Rajasthan High Court - Jaipur
Smt Gyatri Meena vs State Of Raj & Anr on 21 March, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No.10261/2010
Smt. Jaya Daughter of Shri Ghanshyam Singh Wife of Shri Deepak
Kumar, aged about 26 years, by caste Jatav, Resident of Nana
Sahib ka Bada, Bazariya, Dholpur (rajasthan).
...Petitioner
Versus
1. State of Rajasthan through its Secretary, Department of
Education, Rajasthan Secretariat, Jaipur (Rajasthan)
2. The Rajasthan Public Service Commission, Ajmer through its
Secretary.
...Respondents
S.B Civil Writ Petition No.10335/2010 Smt. Gyatri Meena daughter of Shri Kanhaiya Lal Meena, aged about 32 years, by caste Meena, Resident of 9/21, Malviya Nagar, Jaipur (Rajasthan).
...Petitioner Versus
1. State of Rajasthan through its Secretary, Department of Education, Rajasthan Secretariat, Jaipur (Rajasthan)
2. The Rajasthan Public Service Commission, Ajmer through its Secretary.
...Respondents _____________________________________________________ For Petitioner(s) : Mrs. Naina Saraf, Mr. D.K. Garg.
For Respondent(s) : Mr. S.N. Kumawat, for RPSC, Ms. Kamlesh Kumari on behalf of Mr. S.K. Gupta, AAG.
_____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 21/03/2017 (2 of 2) [ CW-10261/2010] In view of the judgment passed in SBCWP No.10927/2010 titled Smt. Vimla Bai Meena vs. State of Rajasthan & Anr. by this Court, for the reasons stated therein, these petitions agitating an identical issue, are accordingly dismissed.
(ALOK SHARMA), J Himanshu Soni