Rajasthan High Court - Jaipur
Pankaj Kumar And Ors vs State (Education Department)Ors on 22 December, 2011
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.18263/2011 (Pankaj Kumar & Ors. Vs. State of Rajasthan & Anr.) Date of Order :: 22nd December, 2011 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Pankaj Kumar, petitioner present in person. By the court:
Petitioner present in person submits that controversy involved in the present matter has already been decided by this Court in the case of Rajeshwar Singh & Ors. Vs. State of Rajasthan & Ors. in S.B.Civil Writ Petition No.12448/2009 decided on 15th September, 2011. Thus, petitioners may accordingly be given liberty to make a representation to the respondents in the light of the judgment referred to above.
In view of the limited prayer made above, this writ petition is disposed of with liberty as prayed for. If any representation is made by the petitioners, the respondents are directed to consider the same in the light of the judgment in the case of Rajeshwar Singh s& Ors. (Supra) and result thereupon may be conveyed to the petitioners. (M.N. BHANDARI), J.
S/No.431 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.