Sanjay Kumar Son Of Shri Om Prakash vs State Of Rajasthan
2023 Latest Caselaw 304 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 1699/2021

1.     Sanjay Kumar Son Of Shri Om Prakash, Resident Of Ward
       No. 21, Near Sarkari School, Pilibanga, Hanumangarh.
2.     Chandrajeet Singh Son Of Shri Surendra Singh, Resident
       Of 25, Rajputo Ka Mohalla, Chhapoli, Tehsil Udaipurwati,
       Jhunjhunu-333302.
3.     Shiv Singh Son Of Shri Hanuman Singh, Resident Of
       Village Bhadwa, Tehsil Parbatsar, Nagaur-341501.
4.     Gopal Singh Son Of Shri Gokul Singh, Resident Of 02,
       Near Bhuteshwar Temple, Mathura-281001.
5.     Chanchal Jat Daughter Of Shri Kishan Jat, Resident Of 60
       Jato    Ka    Mohalla,         Tehsil      Bhupalsagar,        Anoppura,
       Chittorgarh-312202.
6.     Gurdeep Kaur Daughter Of Late Shri Gulajindar Singh,
       Resident Of 119-B, Railway Nayi Hanuman Ji Ke Man Ke
       Pichhe, Ward No. 29, Tehsil Bikaner, Bikaner-335051.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Principal Secretary, Higher
       Education     Department,            Government          Of    Rajasthan,
       Secretariat, Jaipur.
2.     State Of Rajasthan, Through Secretary, Department Of
       Personnel, Government Of Rajasthan, Secretariat, Jaipur.
3.     Commissioner, Commisionerate Of College Education,
       Government        Of      Rajasthan,           Block-Iv,      Doctor   S.
       Radhakrishan Shiksha Sankul, Jawaharlal Nehru Marg,
       Jaipur, 302015.
4.     Rajasthan Public Service Commission (RPSC), Through Its
       Secretary, Ajmer.
                                                                ----Respondents

For Petitioner(s) : Mr. Prashant Kumar Dubey For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG assisted by Ms. Charvi Patni Mr. Nitin Jain

(2 of 2) [CW-1699/2021]

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA

Order

10/01/2023

1. Learned counsel for the parties agree that the controversy

involved in this writ petition is covered by the judgment and order

dated 04.01.2022 passed in D.B. Civil Writ Petition

No.14040/2021: Dr. Karanjeet Kaur & Ors. Vs. State of Rajasthan

& Ors. and connected petitions.

2. In view of the aforesaid statement made by the parties at

the bar, this writ petition stands dismissed in the terms and

conditions as in the aforesaid judgment.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

Sharma N.K./CHARU SONI /59

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