Rajasthan High Court - Jaipur
Vijay Kumar S/O Shri Mohan Singh vs State Of Rajasthan on 18 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1117/2023
Vijay Kumar S/o Shri Mohan Singh & Ors.
----Petitioners
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 18/01/2023 Counsel for petitioners states that participated in the process of direct recruitment for the post of Basic Computer Instructor pursuant to advertisement dated 1.2.2022. He submits that petitioners are Ex-servicemen and have secured higher marks in aggregate than the last cut off marks of selected candidates in Ex- servicemen category. However, since minimum 30% marks in each paper were not secured, therefore, candidature of petitioners have not been considered.
It has also been informed that other writ petitions involving identical or other points related to the present recruitment are pending before this Court, wherein notices have been issued and interim relief for allowing document verification of respective candidates has been permitted.
Heard.
Issue notice to respondents.
In the meanwhile, petitioners are permitted to appear before the Rajasthan Staff Selection Board for document verification and the same would be done by respondents provisionally subject to final outcome of the writ petition.
List on 31.1.2023 along with SBCWP No.13994/2022.
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