Rajasthan High Court - Jaipur
Shobhit Singhal S/O Shri Vishnu Kumar ... vs State Of Rajasthan on 28 October, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11958/2021
Shobhit Singhal S/o Shri Vishnu Kumar Singhal, Aged About 23
Years, R/o 183/38, Pratap Nagar, Sanganer, Jaipur - 302033.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Personnel, Government Of Rajasthan,
Government Secretariat, Jaipur.
2. Rajasthan Staff Selection Board, Through Its Secretary,
State Agriculture Management Institute Premises,
Durgapura, Jaipur.
----Respondents
For Petitioner(s) : Mr. Harshad Kapoor For Respondent(s) : Mr. Nalin G. Narain, AGC HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 28/10/2021 Issue notice to the respondent No.2. Notices are accepted by Mr. Nalin G. Narain, learned Additional Government Counsel.
By way of this writ petition, the petitioner has prayed for special arrangement for him for undertaking skill test in Phase-II examination for the post of Stenographer in pursuance of advertisement dated 04.07.2018 as he is suffering from hearing impairment.
Learned counsels for the respective parties agree that the controversy involved herein has no more res judicata and stands covered by a judgment of this Court in case of Akanksha Sharma versus Rajasthan Staff Selection Board, S.B. Civil (Downloaded on 28/10/2021 at 11:05:30 PM) (2 of 2) [CW-11958/2021] Writ Petition No. 11838/2021 decided on 26.10.2021 and they pray that the instant writ petition may also be disposed of in terms of assurance extended by the respondents therein.
In view thereof, this writ petition is disposed of in terms of assurance extended by the learned counsel for the respondents in S.B. Civil Writ Petition No. 11838/2021.
(MAHENDAR KUMAR GOYAL),J Manish/165 (Downloaded on 28/10/2021 at 11:05:30 PM) Powered by TCPDF (www.tcpdf.org)