Rajasthan High Court - Jaipur
Radhe Shyam Saini vs State Of Rajasthan And Ors ... on 1 May, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:20505] (1 of 2) [CW-8211/2007]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8211/2007
Radhe Shyam Saini Son Of Shri Ram Saini, Village Satana, Post
Nawalpura, Via Dhighawara, Tehsil And District Alwar.
----Petitioner
Versus
1. The State Of Rajasthan Through It Secretary, Department
Of Education, Govt. Secretariat, Rajasthan, Jaipur.
2. The Commissioner, Primary Education, Bikaner.
3. The Rajasthan Public Service Commission, Ajmer
Rajasthan Through Its Secretary.
----Respondents
For Petitioner(s) : Mr. Pradeep Singh For Respondent(s) : Mr. Vigyan Shah AAG Mr. Monu Kumar for Mr. Imran Khan Add. G.C. HON'BLE MR. JUSTICE SAMEER JAIN Order 01/05/2024 Learned counsel for the petitioner has relied upon judgment of this court passed in S.B. Civil Writ Petition No. 7822/2019, titled as Govind Sahai Bairwa versus State of Rajasthan. Learned counsel has also relied upon the judgment in the case of Pawan Kumar Yadav versus State of Rajasthan passed in SBCWP No. 5025/2007. Further reliance is placed upon DBSAW No.389/2020 titled as State of Rajasthan versus Govind Sahai Bairwa. While placing reliance upon the same, learned counsel for the petitioner has submitted that the self same controversy has been considered and adjudicated in favour of the petitioners. (Downloaded on 10/05/2024 at 09:20:23 PM)
[2024:RJ-JP:20505] (2 of 2) [CW-8211/2007] Learned counsel for the respondents has acknowledged the said fact.
Considering the same and the ratio of the judgment, this court is hereby directed the respondents shall release appointment order in favour of the petitioner within a period of fifteen days from receipt of the present order. Howsoever, the respondent would be at liberty to get verified the degree of the petitioner along with other documents.
In view of above, present petition is allowed. The impugned order is set aside which is against the petitioner. Pending application, if any, stands disposed of.
(SAMEER JAIN),J NEERU/321 (Downloaded on 10/05/2024 at 09:20:23 PM) Powered by TCPDF (www.tcpdf.org)