Rinku Sharma vs State Of Rajasthan
2023 Latest Caselaw 168 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 921/2022

Rinku Sharma D/o Shri Bheru Lal Sharma, Aged About 23 Years, Village Kher Maliyo Tehsil Khermiya District Pratapgarh Pincode 312604.

----Appellant Versus

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

2. The Rajasthan Public Service Commission, Ghooghra Ghati, Jaipur Road Ajmer.

3. The Director General Of Police, Police Headquarter, Jaipur.

4. The Adg/ig (Recruitment), Phq Jaipur Rajasthan.

                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Love Khush Sameer, associate to
                                                                    Mr. Ripudaman Singh
                                   For Respondent(s)          :     -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR Judgment

05/01/2023

Learned counsel Shri Love Kush Sameer, associate to Shri

Ripudaman Singh frankly concedes that identical D.B. Special

Appeal (Writ) No.983/2022 has already been dismissed. Thus, the

instant intra Court appeal is also dismissed in terms of the

judgment and order in the case of Bhajan Lal Vishnoi Vs. State of

Rajasthan & Ors.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

39-Ravi Kh/-

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