Rajasthan High Court - Jaipur
Charanjeet Singh vs R S R T C And Anr on 26 March, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 3907/2012 Charanjeet Singh versus RSRTC & anr 26.3.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Kailash Choudhary for petitioner BY THE COURT:
Learned counsel submits that denial of appointment on the post of Driver is due to partial blindness. The issue aforesaid has already been decided by this court in the bunch of writ petitions led by SB Civil Writ Petition No. 13855/2011 Prem Prakash Sharma Versus RSRTC & anr decided on 9.11.2011, therefore, petitioner's case is covered by the aforesaid. He may accordingly be sent for medical examination.
In view of the prayer made, petitioner is given liberty to make a representation to the respondents to consider his case in the light of the judgment in the case of Prem Prakash (supra). Consideration of the representation may be made by the respondents at the earliest. With the aforesaid, writ petition stands disposed of.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW