Rajasthan High Court - Jaipur
Indraj Bajiya And Anr vs State Of Raj (Panchayati Raj)Ors on 9 November, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CIVIL WRIT PETITION NO.19829/2013. Indraj Bajiya & Anr. Vs. State of Rajasthan & Ors. Date of order : November 09, 2013. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Ram Pratap Saini for the petitioners.
***** Grievance of the petitioners is that despite petitioners securing more marks than the candidates given appointment, they have not been given appointment. Having regard to the limited prayer, I require the petitioners to make representation to the respondents raising all the grounds raised in this petition and also submit all the documents, which they have submitted in the present petition, who shall consider and decide the representation redressing grievance of the petitioners by a speaking order within a period of four weeks from the date of submission of the representation along with copy of this order before them and if it is found that less meritorious candidates than petitioners have been given appointment, representation be considered accordingly. With that direction, writ petition stands disposed of.
(MOHAMMAD RAFIQ), J.
Anil/178 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW