Karishma Gurjar S/O Shri Subedar Gurjar vs State Of Rajasthan ...
2023 Latest Caselaw 6756 Raj/2

Rajasthan High Court

Karishma Gurjar S/O Shri Subedar Gurjar vs State Of Rajasthan ... on 14 December, 2023

Bench: Arun Bhansali, Ashutosh Kumar

                                   [2023:RJ-JP:39838-DB]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No. 1822/2023
                                   Karishma Gurjar S/o Shri Subedar Gurjar, Aged About 20 Years,
                                   Resident Of Village- Khuntla, Post-Khuntla Tehsil- Baswa,
                                   District- Dausa, Rajasthan. (Roll No.107715, For The Post Of
                                   Fireman).
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Principal Secretary,
                                            Local   Self    Government Department,  Government
                                            Secretariat, Jaipur-302005
                                   2.       Director, Directorate Of Local Bodies Rajasthan, Local Self
                                            Government      Department,g-3,     Rajmahal   Residential
                                            Area,c-Scheme Near Civil Line Phatak, Jaipur, Rajasthan.
                                   3.       Chairman, Rajasthan Staff                    Selection Board, State
                                            Institute  Of    Agriculture                 Management    Premises,
                                            Durgapura, Jaipur - 302018
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Sanjay Buri. For Respondent(s) : Mr. Anil Mehta, AAG with Mr. Prawal Mishra.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 14/12/2023

1. It is submitted by learned counsel for the petitioner that the

issue as raised in the present writ petition is squarely covered by

the judgment passed in Anoop Yadav v. State of Rajasthan &

Ors. : D.B. Civil Writ Petition No.19199/2022 & other connected

matters, decided on 02.02.2023, wherein similar nature petitions

have been dismissed.

2. In view of the submissions made, the present writ petition is

also dismissed.

(ASHUTOSH KUMAR),J (ARUN BHANSALI),J

Rmathur/268

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