Citation : 2023 Latest Caselaw 1142 Raj
Judgement Date : 30 January, 2023
[2023/RJJD/002987]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 225/2022
Shrikrishan Chaturvedi S/o Govind Ram Chaturvedi, Aged About 71 Years, R/o Flat No. 410, Sahara Apartment, I-Block, Sector- 14, Rajasthan Hospital Road, Udaipur.
----Appellant Versus
1. State Of Rajasthan, Through The Chief Secretary, Agriculture Department, Secretariat, Jaipur.
2. The Senior Deputy Secretary, Gr. III, Government Of Rajasthan, Jaipur.
3. The Maharana Pratap University Of Agriculture And Technology, Through Its Registrar, Udaipur.
4. The Comptroller, MPUAT, Udaipur.
----Respondents
For Appellant(s) : Mr. Ashok Patel, on behalf of Mr. Gajendra Panwar For Respondent(s) : Mr. Rajesh Punia
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI
Order
30/01/2023
This intra court appeal is preferred by the appellant
herein to question the legality and validity of the order dated
04.01.2022, whereby the learned Single Bench rejected the writ
petition preferred by the petitioner.
Identical appeals bearing D.B. Civil Special Appeal
(Writ) Nos.105/2022 (Dr. A.S. Jhala & Ors. Vs. State of Rajasthan
& Ors.) and 109/2022 (Krishna Dayma Vs. State of Rajasthan &
Ors.) arising from the very same order of the learned Single
[2023/RJJD/002987] (2 of 2) [SAW-225/2022]
Bench have been dismissed by this court vide judgment dated
18.08.2022.
Thus, without recording separate reasons, the instant
appeal is also rejected in light of the judgment referred to supra.
(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J
23-Pramod/-
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