Rakesh Kumar Sharma And Ors vs R P S C Ajmer (2024:Rj-Jp:1915)
2024 Latest Caselaw 178 Raj/2

Rajasthan High Court

Rakesh Kumar Sharma And Ors vs R P S C Ajmer (2024:Rj-Jp:1915) on 11 January, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:1915]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 3888/2017

1.       Rakesh Kumar Sharma S/o Jagdish Prasad Sharma, aged
         about 35 years, R/o             Adarsh Nagar-I , Bayana, District
         Bharatpur, Rajasthan
2.       Mohd. Shahid Khan S/o Wahid Khan, aged about 34 years
         R/o Indriya Colony, Chhabara, District Baran, Rajasthan
3.       Abhishek Pareek S/o Ravi Kumar Pareek, aged about 34
         years, R/o H.No. A-74, Nakoda Colony, Baran, Rajasthan
4.       Kapil Kumawat S/o Mahesh Chand Kumawat, aged about
         28 years, R/o Village Narena, Tehsil Phulera, District
         Jaipur, Rajasthan
5.       Lokendra Kumar Tasiwal S/o Nand Ram Tasiwal, aged
         about 35 years, R/o Opp. Durga Kirana Store, New
         Matunda Road, Bundi, Rajasthan
                                                                     ----Petitioners
                                       Versus
Rajasthan Public Service Commission Through Its Secretary,
Ajmer
                                                                    ----Respondent

For Petitioner(s) : Mr. Gopesh Kumar for Mr. Ram Pratap Saini For Respondent(s) : Mr. M.F. Baig

HON'BLE MR. JUSTICE SAMEER JAIN

Order

11/01/2024

Learned counsel for the respondents, at the outset, submits

that the controversy involved in the present case is squarely

covered by Co-ordinate Bench judgment of Lokendra Singh vs.

State of Rajasthan & Ors. (S.B. Civil Writ Petition No.

10008/2017; decided on 30.11.2017), wherein the issue was

decided in favour of the State.

[2024:RJ-JP:1915] (2 of 2) [CW-3888/2017]

Learned counsel for the petitioner could not refute the

dictum of the aforesaid judgment.

In view thereof, the present petition stands dismissed in light

of Co-ordinate Bench judgment of Lokendra Singh (supra).

Pending application(s), if any, shall stand disposed of.

(SAMEER JAIN),J

GARIMA/234

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