Sumer Singh vs The State Of Rajasthan
2023 Latest Caselaw 4401 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 15461/2021

Sumer Singh & Anr.

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

----Respondents

For Petitioner(s) : Mr. Khet Singh Rajpurohit For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary

JUSTICE DINESH MEHTA Order

10/05/2023

1. Mr. Khet Singh Rajpurohit, learned counsel for the

petitioners submits that though the Division Bench judgment

dated 01.12.2021 rendered in the case of Safi Mohammad Vs.

State of Rajasthan : D.B. Civil Writ Petition No.6024/2021 has

held the issue against the petitioner, however, in light of the

subsequent judgment of Hon'ble the Supreme Court dated on

11.04.2023, rendered in the case of The Director (Admn. And Hr)

KPTCL Vs. C.P. Mundinamani : Civil Appeal No.2471/2023 (@ SLP

(C) No.6185/2020) (reported in 2023 SCC online SC 401), the

matter requires consideration.

2. Issue notice.

3. Mr. Sarwan Kumar accepts notice on behalf of the

respondents.

4. List this case for admission on 26.07.2023.

(DINESH MEHTA),J 9-Ramesh/-

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