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Supreme Court - Daily Orders

Chhotu Lal Gurjar vs The State Of Rajasthan on 31 January, 2020

Bench: Deepak Gupta, Aniruddha Bose

                                                    1


     ITEM NO.45                            COURT NO.14                 SECTION XV

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                No(s).   9465/2017

     (Arising out of impugned final judgment and order dated 11-11-2016
     in DBCSA No. 1263/2015 11-11-2016 in SBCWP No. 16754/2015 passed by
     the High Court Of Judicature For Rajasthan At Jaipur)

     CHHOTU LAL GURJAR                                                 Petitioner(s)

                                                   VERSUS

     THE STATE OF RAJASTHAN               & ANR.                       Respondent(s)

     Date : 31-01-2020 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE DEEPAK GUPTA
                          HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)              Ms.   Aishwarya Bhati, Sr. Adv.
                                    Ms.   Chitrangda Rastravara, Adv.
                                    Mr.   Nithin Choudhary, adv.
                                    Ms.   Celesty Agarwal, Adv.
                                    Ms.   Kirti Khanganot, Adv.
                                    Ms.   Oojasvi Goswami, Adv.
                                    Mr.   Gp. Capt. Karan Singh Bhati, AOR

     For Respondent(s)              Dr.   Manish Singhvi, Sr. Adv.
                                    Mr.   Shailja Nanda Mishra, adv.
                                    Mr.   Arpit Parkash, adv.
                                    Mr.   D.K. Devesh, Adv.

                                    Mr. Milind Kumar, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Issue involved in this case is whether the Petitioner is not eligible to be considered under the category of Person with physical disability for being appointed as Nurse (Male).

Signature Not Verified Without going into the question of law, we feel that the

case of the petitioner should be given sympathatic consideration by Digitally signed by ASHWANI KUMAR Date: 2020.02.04 16:08:24 IST Reason: the State. Our intention is to help the physically disabled and if that can be done by the State, a judgment on this issue can be avoided.

2

List on 23rd March, 2020. 

(NEELAM GULATI)                      (PRADEEP KUMAR)
COURT MASTER (SH)                       BRANCH OFFICER