Rajasthan High Court - Jaipur
Kaushendra Singh Naruka S/O S S Naruka vs State Of Rajasthan on 4 February, 2019
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 2025/2019
Kaushendra Singh Naruka S/o S S Naruka, Aged About 26 Years,
Resident Of 50-A, Balaji Vihar-40 Niwaru Road Jhotwara, Jaipur
(Rajasthan) - 302012.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Personnel, Government Of Rajasthan, Secretariat, Jaipur.
2. Rajasthan Public Service Commission, Ajmer Through Its
Secretary.
----Respondents
For Petitioner(s) : Mr. Tribhuvan Narayan Singh HON'BLE MR. JUSTICE ALOK SHARMA Order 04/02/2019 Counsel for the petitioner submits that as the issue agitated in this petition is similar to one in SBCWP No.1672/2019 titled Anita Choudhary vs. State of Rajasthan & Another decided on 29.1.2019, as also similar to SBCWP No.25338/2018 titled Jitendra Kumar Bagaria & Others vs. The State of Rajasathan & Another and other connected matters decided on 10.12.2018, this petition be disposed of similarly in terms of the order passed in the case of Anita Choudhary (supra).
In view of the submission, this petition is accordingly disposed of in terms of the order passed in the case of Anita (2 of 2) [CW-2025/2019] Choudhary (supra). The direction/ observation therein shall apply mutatis mutandis to the case of the petitioner.
The petition stands disposed of accordingly. It shall be the duty of the petitioner to send a copy of this order to the Secretary RPSC by registered post on or before 8 th Feb. 2019 to ensure compliance with the order.
(ALOK SHARMA),J DK Powered by TCPDF (www.tcpdf.org)