LAWS(RAJ)-2020-1-60

PRAHLAD SAHAI JAT Vs. STATE OF RAJASTHAN

Decided On January 14, 2020
Prahlad Sahai Jat Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Mr. Choudhary, learned counsel for the petitioner submits that for the same recruitment, Jaipur Bench of this Court in the case of Om Prakash and Ors. v. State of Rajasthan and Ors. : S.B.

(2.) Civil Writ Petition No.21214/2017, vide its order dated 21.11.2017 granted relief to the petitioners following the judgment in the case of Hemlata Shrimali and Ors. v. State of Rajasthan and Ors. : S.B.