Rajasthan High Court - Jaipur
Vivek Kumar Goyal And Ors vs R P S C Ajmer And Ors on 22 February, 2017
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B.Civil Writ Petition No. 1816 / 2017
1. Vivek Kumar Goyal S/o Shri Shriram Goyal, by Caste Vaishya,
Aged About 38 Years, Chodya Mahadeo Gali, Near Khanchand
Factory, Bharatpur (Raj.) (Roll No.467247)
2. Sweta Gupta W/o Vivek Kumar Goyal, D/o Raj Kumar Gupta, by
Caste Vaishya, Aged About 32 Years, Chodya Mahadeo Gali, Near
Khanchand Factory, Bharatpur (Raj.) (Roll No.460984)
3. Prateek Kumar Gupta S/o Raj Kumar Gupta, by Caste Vaishya,
Aged About 30 Years, Kotwali Road, Gudadi Mohalla, Bharatpur
(Raj.) (Roll No.465790)
4. Aparna Lawaniya D/o Chandra Shekhar Lawaniya, by Caste
Brahmin, Aged About 23 Years, Near Surjeet School, Pai Bag,
Bharatpur (Roll No. 461833)
----Petitioners
Versus
1. Rajasthan Public Service Commission, Ajmer (Raj.) Through Its
Secretary
2. State of Rajasthan Through Secretary to Govt., Department of
Finance, Govt. Secretariat, Jaipur (Raj.)
3. Director, Treasury and Accounts Govt. of Rajasthan, Jaipur
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. J.K. Moolchandani For Respondent(s) : Mr. M.F. Baig _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Judgment 22/02/2017 The learned counsel for the parties are in agreement that the similar controversy has been adjudicated by a co-ordinate Bench of this Court in bunch of writ petitions, lead case being Lakshandra Kumar Sharma vs. RPSC, SBCWP No.16871/2016, decided on 2.2.2017.
(2 of 2) [CW-1816/2017] As jointly prayed, the present writ petition is disposed of in same terms as in the case of Lakshandra Kumar Sharma vs. RPSC, SBCWP No.16871/2016, decided on 2.2.2017.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-