Rajasthan High Court - Jodhpur
Deepak Mistry vs State Of Rajasthan on 19 May, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6457/2023
Deepak Mistry S/o Champat Lal Mistry, Aged About 34 Years,
Resident Of Near Sales Tax Office, Naya Bazar, Bhatkara, Sirohi,
Rajasthan 307001.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Secretariat,
Jaipur.
2. Rajasthan Staff Selection Board, Through Its Secretary,
Having Office At State Institute Of Agriculture
Management Premises, Tonk Road, Shreeji Nagar,
Prithviraj Colony, Durgapura, Jaipur, Rajasthan 302018.
3. District Education Officer (Head Quarter), Secondary
Education, Sirohi, Rajasthan.
4. Principle, Government Senior Secondary School,
Bhootgaon, Sirohi.
5. Director, Secondary Education, Rajasthan Bikaner.
----Respondents
For Petitioner(s) : Dr. Sachin Acharya Sr. Advocate
assisted by Mr. Karan Parihar
For Respondent(s) : Mr. Hemant Choudhary, GC
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 19/05/2023 Heard.
Issue notice. Issue notice of the stay application also, returnable in four weeks.
Shri Choudhary, learned counsel, accepts notice on behalf of the respondent Nos.3 to 5, therefore, notice need not be issued to them.
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(2 of 2) [CW-6457/2023] Issue notice to the respondent Nos.1 and 2 only, returnable in four weeks.
Meanwhile, the candidature of the petitioner for appointment on the post of Basic Computer Instructor shall not be cancelled and the respondents shall keep one post of the Basic Computer Instructor vacant.
(VINIT KUMAR MATHUR),J 83-SanjayS/-
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