R P S C Ajmer vs Radhey Shyam Mali And Anr ...
2024 Latest Caselaw 3664 Raj/2

Rajasthan High Court

R P S C Ajmer vs Radhey Shyam Mali And Anr ... on 8 May, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:21881]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 5627/2009

Rajasthan       Public     Service        Commission,ajmer,            Through     Its
Secretary.
                                                                        ----Petitioner
                                        Versus
1.       Radhey Shyam Mali S/o Shri Ganesh Mali, 240, Mali
         Khera, Behind Mahila Ashram, Bhilwara Rajasthan.
2.       The Commissioner, Persons With Disabilities, Government
         Of Rajasthan, G-3/1, Ambedkar Bhawan, Behind Hotel
         Rajmahal Residency Area, Jaipur.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Nitin Jain
For Respondent(s)             :     None



                HON'BLE MR. JUSTICE SAMEER JAIN

                                         Order

08/05/2024

      Learned counsel for the petitioner has submitted that the

instant petition is squarely covered by the dictum of this Court

enunciated in SBCWP No. 7936/2007 titled Rajasthan Public

Service Commission Versus Commissioner, Persons with

disabilities and ors. and can be adjudicated accordingly.

      When the matter was called for hearing today, none has

marked attendance qua the respondents to refute the contentions

levelled by learned counsel for the petitioner.

In light of the aforesaid facts and circumstances and

considering the judgment cited at the Bar, it is evident that the

instant matter is of an akin and indistinguishable nature with that

[2024:RJ-JP:21881] (2 of 2) [CW-5627/2009]

of judgment in Commissioner, Persons with disabilities and

ors (supra).

Accordingly, the instant petition is allowed. The impugned

order dated 13.01.2009 is quashed and set aside.

Pending applications, if any, stands disposed of.

(SAMEER JAIN),J

Neeru/Anil/56

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