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Rajasthan High Court - Jodhpur

Shanti Lal Meena vs The Rajasthan Public Service ... on 5 July, 2019

Author: Arun Bhansali

Bench: Arun Bhansali

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 9683/2019

1.     Shanti Lal Meena S/o Shri Dhanraj, Aged About 28 Years,
       R/o Mala Ki Bhagal, Karju, Pratapgarh, Rajasthan.
2.     Prakash Chand Dhakar S/o Shri Mohan Lal Dhakar, Aged
       About 33 Years, R/o 290, Bari Sadari, Main Road,
       Jaisinghpura, Chittorgarh.
3.     Arun Panwar S/o Shri Madan Panwar, Aged About 32
       Years, R/o Village Post Munjawa, Chittorgarh, Rajasthan.
4.     Raju Singh Meena S/o Shri Vijay Singh, Aged About 28
       Years, R/o Village And Post Chandpura, Ratichand Ji Ka
       Kheda, Chittorgarh, Rajasthan.
                                                                  ----Petitioners
                                   Versus
1.     The Rajasthan Public Service Commission, Through Its
       Secretary, Ajmer.
2.     State   Of   Rajasthan,         Through        Secretary     Department
       Education, Government Of Rajasthan, Secretariat, Jaipur.
3.     Dirctor Of Secondary Education, Directorate, Bikaner,
       Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. VLS Rajpurohit.
For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI

Order 05/07/2019 It is submitted by learned counsel for the petitioners that the reshuffled result has been issued on 29.03.2019 (Annex.-9) and that the prayer made by the petitioners regarding consideration of their candidature for TSP Area on account of notification dated 19.05.2018 has not been adverted to. (Downloaded on 05/07/2019 at 10:32:03 PM)

(2 of 2) [CW-9683/2019] Further submissions have been made that in similar nature writ petition, notices have been issued and interim order has been granted by a coordinate Bench of this Court.

In view of the submissions made, issue notice. Issue notice of the stay application also, returnable in four weeks.

Notices when issued be given 'dasti' to the learned counsel for the petitioners.

In the meanwhile and until further orders, the respondents to consider the candidature of the petitioners for TSP Area and provisionally consider the same as such, however, if they fall in merit and are otherwise eligible, appointments shall not be issued.

Connect with SBCW No. 7877/2019.

(ARUN BHANSALI),J 210-PKS/-

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