Akhilesh Kumar Sharma vs State And Anr. (2025:Rj-Jd:1722)
2025 Latest Caselaw 4099 Raj

Rajasthan High Court - Jodhpur

Akhilesh Kumar Sharma vs State And Anr. (2025:Rj-Jd:1722) on 10 January, 2025

                                   [2025:RJ-JD:1722]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 4902/2015

                                   Akhilesh Kumar Sharma
                                                                                                         ----Petitioner
                                                                          Versus
                                   State And Anr.
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. R.S. Chouhan on behalf of
                                                                      Mr. P.D. Dave.
                                   For Respondent(s)            :     Mr. Tarun Joshi through VC.
                                                                      Mr. Vikram Singh.



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

10/01/2025

1. Learned counsel for the parties are ad idem that the

controversy involved in the petition is squarely covered by the

decision of this Court rendered in the case of Rajasthan Public

Service Commission Vs. State & Anr. : D.B.S.A.W. No.

1108/2015, decided on 14.05.2018.

2. Being so, the present writ petition is also disposed of in

terms of the judgment rendered in DBSAW No.1108/2015 ibid.

3. All pending application(s), if any, shall also stand disposed

of.

(ARUN MONGA),J 15-Mohan/-

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