Sunil Kumar vs Jaipur Vidyut Vitran Nigam Ltd. ...
2023 Latest Caselaw 4779 Raj

[2023/RJJD/015828]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12531/2018

Sunil Kumar S/o Sh. Nathu Ram, Aged About 38 Years, By Caste Bishnoi, Ward No. 1, Chack 34, G.g Tehsil And District Hanumangarh

----Petitioner Versus Jaipur Vidyut Vitran Nigam Ltd., Through Department Of Personal, Vidyut Bhawan, Janpath, Jaipur 302005

----Respondent

For Petitioner(s) : Mr. Aditya Singh for Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Aniket Tater for Mr. Manoj Bhandari, Sr. Counsel

JUSTICE DINESH MEHTA

Order

17/05/2023

I.A. No. 01/2020:

1. The respondent - Jaipur Vidhyut Vitran Nigam Ltd. has

moved the present application with the prayer that the writ

petition be disposed of in the light of the judgment dated

26.07.2018 passed by the Jaipur Bench of this Court in the case of

Kumud Gauttam vs. Jaipur Vitran Nigam Ltd. (SBCWP No.

14563/2018).

2. Heard the learned counsel for the parties.

3. The petitioner in the writ petition has prayed relaxation in

upper age limit for taking part in the selection process pursuant to

Advertisement (Annexure-3).

4. Mr. Aniket Tater, learned counsel for the respondent, at the

outset submitted that the Jaipur Bench of this Court has already

[2023/RJJD/015828] (2 of 2) [CW-12531/2018]

decided this issue against the petitioner vide its judgment dated

26.07.2018 and therefore, the writ petition is liable to be

dismissed.

5. Mr. Singh, learned counsel for the petitioner is not in a

position to dispute the aforesaid position of facts and law.

6. For the reasons stated, the application is allowed.

7. Following the judgment dated 26.07.2018 rendered in the

case of Kumud Gauttam (supra), the present writ petition is also

dismissed.

8. Stay application also stands dismissed.

(DINESH MEHTA),J 53-Mak/-

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