Harish Agrawal vs State Of Rajasthan And Ors. ...
2024 Latest Caselaw 8874 Raj

Rajasthan High Court - Jodhpur

Harish Agrawal vs State Of Rajasthan And Ors. ... on 9 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41524]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 1452/2018

Harish Agrawal S/o. Shri Deenanath, R/o. B-33, Kamla Nehru
Nagar, 2Nd Ext., Jodhpur Raj.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan Through The Secretary, Medical
         Education Department, Govt. Of Rajasthan, Secretariat,
         Jaipur Raj.
2.       Rajasthan Public Service Commission, Ajmer Through Its
         Chairman.
3.       The Principal, S.n. Medical College, Jodhpur
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Vinay Shrivastava
For Respondent(s)              :    Mr. Tarun Joshi through VC with
                                    Mr. Vikram Singh
                                    Mr. Parvat Singh Panwar



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/10/2024

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by a Coordinate Bench of this

Court at Jaipur in S.B. Civil Writ Petition No.6789/1994,

Avinash Bishnoi & Ors. vs. State of Raajsthan & Ors,

reported in 2001(4) WLC383.

Learned counsel for the respondents are not in a position to

refute the submissions made by learned counsel for the petitioner.

In view of the above, the writ petition merits acceptance and

the same is allowed. The order dated 21.12.2017(Annex.9) is

[2024:RJ-JD:41524] (2 of 2) [CW-1452/2018]

quashed and the respondents are directed to grant all the benefits

to the petitioner as has been granted in case of Avinash Bishnoi

(supra).

The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 644-SanjayS/-

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