Rajdeo Prasad vs Union Of India on 26 October, 2018

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Rajasthan High Court - Jodhpur

Rajdeo Prasad vs Union Of India on 26 October, 2018

Bench: Arun Bhansali

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                    S.B. Civil Writ No. 16623/2018

Rajdeo Prasad S/o Sh. Ramdeo Prasad, Aged About 38 Years, By
Caste Koiri (Kushwaha), Resident Of Type 3/5H, Anukiran Colony,
Rawatbhata, District Chittorgarh (Raj.).
                                                            ----Petitioner
                                   Versus
1.     Union      Of   India,    Through    The       Secretary   To   The
       Government, Department Of Atomic Energy, Government
       Of India, Secretariat, New Delhi.
2.     Bhabha Atomic Research Centre (Government Of India),
       Tc   And     Tsc   Secretariat,   Central      Complex,    Trombay,
       Mumbai 400085
3.     Nuclear Power Corporation Of India Limited, Through
       Rajasthan Atomic Power Station 5 And 6 Through Its Site
       Director, Anushakti, Kherli, Rawatbhata, Rajasthan Site.
4.     Nuclear Power Corporation Of India Limited, (A Govt. Of
       India   Enterprises)       Through   Chief     Managing     Director
       (Cmd) Address At 7Th Floor, North Wing, Vikram Sarabhai
       Bhawan, Anushakti Nagar, Mumbai 400094
                                                         ----Respondents


For Petitioner(s)         :     Mr. Harish Purohit.



            HON'BLE MR. JUSTICE ARUN BHANSALI

Order 26/10/2018 It is submitted by learned counsel for the petitioner that vide order dated 17.4.2018 (Annex.7), the petitioner alongwith one Ashish Kumar Soni, who have done their M.Sc. in Chemistry from NIMS University, Jaipur, their qualification was recorded in the service book and in the Scientific and Technical Proficiency Test scheduled to be held on 27.10.2018 by the respondents while (2 of 2) [CW-16623/2018] Ashish Kumar Soni has been permitted to appear in the examination, the petitioner has been screened out.

In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within four weeks.

Notices when issued be given 'dasti' to learned counsel for the petitioner.

In the meanwhile and till further orders, the respondents are directed to permit the petitioner to appear in the Scientific and Technical Proficiency Test scheduled to be held on 27.10.2018. However, petitioner's result shall not be declared and the petitioner's appearance in the said examination shall remain subject to the final outcome of the present writ petition.

(ARUN BHANSALI),J.

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Rajasthan High Court - Jodhpur