Rajasthan High Court - Jodhpur
Badri Prasad vs R.P.S.C., Ajmer on 16 December, 2008
Author: Vineet Kothari
Bench: Vineet Kothari
SBCWP NO.1561/1997 - BADRI PRASAD V/S RPSC : JUDGMENT DTD. .16.12.2008
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
S.B. CIVIL WRIT PETITION NO.1561/1997
Badri Prasad
versus
Rajasthan Public Service Commission, Ajmer.
PRESENT
HON'BLE Dr.JUSTICE VINEET KOTHARI
Mr.Vijay Bishnoi, for the petitioner .
DATE OF JUDGMENT : 16th December, 2008.
JUDGMENT
1. The learned counsel for the petitioner fairly submits that the controversy involved in the present revision petition is covered by the Full Bench decision of this Court in the case of Surendra Singh V/s State of Rajasthan and ors. reported in 1995(2) RLR 756 as well as the decision of the Apex Court in the case of Dr. Amilal Bhat V/s State of Rajasthan and ors. reported in JT 1997(6) SC 72.
SBCWP NO.1561/1997 - BADRI PRASAD V/S RPSC : JUDGMENT DTD. .16.12.2008 2/2 Accordingly this writ petition has no force and the same is dismissed. No order as to costs.
(Dr.VINEET KOTHARI)J. Item No.4 Ss/-