N. Mathur, Senior Adv. assisted by Mr. Shovit Jhajharia Mr. R.P. Saini with Mr. Aamir Khan Mr. J.K. Saini

(2 of 2) [SAW-429/2022]

Mr. Sumer Singh Mr. Tushar Panwar Mr. Arpan Kumar Sharma Mr. N.L. Saini

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

10/10/2022

Certain defects have been pointed out by the Registry in

some of the appeals.

Learned counsel for the appellants would submit that though

number of defects pointed out earlier have already been removed,

but if any remained, that shall also be removed.

Let it be done within a week.

Considering that other appeals arising out of the common

judgment are not listed along with, we direct this bunch of appeals

be listed along with D.B. SAW Nos. 486/2022, 430/2022,

498/2022, 495/2022, 485/2022, 497/2022, 508/2022, 481/2022,

482/2022, 499/2022, 480/2022, 512/2022, 483/2022, 503/2022,

496/2022, 484/2022 and 554/2022 after two weeks.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

PREETI VALECHA/34-51

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