Rajasthan High Court - Jaipur
Addi Chief Engineer P H E D &Anr; vs Mohan Singh on 31 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 8857 / 2016
1. Additional Chief Engineer, Public Health Engineering
Department Jaipur Region Jaipur.
2. Superintending Engineer, Public Health Engineering
Department City Circle Jaipur.
----Petitioners
Versus
Mohan Singh son of Shuobux Singh, retired Fitter, Office of the
Assistant Engineer PHED. City Division, VIII (South), Jaipur at
present residing at Plot No. 94, Vikas Nagar, 8 behind Heerapura,
Jaipur.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Sameer Vyas on behalf of Mr. Sandeep Singh Shekhawat For Respondent(s) : Mr. C.P. Sharma _____________________________________________________ HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 31/05/2017 Counsel for the respondent informs that identical writ petitions preferred before this Court, assailing the order dated 9.4.2014 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur, have already been heard on merits & dismissed vide order dated 18.9.2015 and the lead case is S.B.Civil Writ Petition No.5505/2015, "Additional Chief Engineer, PHED Jaipur Zone, Jaipur and Another Vs. Chhitter Mal Meena." By aforesaid order 31 writ petitions have been decided upholding the order passed by the Tribunal. It is stated by the counsel for the respondent that no appeal has been preferred against the judgment rendered by the coordinate Bench dated (2 of 2) [CW-8857/2016] 18.9.2015(supra).
Considering the statement made by learned counsel for the respondent caveator and taking into consideration the judgment passed by the coordinate Bench(supra), present two writ petitions which also arise from the same order passed by the Tribunal dated 9.4.2014 are also dismissed in same terms.
No Costs.
(SANJEEV PRAKASH SHARMA)J. Anu/7