Rajasthan High Court - Jodhpur
Sandeep Bordia vs State Of Rajasthan on 23 March, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4233/2022
Sandeep Bordia S/o Sh. Hari Singh, Aged About 39 Years, 32/18,
R/o Karjali Complex, New Sardarpura, Girwa, Shastri Circle,
Udaipur.
----Petitioner
Versus
1. State Of Rajasthan, Department Of Secondary Education,
State Of Rajasthan Through Director, Department Of
Secondary Education.
2. Rajasthan Staff Selection Board, Jaipur Through Its
Chairman.
----Respondents
For Petitioner(s) : Mr. Shridhar Mehta.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 23/03/2022 This writ petition has been filed by the petitioner seeking a direction to the respondents to provide the petitioner age relaxation and the petitioner may be permitted to participate in the selection process for the post of Basic Computer Instructor and Senior Computer Instructor Recruitment, 2022 pursuant to the advertisement dated 1.2.2022.
Learned counsel for the petitioner submits that the petitioner may be permitted to approach the respondents by way of a representation for grant of relaxation under provisions of Rule 44 of Rajasthan Educational (State and Subordinate) Service Rules, 2021 and the respondents be directed to decide the same appropriately and expeditiously.
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(2 of 2) [CW-4233/2022] In view of the submissions made, the writ petition filed by the petitioner is disposed of. The petitioner may approach the respondent - competent authority seeking relaxation in age in terms of Rule 44 and / or any other provision.
The competent authority is directed to decide the representation of the petitioner within a period of three weeks from the date the representation is made by the petitioner along with a copy of this order by way of a speaking order.
(ARUN BHANSALI),J 116-Sumit/-
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