State Of Rajasthan vs Panne Singh Sankhla
2022 Latest Caselaw 12122 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 776/2022

1. State Of Rajasthan, Through The Secretary Department Of Technical Education, Government Of Rajasthan Jaipur

2. The Director, Through The Secretary Department Of Technical Education, Jodhpur

----Appellants Versus Panne Singh Sankhla S/o Late Shri Kalyan Singh, Aged About 61 Years, R/o Jata Bas, Mahamandir, Jodhpur Rajasthan

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG.

For Respondent(s) : --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

30/09/2022

Learned AAG Shri Vyas candidly concedes that D.B. Civil Writ

Petition writ petition No.1025/2020 involving analogues

controversy to the one raised in this intra court appeal has been

decided in favour of the employee in the case of Shyam Lal

Tailor vs. State of Rajasthan & Ors. decided on 05.03.2022.

In this view of the matter, without recording separate

reasons, the instant appeal is dismissed in light of judgment

passed in the case of Shyam Lal Tailor (supra).

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

4-Prashant/-

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