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Brahmadatta Sharma S/O Late Shri ... vs State Of Rajasthan
2023 Latest Caselaw 438 Raj/2

Citation : 2023 Latest Caselaw 438 Raj/2
Judgement Date : 12 January, 2023

Rajasthan High Court
Brahmadatta Sharma S/O Late Shri ... vs State Of Rajasthan on 12 January, 2023
Bench: Sudesh Bansal
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 1380/2021

Brahmadatta Sharma S/o Late Shri Siyaram Sharma & Ors.
                                                                                 ----Petitioners
                                             Versus
State Of Rajasthan & Ors.
                                                                             ----Respondents

Connected With S.B. Civil Writ Petition No. 7371/2022 Manish Kumar Mahawar S/o Shri Jagdish Prasad Mahwar & Ors.

----Petitioners Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Manish Parihar for Mr. Tanveer Ahamad Mr. Kapil Bardhar For Respondent(s) : Mr. Rajesh Maharshi, AAG with Mr. Samee Khan and Ms. Kinjal Surana

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2023

Respondent-JDA has filed an application under Article 226

(3) of the Constitution of India seeking vacation of ex parte

interim stay order dated 15.2.2021 stating inter alia that

petitioner engaged in the office of respondent as Computer

Operator through placement agency and in view of the judgment

passed in Rajasthan State Road Development and

Construction Corporation Vs. Piyush Kant Sharma [AIR

2020 SC 5036] and K.K. Suresh Vs. Food Corporation of

India [AIR 2018 SC 3905], petitioners have no cause of action

to claim any relief that is against respondents.

(D.B. SAW/528/2021 has been filed in this matter. Please refer the same for further orders)

(2 of 2) [CW-1380/2021]

Let copy of writ petition No.7371/2022 be served in the

office Mr. Rajesh Maharshi, AAG. His name be shown in the cause

list.

Since writ petitions are yet to be heard for admission and on

stay application, list the writ petitions again on 27.2.2023 for

admission.

Application for vacation of stay shall be considered at the

time hearing for admission.

In the meanwhile, reply be filed.

(SUDESH BANSAL),J

NITIN/110-111

(D.B. SAW/528/2021 has been filed in this matter. Please refer the same for further orders)

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