Mahaveer Singh Charan vs State Of Rajasthan ...
2024 Latest Caselaw 8090 Raj

Rajasthan High Court - Jodhpur

Mahaveer Singh Charan vs State Of Rajasthan ... on 17 September, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:38298-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 3983/2024

1.       Mahaveer Singh Charan son of Shri Sajjan Singh Charan,
         aged about 28 Years, Resident of 12-B, Bhagat Ki Kothi,
         Opposite Police Chowki, New Pali Road, Jodhpur.
2.       Surajbhan Ratnu son of Shri Karan Singh Ratnu, aged
         about 28 Years, Resident of Charano Ka Bas,
         Gaimaliyawas, Nagaur
3.       Mahesh Deora son of Shri Sugnaram, aged about 31
         Years, Resident of 636, Devadon Ki Dhani Bara Bhidokiya,
         Chaukri Kalan, Chokari Kallan, Jodhpur
4.       Amararam son of Shri Narayan Ram, aged about 30
         Years, Resident of Gali No. 1, Pali Sadak, Bhawri,
         Bhanwari Pali
5.       Ashok Kumawat son of Shri Tolaram Kumawat, aged
         about 27 Years, Sowa, Tehsil Nokha, District Bikaner
6.       Pankaj Raj Singh son of Shri Raghunath Singh, aged
         about 32 Years, Resident of 493, Mohan Nagar "B", B.J.S.,
         Jodhpur
                                                     ----Petitioners
                               Versus
1.       State of Rajasthan, through the Principal Secretary,
         Department of Personnel, Government of Rajasthan,
         Secretariat, Jaipur
2.       Rajasthan Public Service Commission, Ajmer through its
         Secretary
                                                  ----Respondents


For Petitioner(s)            :     None present
For Respondent(s)            :     Ms. Mehali Mehta for Mr. Manish Patel,
                                   AAG
                                   Mr. Vikram Joshi for Mr. Tarun Joshi



      HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/09/2024

In this writ petition, a challenge has been laid to sub-rule (2)

of Rule 20 of the Rajasthan State and Subordinate Services (Direct

Recruitment by Combined Competitive Examination) Rules, 1999.

2. On 03rd September 2024, when this matter was taken for

hearing, Mr. Manish Patel, the learned Government Advocate

[2024:RJ-JD:38298-DB] (2 of 2) [CW-3983/2024]

informed this Court that the challenge laid in this writ petition to

sub-rule (2) of Rule 20 cannot succeed in view of the decision of

Hon'ble Supreme Court in "State of Rajasthan Vs. Kiran Meena

and Anr." (2018) 12 SCC 503.

3. On repeated calls, no one has appeared on behalf of the

petitioners.

4. Not only, there is another judgment in "Manvendra Vs. State

of Rajasthan and Ors". (D.B. Civil Writ Petition No.12698 of 2012),

in view of the decision of Hon'ble Supreme Court in Kiran Meena,

present D.B. Civil Writ Petition No. 3983 of 2024 is dismissed.

(KULDEEP MATHUR),J (SHREE CHANDRASHEKHAR),J

96-Arjun/-

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