Ashok Bishnoi vs State Of Rajasthan ...
2023 Latest Caselaw 8348 Raj

[2023:RJ-JD:34083]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6193/2021

Ashok Bishnoi S/o Phula Ram Bishnoi, Aged About 26 Years, 67, Bishnoi Mohalla, Village Udser, Tehsil Nokha, District Bikaner, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Personnel And Training, Government Of Rajasthan, Secretariat, Jaipur.

2. The Secretary, Rajasthan Public Service Commission, Ajmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Mohan Singh Shekhawat For Respondent(s) : Mr. Rajesh Poonia

JUSTICE DINESH MEHTA

Order

10/10/2023

1. After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the writ petition with a

liberty to file a representation before the competent authority to

consider petitioner's candidatures also in light of judgment dated

08.01.2020, passed by Jaipur Bench in D.B. SAW No.908/2017,

Namonarayan Sharma Vs. State & Ors.

2. The present writ petition is, therefore, dismissed as

withdrawn with a direction to the petitioner to file a representation

before the competent authority, seeking consideration of

petitioner's case also in light of the Division Bench judgment

rendered in the case of Namonarayan Sharma (supra).

3. The stay application also stands dismissed.

[2023:RJ-JD:34083] (2 of 2) [CW-6193/2021]

4. In case the respondents do not consider petitioner's case in

light of judgment dated 08.01.2020, petitioner will be free to take

appropriate remedies including filing of fresh writ petition.

(DINESH MEHTA),J 63-AbhishekS/-

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