(2014) 14 S.C.R. 1633
MAHESH CHAND SHARMA
v.
STATE OF RAJASTHANAND ORS.
(Civil Appeal No. 4287 of 2014)
APRIL 01, 2014
[T. S. THAKUR AND C. NAGAPPAN, JJ.]
A
B
Service Law -Appointment/Selection - The issues in
question, decided in terms of judgment passed in Manmohan
Sharma v. State of Rajasthan and Ors., reported in [2014] 14
C
S.C.R. 1610.
CIVIL APPELLATE JURISDICTION: Civil Appeal No.
4287 of 2014.
·From the judgment and order dated 13.05.2011 of the
D
High Court of Rajasthan at Jodhpur in SBCWP No. 4133 of
2011.
WITH
. Civil Appeal Nos. 4288, 4289-4290 and 4291 of 2014.
M. M. Kashyap,Adv., for the Appellant.
Rishi Malhotra, Adv., for the Respondents.
The Order of the Court was passed by
T. S. THAKUR, J. 1. Delay condoned. Leave granted.
2. The points that fall for consideration in these appeals
are squarely answered by our judgment delivered today in Civil
Appeal arising out of SLP (C) No.27829 of 2012 etc. etc. titled
Manmohan Sharma v. State of Rajasthan & Ors.
E
F
3. For the reasons set out in that judgment, we dispose G
of these appeals on terms similar to those_ set out in the
judgment leaving the parties to bear their own costs.
Kalpana K. Tripathy
Appeals disposed of.
H
1633
Lex