Oil And Natural Gas Corporation Limited Vs Ranjan Tak
.... l Participation) Act, 1995 which conferred several rights and entitlements to the persons with disabilities. Over a period of time, the conceptual understanding of the rights of persons with disabilities has become more clear and, there has been worldwide change in approach to handle the issues ...
Rajasthan High Court (Jodhpur Bench)
Ram Avtar And Ors Vs State And Ors
.... s, through various means, have prevented the petitioners from receiving their rightful appointments under the OBC category, despite their eligibility and merit. Hence, the instant writ petition. 3. The stand taken in the reply filed by the respondents is that the petitioners bel ...
Rajasthan High Court (Jodhpur Bench)
Lalit Kumar Vs The State Of Rajasthan
.... rrectly categorized as OBC LD, with no bonus marks awarded, and he was shown as not selected. 3.3. It is clear that the petitioner’s case was neither considered under the PH category nor were bonus marks provided, which were given to other candidates. Since the petitioner is eligible for th ...
Rajasthan High Court (Jodhpur Bench)
Mangi Lal Kumhar Vs West Zone Cultural Centre
.... to the other employees to make similar applications at the fag end of their service careers with the sole object of preventing their retirements when due. Extraordinary nature of the jurisdiction vested in the High Courts under Article 226 of the Constitution, in our considered view, is not mean ...
Rajasthan High Court (Jodhpur Bench)
Smt. Vali Devi @ Vali Bai Vs State Of Rajasthan And Ors.
.... matter remained pending only on that level. Pursuant thereto, the letter aforesaid was dealt with by the Director of ICDS i.e. Integrated Child Development Services and vide an order dated 22.12.2017 (Annex.15), the claim of the petitioner was rejected while stating that the proposal is not in ...
Rajasthan High Court (Jodhpur Bench)
Jagdish Prasad Son Of Shri Kalluram Vs Arvind Kumar Son Of Shri Thanduram
.... rd of Board of Secondary Education, the date of birth of Rajesh Budania is 05.07.1996 and the date of birth of Mamta Budania is 15.07.1998. In the cross-examination this witness has stated that while submitting the form of the board examination, the marksheets of Class 8th and 9th were to be tak ...
Rajasthan High Court (Jaipur Bench)
M/S Baba Minerals Vs Union Of India
.... judicating Authority. Reliance is placed upon Section 6(1) of the Act of 2017. 4. Learned counsel for the respondent submits that as a result of the intelligence input received, investigation and the searches carried out, it was found that the petitioner is indulging in generati ...
Rajasthan High Court (Jaipur Bench)
Narendra Kumar Vs Union Of India
.... has committed an error in measuring the height of the petitioner. 4.1 Counsel for the petitioner would contend that as per the medical guidelines, the petitioner is eligible to be recruited. And yet, he has not been given the benefit of his performance. 5. Per contra, learn ...
Rajasthan High Court (Jodhpur Bench)
Akhilesh Kumar Bhatra Vs Income Tax Officer
.... e is no dispute that Company was not a private company. 10. The Revenue Authorities failed to lay down the factual foundation in the notice and order passed under Section 179 of the Act to dispute the status of the Company being the public limited company. 11. T ...
Rajasthan High Court (Jaipur Bench)
Rajasthan Vidyut Vitran Nigam Limited Vs Somi Conveyors Beltings Limited
.... over the orders or decisions of the Single Bench. 5. We have heard learned counsel for the parties and perused the record. 6. The respondent No.1 as well as respondent No.2 both submitted tender pursuant to tender notice dated 07.12.2023. While writ petitioner/ ...
Rajasthan High Court (Jaipur Bench)
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