Pushpnedra Gurjar Son Of Shri Shiv ... vs State Of Rajasthan
2023 Latest Caselaw 1723 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12865/2021

1.     Pushpnedra Gurjar Son Of Shri Shiv Singh Gurjar,
       Resident Of Alawara, Post Dhidhora, Tehsil Hindauncity,
       Distt. Karauli.
2.     Atul Singh Gurjar Son Of Shri Rajaram Gurjar, Resident Of
       Alawara, Post Dhidhora, Tehsil Hindauncity, Distt. Karauli.
3.     Chander Kumar Harijan Son Of Shri Suresh Chand
       Harijan, Resident Of Peeli Kothi, Near Railway Station,
       Hindauncity, Distt. Karauli.
4.     Rajkumar     Harijan       Son      Of    Shri      Brijmohan       Harijan,
       Resident Of Hindauncity, Distt. Karauli.
                                                                     ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department        Of    Social      Justice        And       Empowerment,
       Government Secretariat, Jaipur.
2.     The Director And Ex-Officio Joint Secretary To The
       Government,        Department            Of        Social     Justice     And
       Empowerment,           Government             Of     Rajasthan,         G-3/1,
       Rajmahal Residency, Area, Near Civil Lines Railway
       Phatak, Jaipur.
3.     The Deputy Director, Social Justice And Empowerment
       Department, Government Of Rajasthan, Jaipur.
4.     The Principal, Nehru Private Industrial Training Institute,
       Bayana Road, Hindauncity, Distt. Karauli.
                                                                   ----Respondents

For Petitioner(s) : Mr. Shashi Kant Saini For Respondent(s) : Mr. Nalin G. Narain

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/02/2023

(2 of 2) [CW-12865/2021]

Counsel for the respondents prays for and is granted two

weeks time to complete the instructions with regard to letter

dated 27.01.2021 (Annex.R/3 to the reply).

List the matter after two weeks.

(GANESH RAM MEENA),J

Sharma NK/159

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