GAJENDRA SINGH Vs. AJAY SINGH

JUDGEMENT

(1.) Since all the special appeals are directed against common order of learned Single Judge dated 4th March, 2009, therefore, all the special appeals are being disposed of by this common order.

(2.) The respondent Ajay Singh, an officer of Rajasthan Administrative Service, (hereinafter referred to as petitioner) preferred three writ petitions under Article 226 of the Constitution, which were disposed of by the learned Single Judge by a common order as all the writ petitions were similar in nature. The writ petition No.3355/2004 was preferred by three persons namely Hanuman Singh Bhati, Rajesh Yadav and Ajay Singh, but during the pendency of the writ petition, the petitioners Hanuman Singh Bhati and Rajesh Yadav both withdrew their writ petitions. Therefore, Ajay Singh remained as petitioner in writ petition No.3355/2004.

(3.) The learned Single Judge in its impugned order dated 4th March, 2009 has quoted the relief clause of all the three writ petitions, and the facts of S.B.Civil Writ Petition No.4866/2008 have been given as leading case.