Sandeep Singh Chouhan vs State Of Rajasthan ...
2023 Latest Caselaw 8601 Raj

[2023:RJ-JD:35195]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16182/2018

Sandeep Singh Chouhan S/o Shri Doulat Singh Chouhan, Aged About 29 Years, New Alok School, Shiv Nagar, Jawad, Kankroli, District Rajsamand, Rajasthan

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Goevernment Of Rajasthan, Jaipur, Rajasthan

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

3. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan

----Respondents Connected With S.B. Civil Writ Petition No. 15552/2018 Kiran D/o Shri Megha Ram, Aged About 28 Years, R/o Bera Wala Mohalla, Bhadwasiya, Tehsil And District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

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

3. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Tarun Joshi, through VC Mr. Sarwan Kumar

JUSTICE DINESH MEHTA

Order

16/10/2023

1. Mr. Tarun Joshi, learned counsel appearing for the R.P.S.C. at

the outset submits that nothing survives in the present writ

petition in view of the decision which has been taken by the

R.P.S.C. after Hon'ble the Supreme Court judgment rendered in

[2023:RJ-JD:35195] (2 of 2) [CW-16182/2018]

the case of Richal & Ors. Vs. Rajasthan Public Service

Commission & Ors.; (2018) 8 SCC 81.

2. Mr. Mohan Singh, learned counsel for the petitioners is not in

a position to refute the aforesaid position of facts.

3. In view of the aforesaid, the present writ petitions are

dismissed.

4. Stay applications stand disposed of.

(DINESH MEHTA),J 21 & 22-AbhishekS/-

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