Arvind Kumar Sharma vs The State Of Rajasthan ...
2023 Latest Caselaw 10541 Raj

Rajasthan High Court - Jodhpur

Arvind Kumar Sharma vs The State Of Rajasthan ... on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42808]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 5666/2023

1.       Arvind Kumar Sharma S/o Shri Vinay Kumar Sharma,
         Aged About 39 Years, Resident Of Shastri Nagar Ward No.
         27, Ratangarh Tehsil Ratangarh District Churu.
2.       Deepak Kaushik S/o Shri Hukam Chand Sharma, Aged
         About 37 Years, Resident Of Shyam Nagar Colony, Near
         Central School, Bharatpur.
3.       Ankur Jaisansaria S/o Shri Murari Lal, Aged About 39
         Years, Resident Of Telephone Exchange Gali, Rajwala Kua,
         Sardarshahar Tehsil Sardarshahar District Churu.
4.       Govind Singh S/o Shri Sita Ram, Aged About 32 Years,
         Resident       Of    Aakawali          Dhani,        Nijampura,       Ojatoo,
         Jhunjhunun.
5.       Surendra Kumar Vyas S/o Shri Narendra Kumar Vyas,
         Aged About 38 Years, Resident Of D/390, Murlidhar Vyas
         Nagar, Bikaner.
6.       Bheem Chand Gausai S/o Shri Bhura Ram Gausai, Aged
         About 35 Years, Resident Of Jatiyo Ka Bas, Shivnathpura,
         Sanchore, District Jalore.
7.       Rajendra Singh S/o Shri Prithvi Singh, Aged About 41
         Years, Resident Of 119, Rajputo Ka Mohalla, Bheloo,
         Bikaner.
8.       Priyanka Sharma D/o Shri Mahesh Kumar Sharma, Aged
         About 38 Years, Resident Of Plot No. 2, Tilak Nagar Iiird
         Bhavasiya, Jodhpur.
9.       Pooja Bhati D/o Shri Rajendra Singh Bhati, Aged About 31
         Years,      Resident     Of    Bhation        Ka    Bas,     Magra    Punjla,
         Mandore, Jodhpur.
                                                                       ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Department Of Treasury And Accounts, Government Of
         Rajasthan, Secretariat, Jaipur.
2.       The      Director,     Treasury         And      Accounts       Department
         Rajasthan, Jaipur.
3.       The      Finance       Department,            Through        The     Principal
         Secretary,       Finance          Department,              Government      Of


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                                    [2023:RJ-JD:42808]                   (2 of 2)                        [CW-5666/2023]


                                            Rajasthan, Jaipur.
                                   4.       Rajasthan Public Service Commission, Rajasthan, Ajmer
                                            Through Its Secretary.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Bhanwar Singh
                                   For Respondent(s)         :     Mr. Sandeeh Shah Sr. Advocate & AAG
                                                                   assisted by Mr. Piyush Sharma



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

1. Learned counsel for the petitioners at the outset make a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioners, while

keeping into consideration the judgment passed by a Co-ordinate

Bench of this Court in the matter of Honey Singh Chouhan Vs.

State of Rajasthan & Ors. (SBCWP No.5781/2018) decided

on 07.05.2022.

2. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioners, while keeping into consideration

the judgment of Honey Singh Chouhan (Supra), by passing a

speaking order within a period of 90 days from the date of receipt

of certified copy of this order, strictly in accordance with law.

3. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 89-Sudheer/-

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