Rajasthan High Court - Jaipur
Lokesh Kumar Kushwah And Ors vs State (Panchayati Raj Dep)Ors on 22 May, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.8269/2012 Lokesh Kumar Kushwah & ors vs State of Rajasthan & ors 22.5.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Vijay Pathak for petitioners BY THE COURT:
It is stated that despite selection and verification of documents, method of pick and choose has been adopted by the respondents for appointment to the post of Assistant Programme Officer thereby making appointment of one person leaving others. Petitioners may accordingly be given liberty to move representation in regard to their grievance. In view of aforesaid, writ petition is disposed of with liberty sought for. In case of representation, respondents are directed to consider and decide the same within three weeks from the date of receipt of the representation. This also disposes of the stay application.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-JW