Ran Singh Bhati vs State Of Rajasthan
2023 Latest Caselaw 2220 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1833/2022

Ran Singh Bhati

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

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/03/2023 Lawyers are abstaining from work and are not appearing before the Court.

Nobody is present on behalf of the petitioner. The matter is mentioned by Mr. Anil Kumar Gaur, learned Additional Advocate General.

Heard.

Learned Additional Advocate General submits that the controversy involved in the present case is squarely covered by the judgment of this Court passed in S.B. Civil Writ Petition No.12383/2020 (Babu Ram V/s The Rajasthan Subordinate & Ministerial Services Selection Board & Ors.) on 27.07.2022.

Since nobody is present on behalf of the petitioner, therefore, in the interest of justice, let the matter be posted on 04.04.2023. If on that day, nobody appears on behalf of the petitioner, the matter will be decided without waiting for the petitioner or his counsel.

(VINIT KUMAR MATHUR),J 1-SunilS/-

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