Rajasthan High Court - Jodhpur
Subhash Bugasara vs State Of Rajasthan & Ors on 30 May, 2018
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7376 / 2018
Subhash Bugasara S/o Shri Hardeen Ram, Aged About 26 Years,
Resident of Khodwa, Nagaur, District- Nagaur (Rajasthan)
----Petitioner
Versus
1. State of Rajasthan, Through Secretary, Department of Home,
Govt. of Rajasthan, Jaipur.
2. Director General of Prison, Rajasthan, Directorate of Rajasthan
Prison, Ghat Gate, Agra Road, Jaipur.
3. Registrar, Sardar Patel University of Police, Security and
Criminal Justice, Jodhpur
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Subhash Bugasara - petitioner self
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 30/05/2018
1. The lawyers are not working due to abstention from work.
2. The petitioner has preferred this writ petition for the following reliefs :-
"a) by an appropriate writ, order or direction, the respondents may kindly be directed to prepare merit of the selection process on the basis of the marks of written test and physical efficiency test only without adopting the scaling method.
b) by an appropriate writ, order or direction, the respondents may be directed to give appointment to the petitioner as per his merit of written test and physical efficiency test.
c) Any other appropriate writ, order or direction which this Hon`ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.
(2 of 2) [CW-7376/2018]
d) Writ petition filed by the petitioner may kindly be allowed with costs."
3. The petitioner present in person made a limited prayer that he would be satisfied if his representation is decided by the respondents by passing a speaking order.
4. In light of such submission, the present petition is disposed of with a direction to the respondents to decide representation from the petitioner by passing a speaking order strictly in accordance with law within a period of 30 days from today.
(DR. PUSHPENDRA SINGH BHATI)J. Sanjay