Rajasthan High Court - Jaipur
Mahima D/O Harlal Singh vs Rajasthan Staff Selection Board on 16 June, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8723/2022
Mahima D/o Harlal Singh
----Petitioner
Versus
Rajasthan Staff Selection Board
----Respondent
For Petitioner(s) : Ms. Bhavya Golecha with Mr. Aditya Jain For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.) Order 16/06/2022 Learned counsel for petitioner submits that the petitioner submitted on-line application to participate in the selection process for the post of Basic computer instructor pursuant to the notification dated 01.02.2022 and the fee of about Rs.260/- was also deposited, however, on account of technical glitches, the fee amount has been returned to the petitioner.
Learned counsel for petitioner submits that due to refund of the amount, her application form would not be considered.
Issue notice to the respondent.
In the meanwhile, petitioner may submit hard copy of the application form along with required fee before the respondent within a period of two days and the respondent would accept the same and allow the petitioner to participate in the process of selection.
(SUDESH BANSAL), (V.J.) SACHIN/163 (Downloaded on 16/06/2022 at 08:16:28 PM) Powered by TCPDF (www.tcpdf.org)