Rajasthan High Court - Jaipur
Chandrajeet Singh Rathore Ors vs Union Of India & Ors on 9 July, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.8023/2010 Chandrajeet Singh Rathore & Ors. Vs. Union of India & Ors. Date Of Order :: 09/07/2010 Hon'ble Mr. Justice Ajay Rastogi Dr. Swati Bhati, for petitioners.
One of the contentions advanced is that after 2007 no examination has been held and the petitioner being eligible, in the absence of vacancy being advertised, had no opportunity to participate and that is causing great injustice to such persons including the petitioner having eligibility after 2007. Issue notice to respondents, as to why the petition be not disposed of at the stage of admission, returnable by two weeks. Notices be given 'dasti', if desired. (Ajay Rastogi),J.
VS Shekhawat/-p.1 8023cw10Jul09Misc.doc