Rajasthan High Court - Jaipur
Bhag Chand Yadav And Ors vs State (Panchayati Raj Dep )Ors on 20 December, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.21606/2013 Bhag Chand Yadav & Ors. Versus State of Rajasthan & Ors. DATE OF ORDER : 20/12/2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. R.K. Saini, for petitioner(s) ***
It is stated that petitioner(s) secured more marks than the candidates given appointment. He/She/They want(s) to make representation along with required documents.
In view of the prayer made above, writ petition so as stay application are disposed of with liberty to make representation. The respondents would then consider the representation and pass speaking order regarding grievance of the petitioner(s). If any person less meritorious has been given appointment and petitioner(s) is/are otherwise eligible for the post, his/her/their representation may be considered accordingly.
The order should not mean that without taking note of other circumstances, appointment to be given to the petitioner(s). If there are justified reasons, then order can be passed denying benefit but by a speaking order.
[M.N.BHANDARI], J.
FRBOHRA/21606CWP2013.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A