Rajasthan High Court - Jaipur
Bharat Lal vs U O I And Anr on 7 January, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 7532/2014
Suresh Kumar And Ors
----Petitioner
Versus
Staff Selection Commi And Anr
----Respondent
S.B. Civil Writs No. 8033/2014
Surendra Singh Yadav
----Petitioner
Versus
Staff Selection Commi And Anr
----Respondent
S.B. Civil Writs No. 8723/2014
Amba Lal
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 9643/2014
Din Dayal Sunda
----Petitioner
Versus
Staff Selection Commission And Anr
----Respondent
S.B. Civil Writs No. 9778/2014
Ashok Kumar Devanda
----Petitioner
Versus
Staff Selection Commi And Anr
----Respondent
S.B. Civil Writs No. 9793/2014
Mahendra Singh Gurjar
----Petitioner
Versus
Uoi And Ors.
----Respondent
S.B. Civil Writs No. 9794/2014
Pradeep Kumar Yadav
----Petitioner
(Downloaded on 05/06/2021 at 07:45:29 PM)
(2 of 5) [CW-24734/2018]
Versus
Uoi And Ors.
----Respondent
S.B. Civil Writs No. 9969/2014
Ram Babu Choudhary
----Petitioner
Versus
Uoi And Ors.
----Respondent
S.B. Civil Writs No. 9972/2014
Jai Prakash
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 9983/2014
Kuldeep Dhankar
----Petitioner
Versus
Uoi And Ors.
----Respondent
S.B. Civil Writs No. 9988/2014
Pushpendra
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 10111/2014
Rajesh Kumar
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 10682/2014
Surendra Dhayal
----Petitioner
Versus
Staff Selection Commi And Anr
----Respondent
S.B. Civil Writs No. 10941/2014
Manish Kumar Sharma
(Downloaded on 05/06/2021 at 07:45:29 PM)
(3 of 5) [CW-24734/2018]
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 11634/2014
Bhagirath Mal Yadav
----Petitioner
Versus
U O I And Anr
----Respondent
S.B. Civil Writs No. 1292/2015
Pannalal Burdak
----Petitioner
Versus
U O I And Anr
----Respondent
S.B. Civil Writs No. 15339/2015
Manohar Lal Yadav
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 17639/2015
Sanwar Lal Dhayal
----Petitioner
Versus
U O I And Anr
----Respondent
S.B. Civil Writs No. 2174/2016
Mahesh Kumar Meenaandanr
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 7702/2016
Dinesh Kumar Yadav
----Petitioner
Versus
U O I And Ors
----Respondent
S.B. Civil Writs No. 13741/2018
(Downloaded on 05/06/2021 at 07:45:29 PM)
(4 of 5) [CW-24734/2018]
Sushil Kumar Sain S/o Shri Radhe Shyam Sain
----Petitioner
Versus
Union Of India, Through The Secretary, Home Department
----Respondent
For Petitioner(s) : Mr.Anoop Dhand, Mr.Vigyan Shah,
Mr.S.S.Mahla, Mr.Mohan Choudhary,
Mr.R.D.Meena, Mr.Manoj Bhardwaj,
Mr.Akhilesh Pareek
For Respondent(s) : Mr.R.D.Rastogi, Addl. Solicitor General
with Mr.C.S.Sinha
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order
07/01/2019
The counsel appearing for the respondents submits that
reply to the issues involved in the present petitions has already
been filed at length. As there are other writ petitions of similar
nature, they all are also required to be tagged with the present
petitions. The counsel also submits that said reply be also
considered for all the writ petitions. Accordingly, the said reply will
be considered for all the writ petitions while deciding the issue
involved. For the convenience of the counsel appearing on behalf
of the petitioners, it is directed that office of the Addl. Solicitor
General shall make available copy of the reply filed in SBCW Pet.
No.7532/14 to all the respective counsel appearing for the
petitioners in all the writ petitions. Any Additional Affidavit relating
to the facts of particular case may be filed in the said concerned
case. Granting the aforesaid liberty and direction, office is now
directed to tag all the remaining cases, particulars of which will be
supplied by the respective counsel, along with present bunch of
cases on 25.1.2019.
(Downloaded on 05/06/2021 at 07:45:29 PM)
(5 of 5) [CW-24734/2018]
List again on 25.1.2019.
Meanwhile, counsel for the petitioners may file any
rejoinder/affidavit, if they so chose, after advance copy to the
counsel for the respondents.
(SANJEEV PRAKASH SHARMA),J Sandeep/-90-110 (Downloaded on 05/06/2021 at 07:45:29 PM) Powered by TCPDF (www.tcpdf.org)