STATE OF RAJASTHAN Vs. IRFAN ANSARI

JUDGEMENT

(1.) Appellant-State has filed the appeal challenging the order dated 24.09.2015 passed by the learned Single Judge, whereby, the petition filed by respondent No.1 was allowed.

(2.) Learned counsel for respondent No.1 at the outset has submitted that the writ petition filed by respondent No.1 was disposed of in terms of decision given in SB Civil Writ Petition No.14873/2014, Murari Lal Sharma v. Rajasthan Public Service Commission, Ajmer and Ors. vide order dated 24.09.2015. The case of Murari Lal Sharma (supra) was disposed of along with other connected writ petitions. SB Civil Writ Petition No.10349/2014 in the case of Ramswaroop Saini v. Rajasthan Public Service Commission, Ajmer was also disposed of vide order dated 24.09.2015 along with case of Murari Lal Sharma (supra) and other connected matters. In the case of Ramswaroop Saini, Rajasthan Public Service Commission filed an appeal and the said appeal alongwith other connected appeals were dismissed vide order dated 27.10.2016 by the Division Bench of this Court. Appeal filed by the Rajasthan Public Service Commission before the Hon'ble Supreme Court in Ramswaroop Saini's case was dismissed by the Apex Court on the ground of delay. Similar appeal in the case of State of Rajasthan v. Hemant Kumar was got dismissed as withdrawn. DB Special Appeal Writ No.194/2017 titled as State of Rajasthan v. Hemant Kumar and Another filed by the State was got dismissed as withdrawn vide order dated 28.07.2017. Learned counsel has submitted that present appeal is liable to be dismissed.

(3.) Learned counsel has further submitted that revised result has been declared after dismissal of the appeal by the Hon'ble Supreme Court and the appointment of the respondent No.1 has been withheld in pursuance to the revised result due to pendency of the present appeal.