Rajasthan High Court - Jaipur
Hari Prakash vs R P S C Ajmer on 27 October, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous II stay application No.13511/2020
In
S.B. Civil Writ Petition No. 7501/2018
Hari Prakash S/o Shri Natwar Lal, R/o Village And Post Roopgarh,
Vai Kochar, District Sikar Raj.
----Petitioner
Versus
Rajasthan Public Service Commission Through Its Secretary,
Ghunghro Ghati, Jaipur Road, Ajmer Raj.
----Respondent
Connected With S.B. Civil Writ Petition No. 7436/2018 Vinita Kachhawa D/o Shri Anand Singh Kachhawa, R/o 189-A, Surya Nagar, Gopalpura Bye Pass, Jaipur Raj..
----Petitioner Versus Rajasthan Public Service Commission, Through Its Secretary, Gunghro Ghati, Jaipur Road, Ajmer Raj..
----Respondent
For Petitioner(s) : Mr. Himanshu Jain
For Respondent(s) : Mr. Amit Kuri
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 27/10/2021 In the writ petition No.7501/2018, the petitioner has filed second stay application wherein permission has been sought to appear and participate in Phase-II of the recruitment process for the post of Stenographer Grade-II examination in pursuance of advertisement dated 04.07.2018 issued by the Rajasthan Staff Selection Board, Jaipur as he has already appeared in its Phase-I (Downloaded on 27/10/2021 at 11:04:40 PM) (2 of 2) [CW-7501/2018] Learned counsel for the petitioners submitted that vide order dated 22.08.2017, impugned in the writ petition, the respondent- Rajasthan Public Service Commission has debarred him from appearing in all the examinations/recruitment process to be conducted by it and hence, he may be permitted to participate in the Phase-II of the Stenographer Grade-II examination which is likely to be conducted soon.
Learned counsel appearing for the respondent-Rajasthan Public Service Commission submitted that the order dated 22.08.2017 debars appearance in the examination/recruitment process to be conducted by it and not by any other agency such as Rajasthan Staff Selection Board, Jaipur and hence, the application deserves to be dismissed being misconceived.
Heard the learned counsels for the respective parties and perused the record.
The order dated 22.08.2017 validity whereof is under challenge in the writ petition debars the petitioner to undertake examination/recruitment process to be conducted by the Rajasthan Public Service Commission only. Therefore, no interim order is required to permit the petitioner to appear in Stenographer Phase-II examination to be conducted by the Rajasthan Staff Selection Board, Jaipur. In view thereof, the second stay application is disposed of in the aforesaid terms.
(MAHENDAR KUMAR GOYAL),J DANISH USMANI /18 & 19 (Downloaded on 27/10/2021 at 11:04:40 PM) Powered by TCPDF (www.tcpdf.org)