Rajasthan High Court - Jaipur
Sanmati Jain S/O Shri Vardhman Kumar ... vs State Of Rajasthan on 15 December, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18348/2022
Sanmati Jain S/o Shri Vardhman Kumar Jain
----Petitioner
Versus
State Of Rajasthan & Anr.
----Respondents
For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 15/12/2022 Counsel for petitioner states that at the time of filing application form, petitioner falls within the category of EWS, however, his EWS certificate was issued on 24.05.2022. Petitioner has qualified the written exam and was short listed on the provisional merit list.
Counsel for petitioner states that as per circular dated 17.10.2022 (Annexure-5), the EWS certificate of petitioner may be considered and required affidavit has already been submitted.
Heard.
Issue notice to respondents.
In the meanwhile, the candidature of petitioner may be considered provisionally in the category of EWS, in terms of circular dated 17.10.2022.
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