Dinesh Chand Bhagwan Ors vs State P H E D And Anr
2023 Latest Caselaw 123 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 72/2013

Dinesh Chand Bhagwan Ors
                                                                  ----Petitioner
                                   Versus
State P H E D And Anr
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 3895/2013 Bhanwar Lal Meena And Ors

----Petitioner Versus State P H E D And Anr

----Respondent S.B. Civil Writ Petition No. 9397/2013 Lal Chand And Ors

----Petitioner Versus State P H E Dors

----Respondent

For Petitioner(s) : Mr.Pradeep Singh For Respondent(s) : Mr.Imran Khan, Addl.GC Ms.Archana for Mr.Anil Mehta, AAG

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

04/01/2023

Learned counsel for the respondent State - Ms.Archana,

appearing on behalf of learned Additional Advocate General -

Mr.Anil Mehta, submitted that after passing of the judgment by the

Division Bench in the case of State of Rajasthan & Ors. Vs. Anil

Acharya (DB Civil Special Appeal (Writ) No.546/2014) along

with other connected appeals, decided by a common order dated

20th November, 2014, the respondents have undertaken certain

(2 of 2) [CW-72/2013]

exercise of screening of the persons for the purpose of conferment

of semi-permanent and permanent status.

Learned counsel submits that some time may be granted to

verify the fact of consideration of the case of the present

petitioners and as such, she will inform this Court on the next date

of hearing as the case of the petitioners in the present writ

petition has been considered by the Committee, constituted by

them, or not.

As prayed, let these cases be listed on 24th January, 2023.

(ASHOK KUMAR GAUR),J

Preeti Asopa /25-27

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