Rajasthan High Court - Jodhpur
Gopa Ram vs . on 3 March, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S.B.CIVIL WRIT PETITION NO. 1901/2015 Gopa Ram Vs. State of Rajasthan & Ors.
Date of order : 3.3.2015 HON'BLE MR. JUSTICE SANDEEP MEHTA Mr. Pramendra Bohra, for the petitioner.
<><><> Learned counsel for the petitioner has placed reliance on the judgment rendered by this Court in the case of Bhura Ram Saharan & Ors. Vs. State of Rajasthan & Ors. reported in 2013 (3) CDR-1561(Raj.) and states that the case of the petitioner is squarely covered by the ratio of the said judgment.
In view of the above, the present writ petition is disposed of with a direction to the respondents to consider the case of the petitioner in terms of the order and judgment of this Court in the case of Bhura Ram Saharan (supra). In case, the petitioner is found to be covered by the said judgment, the relief prayed for shall be granted to him from the date of his initial appointment.
(SANDEEP MEHTA), J.
/Sushil/