Rajasthan High Court - Jaipur
Riteesh Kumar Jyotishi Son Of Shri ... vs State Of Rajasthan on 21 December, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19255/2022
Riteesh Kumar Jyotishi & Anr.
----Petitioners
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Ms. Komal Kumari Giri, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
21/12/2022
It has been stated that petitioners have participated in the process of recruitment on the post of Basic Computer Instructor and petitioners stand in merit, however, they have questioned answers of few questions in the writ petition. It has been further stated that since respondents are going to complete the selection process, therefore, petitioners at least may be permitted to appear before respondents for document verification.
Matter requires consideration.
Issue notice to respondents.
Additionally, copy of the petition be provided in the office of Mr. S.Zakawat Ali, AGC, Mr. Nalin G. Narain, AGC and Mr. Rupin Kala, GC. Their names be shown in the cause-list.
Let the petition be listed on 31st January, 2023 along with SBCWP No.13994/2022, for final hearing at this stage. (Downloaded on 22/12/2022 at 09:56:29 PM)
(2 of 2) [CW-19255/2022] 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.
(SUDESH BANSAL),J AARZOO ARORA /53 (Downloaded on 22/12/2022 at 09:56:29 PM) Powered by TCPDF (www.tcpdf.org)