Rajasthan High Court - Jodhpur
Devika Banjara vs State Of Rajasthan on 4 May, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 3795/2022
Devika Banjara
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
S.B. Civil Writ Petition No. 3588/2022
Subhash Godara
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Kuldeep Mathur, Sr. Advocate
assisted by Mr. Bhavit Sharma.
Mr. Jay Prakash.
For Respondent(s) : Mr. Manish Vyas, AAG
Mr. Deepesh Beniwal.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 04/05/2022 Learned counsel for the RPSC has produced for perusal of the Court the minutes of meeting of Special Committee constituted by RPSC for recommending the procedure of normalization or otherwise dated 22.11.2021 and 20.12.2021. The contents of the minutes being technical in nature, the petitioners need to have a say on the said subject.
In view thereof, RPSC may place the said minutes on record, so as to provide an opportunity to the petitioners to comment on the same.
Needful may be done before the next date. List the matters on 16.05.2022.
(ARUN BHANSALI),J 55-56-pradeep/-
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