STATE OF RAJASTHAN Vs. ANIL KUMAR

JUDGEMENT

(1.) In the present batch of appeals, the scope of the controversy involved is identical. Therefore, considering the fact that the appeals warrant adjudication on common question(s) of law, with consent of learned counsel appearing on behalf of all the parties, D.B. Special Appeal (Writ) No. 1055/2022 titled as The State of Rajasthan & Ors. vs. Anil Kumar and Ors., is being taken up as the lead case.

(2.) The instant appeal is filed under Article 225 of the Constitution of India whereby a challenge is made to the order dtd. 17/11/2021 passed by the learned Single Judge in S.B. Civil Writ Petition No. 5385/2021 titled as 'State of Rajasthan & Ors. vs. Anil Kumar & Ors.' whereby the writ petition was disposed of with certain modification(s) in the order impugned dtd. 18/9/2020 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur.

(3.) The ineluctable factual matrix, necessary for discerning the nuances of the contentions made in the present appeal, are as follows: