Khuman Dan And Ors vs State And Ors (2025:Rj-Jd:192)
2025 Latest Caselaw 3660 Raj

Rajasthan High Court - Jodhpur

Khuman Dan And Ors vs State And Ors (2025:Rj-Jd:192) on 2 January, 2025

[2025:RJ-JD:192]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                   S.B. Civil Writ Petition No. 1891/2016

Khuman Dan And Ors
                                                                      ----Petitioner
                                      Versus
State And Ors
                                                                    ----Respondent


For Petitioner(s)           :     None present
For Respondent(s)           :     Mr. Sandeep Soni
                                  Mr. Lalit Pareek
                                  Mr. D.S. Pidiyar, AAAG for
                                  Mr. S.S. Ladrecha, AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

02/01/2025

1. Petitioners are before this Court seeking appointment on the

post of Prabodhak pursuant to advertisement dated 31.05.2008.

2. At the very outset, while on one hand, there is no

representation on behalf of the petitioners, on the other hand

learned counsel for the respondent has drawn my attention to a

judgment rendered in Raja Ram vs. State of Rajasthan: S.B. Civil

Writ Petition No.11905/2018, wherein vide a detailed judgment

dated 22.07.2022, similar controversy has already been

adjudicated.

3. Learned counsel for the respondent would submit that the

petitioner's case is adversely hit by the judgment ibid.

4. Learned counsel for the respondent appears to be correct in

making the aforesaid submission and perhaps that is why there is

no representation on behalf of the petitioner.

[2025:RJ-JD:192] (2 of 2) [CW-1891/2016]

5. In the premise, petition is dismissed.

6. Pending application, if any, stands disposed of.

(ARUN MONGA),J 113-DhananjayS/-

Powered by TCPDF (www.tcpdf.org)