Rajasthan High Court - Jaipur
Prabha Sharma Daughter Of Shri Bharat ... vs State Of Rajasthan on 24 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1551/2023
Prabha Sharma Daughter Of Shri Bharat Bhushan Sharma
----Petitioner
Versus
State Of Rajasthan & ors.
----Respondents
For Petitioner(s) : Mr. Vivek Joshi For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 24/01/2023 Learned counsel for petitioner submits that the petitioner participated in the recruitment process of Basic Computer Instructor and she secured minimum qualifying marks 40% in each paper and her last cut of marks is 82.4074%.
It has been stated that initially in the provisional merit list dated 31.08.2022, the last cut off for the General Female Category was prescribed as 80% but in the final merit list dated 18.01.2023, respondents have shown the cut off General Female Category is 91.7929%.
Learned counsel for petitioner submits that the documents of petitioner have been verified and though the posts are still lying vacant, respondents are not considering the case of petitioner.
Heard.
Issue notice to respondents of the writ petition as also of stay application, returnable within three weeks.
Copy of the writ petition may be served in the office of Mr. Nalin G. Narain, AGC within a period of one week and his name be shown in the cause list.
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