Rajasthan High Court - Jaipur
Vandana Sharma D/O Ravindra Nath Sharma vs The State Of Rajasthan on 22 December, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19316/2022
Vandana Sharma D/o Ravindra Nath Sharma & Ors.
----Petitioners
Versus
The State Of Rajasthan & ors.
----Respondents
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(2 of 2) [CW-19316/2022]
For Petitioner(s) : Mr. Ram Pratap Saini
Mr. Arvind Kumar Singh
Mr. Raghu Nandan Sharma
Manoj Kumar Avasthi
Ms. Sangeeta Kumari Sharma
Mr. Ravindra Kumar
Mr. Prabhansh Sharma
Dr. T.N. Sharma
Mr. Vikas Jakhar
For Respondent(s) : Mr. S.S. Raghav, AAG
Mr. Nalin G. Narain, AGC
Mr. Narendra Singh Choudhary
Mr. S. Zakawat Ali
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
22/12/2022
It has been stated that petitioners have participated in the
process of recruitment on the post of Basic Computer Instructor,
pursuant to vacancies advertised on 01.02.2022 and petitioners
stand in merit, however, they have questioned answers of few
questions in this writ petition. It has been further stated that since
respondents are going to complete the selection process,
therefore, petitioners at least may be permitted to appear before
respondents for document verification.
Issue notice.
Copy of the writ petition may be served in the office of
Advocate Nalin G. Narain, AGC who is appearing for respondents
in other connected matter. His name be shown in the cause list.
Service stands complete.
In the meanwhile, petitioners are permitted to appear before the Rajasthan Staff Selection Board for their document verification and the same may be permitted by respondents.
Copy of order be placed in each file. Let these writ petitions be listed alongwith S.B. Civil Writ Petition No.13994/2022 on 31st January, 2023.
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