Rajasthan High Court - Jaipur
Suresh Chandra Sharma vs Rpsc on 12 January, 2016
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.18767/2015 Suresh Chandra Sharma versus RPSC 12.1.2016 HON'BLE MR. JUSTICE MN BHANDARI Mr RD Meena for petitioner/s BY THE COURT:
It is stated that, at present, writ petition has become infructuous as the application form of the petitioner has been accepted.
In view of aforesaid, writ petition is dismissed as rendered infructuous. It is, however, with the liberty to seek redressal of the grievance from the appropriate forum if, in future, candidature of the petitioner is rejected on the ground of overage. (MN BHANDARI), J.
bnsharma All corrections made in judgment/ order have been incorporated in judgment/ order being emailed. (BN Sharma) PS-cum-JW