Rajasthan High Court - Jodhpur
Kundan Singh Charan vs State Of Rajasthan on 29 May, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7428/2019
Kundan Singh Charan S/o Shri Shiv Dutt Charan, Aged About 36
Years, R/o 186, Laxmi Nagar, Paota C Road, Jodhpur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Home, Govt. Of Rajasthan, Secretariat,
Jaipur.
2. Rajasthan Public Service Commission, Through Its
Secretary, Ajmer.
3. The Director General Of Prisons, Rajasthan Prisons
Department, Govt. Of Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Ms. Varsha Bissa.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 29/05/2019 It is submitted by learned counsel for the petitioner that though relaxation in age is not available in the Rules, however, it is claimed that the respondents have subsequently granted relaxation in relation to other recruitment under the same Rules despite absence of the provision in the Rules.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable in six weeks.
Notices when issued be given 'dasti' to the learned counsel for the petitioner.
In the meanwhile, if appointments are accorded pursuant to the waiting list, one post of Assistant Jailor in the category of OBC, shall be kept vacant.
(ARUN BHANSALI),J 256-PKS/-
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