Rajasthan High Court - Jodhpur
Kamal Jeet Singh & Ors vs State Of Raj. & Anr on 26 February, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B.CIVIL WRIT PETITION NO.2095/2012
Kamal Jeet Singh & Ors. vs. State of Raj. & Anr.
Date of Order: 26.02.2013
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S.B.CIVIL WRIT PETITION NO.2095/2012
Kamal Jeet Singh & Ors. vs. State of Raj. & Anr.
Date of Order : 26.02.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr C.S.Kotwani, for the petitioners Mr Rakesh Arora, for the respondents Learned counsel for the parties submit that the controversy involved in this writ petition stands squarely covered by order dated 26.09.2011 passed by this Court at Jaipur Bench in S.B.Civil Writ Petition No.13585/2011 (Sharita Choudhary & Ors. vs. Principal Secretary, Education Department & Ors. and 13 other connected writ petitions), which were disposed of in the following terms:
"Consequently, considering all the facts and circumstances of the cases at hand, I am of the considered view that the ends of justice would be met in case the respondents are directed to consider and decide the cases of the petitioners with regard to issue of eligibility certificates on the basis of `Adeed' examination conducted by Jamia Urdu, Aligarh prior to 22.6.2011 within a period of one month from the date of receipt of certified copy of this order, accompanied by an appropriate representation made by the petitioner concerned.
All these petitions stand disposed of in the manner indicated above.
The stay applications stand dismissed."
Learned counsel for the petitioners submits that the S.B.CIVIL WRIT PETITION NO.2095/2012 Kamal Jeet Singh & Ors. vs. State of Raj. & Anr.
Date of Order: 26.02.2013 2 respondent-Board may be directed to declare the result of the petitioners' examination.
Learned counsel for the respondent-Board fairly submits that if any representation is made by the petitioners, the same shall be decided expeditiously. Learned counsel further submits that the matter with regard to the declaration of the result of the petitioners' examination wherein they appeared pursuant to interim order dated 13.03.2012 passed by this Court shall be appropriately dealt with after the decision of the representation made by the petitioners in accordance with law.
Accordingly, this writ petition is disposed of in the light of the decision of this Court at Jaipur Bench in Sharita Choudhary's case (supra). If the petitioners make any representation within a period of one week, the same shall be decided by the respondent-Board within two weeks thereafter. The matter with regard to the declaration of the result of the petitioners' examination, wherein they have appeared pursuant to the interim order dated 13.03.2012 passed by this Court shall be appropriately dealt with by the respondent-Board after the decision of the representation to be made by the petitioners in terms of this order.
[VIJAY BISHNOI],J.
m.asif/-
s.148