Naresh Kumar Son Of Shri Begraj ... vs State Of Rajasthan ...
2023 Latest Caselaw 1805 Raj/2

                                     [2023/RJJP/002058]

                                                 HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             BENCH AT JAIPUR

                                                    D.B. Civil Special Appeal (Writ) No. 67/2023
                                                                                  In
                                                          S.B. Civil Writ Petition No. 995/2023
                                      Naresh Kumar Son Of Shri Begraj Sangwan, Aged About 32
                                      Years, Resident Of Village And Post Kasani, Surajgarh, District
                                      Jhunjhunu (Raj.)
                                                                                                                 ----Appellant
                                                                              Versus
                                      1.         State    Of   Rajasthan,        Through         Its       Secretary,   Animal
                                                 Husbandry Department, Govt. Secretariat, Jaipur (Raj.)
                                      2.         Director, Animal Husbandry Department, Govt. Of Raj.
                                                 Jaipur (Raj.)
                                      3.         Secretary, Rajasthan Subordinate And Ministerial Service
                                                 Selection Board, Rajasthan Krishi Prabandh Sansthan
                                                 Parisar, Durgapura, Jaipur (Raj.)
                                                                                                             ----Respondents

For Appellant(s) : Ms. Komal Kumari Giri, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Judgment / Order

08/02/2023

Heard.

In view of order dated 02.02.2023 passed by the Division

Bench of this Court at Principal Seat, Jodhpur in case of Suman

D/o Durga Ram & Others Versus State of Rajasthan & Others (D.B.

Civil Special Appeal (Writ) No. 847/2022), this petition is also

disposed off in terms of the order aforesaid.

(ANIL KUMAR UPMAN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /3

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