Birdi Chand Yadav vs State Of Rajasthan ...
2023 Latest Caselaw 9196 Raj

[2023:RJ-JD:38186]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16444/2023

Birdi Chand Yadav S/o Shri Chhoga Ram, Aged About 59 Years, R/o 210, Kushal Nagar, Sanganer, Sanganer Bazar, Jaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Road Ans Transport, Government Of Rajasthan, Secretariat Jaipur, Rajasthan.

2. Managing Director, Rajasthan State Road Transport Corporation (Rsrtc), Jaipur, Rajasthan.

3. Executive Director (Administration), Rajasthan State Road Transport Corporation (Rsrtc), Jaipur, Rajasthan.

4. Deputy General Manager (Administration), Rajasthan State Road Transport Corporation (Rsrtc), Jaipur, Rajasthan.

5. Managing Director, Cbs Agaar Jaipur, Rajasthan.

                                                                       ----Respondents


For Petitioner(s)               :     V.L.S. Rajpurohit
For Respondent(s)               :

HON'BLE MR. JUSTICE AVNEESH JHINGAN

Judgment

06/11/2023

1. Learned counsel for the petitioner present in Court was

served a copy of petition in pre-lunch session and the matter was

passed over.

2. The counsel for the respondent raises an objection that

Jaipur Bench has jurisdiction.

[2023:RJ-JD:38186] (2 of 2) [CW-16444/2023]

3. Learned counsel for the petitioner seeks liberty to approach

the Jaipur Bench.

4. The petition is dismissed with liberty as prayed for.

(AVNEESH JHINGAN),J 76-DhananjayS/-

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