Rajasthan High Court - Jodhpur
Sunil Kumar Pancholi vs State & Anr on 12 April, 2017
Bench: Chief Justice, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 7872 / 2008
Sunil Kumar Pancholi S/o Shri Balu Lal Pancholi, aged 36 years, by
caste Pancholi, R/o 3-H-2, R.C. Vyas Colony, Bikaner.
----Petitioner
Versus
1. State of Rajasthan through the Secretary, Department of Legal
Affairs, Secretariat, Jaipur.
2. Rajasthan Public Service Commission, Ajmer through its
Secretary.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Shree Dhar Mehta for Dr. Sachin Acharya
For Respondent(s) : Mr. Khet Singh
_____________________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Judgment 12/04/2017
1. The petitioner was aggrieved by the fact that he was treated as overaged when the Rajasthan Judicial Services Competitive Examination, 2008 was proposed to be held and advertisement was issued on August 27, 2008 inviting applications from the eligible candidates.
2. Relevant would it be to highlight that the petitioner approached this Court much after the date of submitting applications was over.
3. Be that as it may, the examination has been conducted and result has been declared. Due to passage of time the writ (2 of 2) [CW-7872/2008] petition has been rendered infructuous. The petition is dismissed as infructuous.
(DR.PUSHPENDRA SINGH BHATI)J. (PRADEEP NANDRAJOG)CJ. zeeshan/