RAM KUMAR S/O SHRI OMPRAKASH Vs. STATE OF RAJASTHAN THROUGH THE SECRETARY, HOME DEPARTMENT, GOVERNMENT OF RAJASTHAN, JAIPUR

JUDGEMENT

(1.) Mr. Saharan, learned counsel appearing for the petitioner submits that by way of the impugned order dated 19.06.2015, Superintendent of Police, Hanumangarh had sent a list of six candidates for re-constitution of Medical Board. All the said six persons namely Kaluram Meena, Jairam Meena, Ajay Singh, Kailashchandra Meena, Ramkumar and Suresh Kumar Meena had filed separate writ petitions, out of which some have been allowed by this Court vide its order dated 04.05.2016, whereas the present writ petition remained pending.

(2.) Mr. Saharan relied upon the judgment dated 04.05.2016 passed by this Court in group of cases led by S.B. Civil Writ Petition No. 10962 of 2015 titled as "Jay Ram Meena v. State of Rajasthan & Ors." and submitted that petitioner is also entitled for similar relief.

(3.) Mr. Saharan, learned counsel contended that the petitioner is entitled for re-constitution of Medical Board within a period of six months of the examination by the earlier Medical Board, as the petitioners eye-sight got cured by medication, without any procedure or surgical intervention. On the other hand Mr. Bissa, learned Additional Government