Rajasthan High Court - Jodhpur
Bhoma Ram And Ors vs State Of Rajasthan And Anr on 20 November, 2019
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S. B. Civil Writ Petition No. 17009/2017
1. Bhoma Ram S/o Bhera Ram, aged about 24 years, R/o
Village Khume Ki Beri, Dhorimanna, District Barmer.
2. Kailash Chand Swami S/o Tara Chand Swami, aged about
24 years, R/o Village Bishalu, Post Lekari, Tehsil Bansur,
District Alwar.
3. Abgalla Bai S/o Kajod Ram Meena, aged about 26 years,
R/o Village Kakrali Jat, Post Kherli Sayad, Tehsil Alwar,
District Alwar.
4. Suraj Bhan Singh S/o Karan Singh Ratnu, aged about 22
years, R/o Village Gemliyawas, Tehsil Degana, District
Alwar.
5. Vijay Kumar Prajapat S/o Girdhari Lal, aged about 22
years, R/o Village Bansa, Tehsil Bansur, District Alwar.
----Petitioners
Versus
1. State of Rajasthan thorugh Secretary, Department of
Revenue, Secretariat, Govt. of Rajasthan, Jaipur.
2. Secretary, Rajasthan Subordinate and Ministerial Service
Selection Board, Rajasthan State Agriculture Managing
Institution Campus, Jaipur.
----Respondents
For Petitioner(s) : Mr. Vinod Panwar
For Respondent(s) : Mr. J.K. Mishra
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 20/11/2019 The present writ petition has been preferred by the petitioners seeking a direction to the respondents to consider their case for recruitment to the post of Patwari. (Downloaded on 21/11/2019 at 08:53:53 PM)
(2 of 2) [CW-17009/2017] Learned counsel for the parties are in agreement that the controversy involved in the present writ petition is squarely covered by a Bench decision of this Court in the case of Ramdeen & ors. Vs. State of Rajasthan & anr. (D.B. Special Appeal Writ No. 1000/2017) decided on 02.02.2018.
Accordingly, the present writ petition is also dismissed in light of the decision rendered in the case of Ramdeen & ors. (supra).
(VINIT KUMAR MATHUR),J 119-Inder/-
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