Rajasthan High Court - Jodhpur
Vineet Patidar vs State Of Rajasthan on 4 January, 2023
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14344/2022
1. Vineet Patidar S/o Shankar Patidar, Aged About 23 Years, Resident Of Vijay Mohalla, Silohi, Dungarpur (Raj.).
2. Madhvi Soni D/o Narendra Kumar, Aged About 29 Years, Resident Of E-10 Road, No. 04, Industrial Area, Shiv Velly Bikaner (Raj.).
----Petitioners Versus
1. State Of Rajasthan, Through The Director, Directorate Of Secondary Education, Bikaner.
2. Rajasthan Subordinate And Ministerial Services Selection Board (Rsmssb), Through Its Secretary, State Institute Of Agriculture Management Premises, Durgapura, Jaipur 302018, Rajasthan.
----Respondents For Petitioner(s) : Mr. Mohit Sharma JUSTICE DINESH MEHTA Order 04/01/2023
1. Learned counsel undertakes to remove the defects within a week.
2. Learned counsel for the petitioners submits that in a bunch of identical writ petitions led being S.B. Civil Writ Petition No.13994/2022 : Rajkumar Bairwa Vs. State of Raj., pending at Jaipur Bench of this Court, on 14.12.2022, the following interim order has been passed:
"In the meanwhile, petitioners are permitted to appear before the Rajasthan Staff Selection Board for their document verification and the same may be permitted by respondents."
3. List this case on 09.01.2023.
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4. Meanwhile, the petitioners shall be permitted to appear in document verification to be conducted by the Rajasthan Staff Selection Board in relation to recruitment of the Basic Computer Instructor, as already ordered on 19.12.2022 in a bunch of writ petitions led by S.B. Civil Writ Petition No.13762/2022 (Suseel Kumar Vs State of Rajasthan.
(DINESH MEHTA),J 188-pooja/-
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