Rajasthan High Court - Jaipur
Nehru Lal Yadav S/O Bodu Ram Yadav vs The State Of Rajasthan Through The ... on 13 July, 2018
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 14637/2018
Nehru Lal Yadav S/o Bodu Ram Yadav
----Petitioner
Versus
The State Of Rajasthan Through The Principal Secretary, Medical
And Health Department
----Respondent
For Petitioner(s) : Mr. Manish Parihar For Respondent(s) : Mr. Shyam Arya, AAG HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 13/07/2018 Learned counsel for the petitioner submits that identical controversy has already been entertained by this Court in the case of Bharat Singh Vs. The State of Raj. & Ors.:SBCWP No.13621/2018, with an interim protection on 2nd July, 2018, affording an opportunity to the counsel for the State-respondents-Mr. Shyam Arya, AAG.
Heard.
Issue notice on writ as well as on stay application, returnable within two weeks.
Waive service as a copy of the writ application, along with annexures thereto, in duplicate, has already been furnished in the office of Mr. Shyam Arya, AAG, who is representing the respondents in the identical matters.
Response, if any, be filed in the instant case as well. In the meanwhile, the respondents are directed to consider the candidature of the petitioner(s). However, result of the petitioner(s) shall be kept in a sealed cover and be not declared save with the prior permission of this Court.
(2 of 2) [CW-14637/2018] List the matter, along with SBCWP No. 12622/2018, as prayed.
(VEERENDR SINGH SIRADHANA),J Pcg/270 Powered by TCPDF (www.tcpdf.org)