Rajasthan High Court - Jaipur
Ramchandar Singh Dhaka vs Rajasthan Public Service Commission, ... on 29 October, 2015
Author: Mn Bhandari
Bench: Mn Bhandari
IN HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.15947/2015 Ramchandar Singh Dhaka versus Rajasthan Public Service Commission, Ajmer 29.10.2015 HON'BLE MR. JUSTICE MN BHANDARI Mr Naveen Dhuwan for petitioner BY THE COURT:
Learned counsel prays for disposal of this writ petition with liberty to make a representation to the respondents in the light of the judgment of this court in the case of Pawan Kumar Bardiya & ors versus State of Rajasthan & anr, SB Civil Writ Petition No.8046/2008, decided on 18.8.2011. The representation aforesaid may be considered by the respondents in the light of the judgment supra.
In view of the limited prayer, writ petition is disposed of with liberty sought for. In case of representation along with the copy of the judgment supra, respondents are directed to consider the same in the light of the directions given in the judgment supra if it applies to the facts of this case. The representation would be decided by a speaking order.
(MN BHANDARI), J.
bnsharma All corrections made in judgment/ order have been incorporated in judgment/ order being emailed.
(BN Sharma) PS-cum-JW