Rajasthan High Court - Jodhpur
Kavita Gurjar vs State Of Rajasthan on 15 November, 2021
Bench: Vijay Bishnoi, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Civil Writ Petition No. 7343/2019
Kavita Gurjar & Anr.
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondent
For Petitioner(s) : None present
For Respondent(s) : Mr. Sunil Beniwal, AAG
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 15/11/2021 It is noticed that in this petition, the petitioners have challenged the validity of the Clause 2 (c) of the Rajasthan State Road Transport Corporation Compassionate Appointment of Dependents of Deceased Employee Regulation, 2010.
The provisions of Regulation 2 (c) of the Regulation, 2010 are akin to the provisions of Rajasthan Compassionate Appointment of Dependents of Deceased Government Servant Rules, 1996 and the validity of the above referred rule has already been upheld by the Division Bench of this Court vide order dated 27.8.19 passed in D.B.Civil Writ Petition No.14393/2019.
None present for the petitioner.
List the matter after two weeks.
(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 166-RP/-
(Downloaded on 15/11/2021 at 09:02:42 PM) Powered by TCPDF (www.tcpdf.org)