RITU JHAMB Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra court appeal is directed against the Order dtd. 27/5/2019 passed by the learned Single Judge of this Court whereby the writ petition preferred by the appellant seeking direction to the respondents to accord 04 marks to him based on the judgment of the Division Bench in the matter of Bhunda Ram v. State of Rajasthan and Ors. (D.B. S.A.W. No. 922/2018) decided on 12/3/2019, has been dismissed.

(2.) The writ petition has been dismissed by the learned Single Judge observing that in Bhunda Ram's case (supra), the Division Bench had directed that the adjudication made by it will be confined to the appellants involving those appellants before it only.

(3.) A perusal of the judgment of Bhunda Ram's case (supra) makes it abundantly clear that the Court has confined the adjudication to the appellants therein and thus, the appellant herein cannot be permitted to claim similar relief as granted to the appellants in Bhunda Ram's case (supra) at this belated stage.