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Ashok Kumar Khatri vs Rajastan High Court on 8 May, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.62                               COURT NO.8                       SECTION XV

                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)No(s).18005-18006/2014

     (Arising out of impugned final judgment and order dated 01/10/2013
     in DBCWP No. 11549/2013,22/01/2014 in DBCRP No. 144/2013 in DBCWP
     No. 11549/2013 passed by the High Court Of Rajasthan At Jaipur)

     ASHOK KUMAR KHATRI                                                         Petitioner(s)

                                                        VERSUS

     RAJASTAN HIGH COURT & ORS                                                  Respondent(s)
     (With interim relief and office report)


     Date : 08/05/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                 Ms. Aishwarya Bhati,Adv.
                                       Mr. Hemendra,Adv.
                                       Mr. Shiv Avtar Singh Sengar,Adv.

     For Respondent(s)                 Mr. Abhinav Mukerji,Adv.
                                       Mrs. Bihu Sharma,Adv.
                                       Ms. Purnima Krishna,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard the learned counsels for the parties and perused the relevant material.

We do not find any legal and valid ground for interference. The special leave petitions are dismissed. However, the petitioner will be at liberty to approach the High Court on the administrative side for due and proper conduct of the examination and on such approach being made by the petitioner, the High Court will take an appropriate Signature Not Verified decision in the matter.

                      (MADHU BALA)                                      (ASHA SONI)
                      COURT MASTER                                      COURT MASTER