Ramavtar S/O Shri Mansharam vs State Of Rajasthan
2023 Latest Caselaw 843 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Special Appeal Writ No. 917/2021
                                   Ramavtar S/o Shri Mansharam
                                                                                                          ----Appellant
                                                                            Versus
                                   State Of Rajasthan
                                                                                                        ----Respondent

For Appellant(s) : Mr. Banwari Lal Sharma with Mr. Namo Narayan Sharma

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

25/01/2023

The appeal is directed against the judgment and order dated

20.07.2021, whereby the petitioner-appellant's writ petition was

dismissed on the ground that the selection process is over.

The submission is that the petitioner has promptly filed the

writ petition seeking the desired relief in the year 2018 and

merely for the reason that the writ petition was decided after

three years, petitioner-appellant cannot be penalized for the same

and denied the requisite relief.

Issue notice to the respondents by registered post,

returnable within six weeks.

Learned counsel for the petitioner-appellant is directed to

serve a copy of this appeal in the Office of Advocate General, who

may ensure that on the next date all the three respondents are

duly represented.

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

KAMLESH KUMAR/RAJAT/4

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