Rajasthan High Court - Jodhpur
Chandra Mukhi Garg vs State Of Raj. & Ors on 19 September, 2012
Author: Govind Mathur
Bench: Govind Mathur
(1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. CIVIL WRIT PETITION NO.9844/2012
Chandra Mukhi Garg
Versus
The State of Rajasthan & Ors.
Date of Order : 19.09.2012
PRESENT
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. Shree Kant Verma for the petitioner
Mr. Mahendra Choudhary for the respondents
BY THE COURT :
Issue notice to the respondents.
Mr. Mahendra Choudhary accepts notice on behalf of all the respondents, as such, service is sufficient.
The writ petition is heard finally looking to the narrow amplitude of the controversy involved in this petition for writ.
Learned counsel for the parties are in agreement that the controversy involved in this petition for writ is no more res integra in view of judgment of this Court in Datar Singh Vs. State of Rajasthan and Anr. (S.B. Civil Writ Petition No.9170/2012) decided on 11.09.2012. Accordingly, this petition for writ too is disposed of in terms of judgment aforesaid by directing the respondents to make necessary corrections in the application forms submitted on-line by the petitioner and the persons alike on or before 30.09.2012, if such persons point out the errors by (2) submitting representations on or before 24.09.2012. The candidature of such candidate is also required to be considered afresh after making necessary corrections in the application form and if she stands in merit in her category, appointment be accorded to her, if otherwise found eligible.
[GOVIND MATHUR],J.
Pramod