Prakash Singh Rajput vs State Of Rajasthan ...
2023 Latest Caselaw 1391 Raj

[2023/RJJD/003992]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3821/2022

1. Prakash Singh Rajput S/o Mohan Singh Rajput, Aged About 30 Years, R/o Heeravto Ki Bhagal, Bhootala Udaipur, District Udaipur (Raj).

2. Pawan Kumar Patel S/o Naga Ji Patel, Aged About 25 Years, R/o Village Ishawas, Tehsil Salumber District Udaipur, Raj.

3. Chaitanya Nayak S/o Jamna Lal Nayak, Aged About 26 Years, R/o Village Patel Basti Gamda, Tehsil Ahada, District Dungerpur, Raj.

----Petitioners Versus

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

2. Rajasthan Public Service Commission (RPSC), Ajmer.

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Manish Vyas, AAG Mr. Rajesh Punia

JUSTICE DINESH MEHTA

Order

04/02/2023

1. Mr. Manish Vyas, learned Additional Advocate General and

Mr. Rajesh Punia at the outset submitted that the issue involve in

this writ petition is squarely covered by the decision dated

16.09.2022, passed by a co-ordinate Bench of this Court in

Bhajan Lal Vishnoi Vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No.5915/2022.

2. Following the judgment in the case of Bhajan Lal Vishnoi

(supra), the present writ petition is also dismissed.

[2023/RJJD/003992] (2 of 2) [CW-3821/2022]

3. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J 6-Ramesh/-

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