Rajasthan High Court - Jaipur
Vishwa Priya Bhardwaj vs State Of Raj And Ors on 27 October, 2009
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH
(1) SB Civil Writ Petition No. 11146/2008
Vishwa Priya Bhardwaj
Vs.
State of Rajasthan & others.
(2) SB Civil Writ Petition No. 11269/2008
Nirmal Kumar Sharma
Vs.
State of Rajasthan & ors.
(3) SB Civil Writ Petition No. 6675/2009
Girraj Prasad Sharma & ors.
Vs.
State of Rajasthan and anr.
DATE OF ORDER : 27/10/2009
HON'BLE MR. JUSTICE AJAY RASTOGI
Mr. Arvind Sharma ]
Mr. Krishan Sharma ] for petitioners.
Mr. SN Kumawat, for respondent-Commission.
*** Since common grievances have been raised in all the three writ petitions, the same are being decided jointly by this order.
The petitioners submitted application in pursuance to an advertisement issued by the RPSC dt. 13/08/2008 for holding Junior Compounder/Nurse (Ayurved) Competitive Examination 2008 and as they were considered to be the overage, they were not permitted to participate in the selection process initiated in pursuance to the advertisement referred to above (supra). However, under the interim order of this Court, the petitioner appeared in the written examination held by the respondent-Commission.
Order was passed by this Court summoning result of the petitioner for perusal of this Court.
The result has been placed before this Court for perusal today.
From perusal of the result, it goes to show that the cut-off marks in General Category is 106.76 and OBC (General) is 97.92 and none of the petitioners has been able to secure the minimum cut-off marks in the written competitive examination in absence thereof the dispute which has been raised in the instant writ petitions becomes academic.
Consequently, the writ petitions have become infructuous and the same are accordingly dismissed.
[AJAY RASTOGI], J.
Raghu-11146-CW-2008-final.doc