Iliyas Khan vs Rajasthan Staff Selection Board ...
2024 Latest Caselaw 8077 Raj

Rajasthan High Court - Jodhpur

Iliyas Khan vs Rajasthan Staff Selection Board ... on 17 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38153]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 1950/2023

Iliyas Khan S/o Shri Alam Khan, Aged About 23 Years, R/o
Village And Post Gundau, Tehsil Sanchore, District Jalore (Raj.).
                                                                          ----Petitioner
                                      Versus
1.       The Rajasthan Staff Selection Board, State Institute Of
         Agriculture Management Premises, Durgapura, Jaipur,
         Through Its Secretary.
2.       The     Principal       Secretary,       Rural       Development          And
         Panchayati Raj Department, Government Of Rajasthan,
         Secretariat, Jaipur (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :    Mr. Deepak Nehra
For Respondent(s)            :    Mr. Manish Patel, AAG assisted by
                                  Mr. Kuldeep Singh Solanki



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/09/2024

1. Learned counsel for the petitioner submits that the matter is

squarely covered by judgment rendered by a Co-ordinate Bench of

this Court in S.B. Civil Writ Petition No.11616/2022 (Kushal

Bhardwaj vs. State of Rajasthan & Ors.) decided on

07.06.2023. He further submits that against the judgment dated

07.06.2023, the State has preferred a special appeal being D.B.

Special Appeal (Writ) No.677/2023 (Rajasthan Staff

Selection Board & Anr. vs. Kushal Bhardwaj) and the matter

is pending before the Division Bench. He, therefore, prays that the

writ petition may be disposed of with a direction to the

respondents that decision by the Division Bench in the Special

[2024:RJ-JD:38153] (2 of 2) [CW-1950/2023]

Appeal (Writ) No.677/2023 may also be applied to the case of the

present petitioner.

2. Learned counsel for the respondents is not in a position to

refute the submission made by learned counsel for the petitioner

and he submits that the decision rendered by the Division Bench

in the case of Kushal Bhardwaj (supra) shall be made applicable

to the case of the present petitioner as and when the same is

decided by the Division Bench of this Court.

3. Considering the submissions made before this Court, the

present writ petition is disposed of with a direction to the

respondents to implement the judgment of the Division Bench in

the case of Kushal Bhardwaj (supra) to the case of the present

petitioner, as and when the same is decided.

(VINIT KUMAR MATHUR),J 3-/Arun P/-

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