Rajasthan High Court - Jodhpur
Khammu Ram Vishnoi vs . State Of Rajasthan & Ors. on 10 March, 2015
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No.2199/2015
Khammu Ram Vishnoi Vs. State of Rajasthan & Ors.
Date of Order :: 10-03-2015
HON'BLE MS.JUSTICE NIRMALJIT KAUR
Mr. Pramendra Bohra, for the petitioner. Nirmaljit Kaur, J. (Oral):
Learned counsel for the petitioner has placed reliance on the judgment rendered by this Court in the cae of Bhura Ram Saharan & Ors. Vs. State of Rajasthan & Ors. reported in 2013(3) CDR - 1561 (Raj.) and states that the case of the petitioner is squarely covered by the ratio of the said judgment.
In view of the above, the present writ petition is disposed of with a direction to the respondents to consider the case of the petitioner in terms of the order and judgment of this Court in the case of Bhura Ram Saharan (supra). In case, the petitioner is found to be covered by the said judgment, the relief prayed for shall be granted to him from the date of his initial appointment.
(NIRMALJIT KAUR), J.
praveen