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Rajasthan Public Service Commission vs Mansi Tiwari on 27 August, 2018

Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta

     ITEM NO.34                                   COURT NO.3                    SECTION XV

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                        No(s).      22134/2018

     (Arising out of impugned final judgment and order dated 08-05-2018
     in DBCSAW No. 1317/2017 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     RAJASTHAN PUBLIC SERVICE COMMISSION                                         Petitioner(s)

                                                          VERSUS

     MANSI TIWARI & ANR.                              Respondent(s)
     (FOR I.R. and IA No.115366/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     WITH
     SLP(C) No. 22162/2018 (XV)
     (FOR I.R.)

     Date : 27-08-2018                    These petitions were called on for hearing
                                          today.

     CORAM :                              HON'BLE MR. JUSTICE MADAN B. LOKUR
                                          HON'BLE MR. JUSTICE S. ABDUL NAZEER
                                          HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                    Mr. P.S. Narsimha, ASG
                                          Mr. Surya Kant, AOR
                                          Mr. Pranav Vyas, Adv.
                                          Mrs. Priyanka Tyagi, Adv.
                                          Mr. Aditya Pushkal Khanna, Adv.

     For Respondent(s)

                            UPON hearing the counsel the Court made the following

                                                      O R D E R

The learned ASG says that the directions given by the High Court will be complied with. However, he says that the only objection is to the direction on page 19 of the paper book to the following effect:

Digitally signed by SANJAY KUMAR Date: 2018.08.28 15:50:11 IST

Reason: “If candidates from OBC category remain successful in the interview also, they would not be entitled for 1  appointment as were called in excess to fifteen times to the post of his/her category.

It is stated by the learned ASG that only seven such candidates have qualified post the interview and some arrangement may have to be made in their regard.

Issue notice limited to this aspect of the matter. Rest of the directions may be implemented.

(MEENAKSHI KOHLI)                                    (KAILASH CHANDER)
  COURT MASTER                                         COURT MASTER




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