Rajasthan High Court - Jaipur
Tara Chand Barwar vs R P S C Ajmer on 24 September, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.12473/2010
Tara Chand Barwar Versus RPSC
Date of Order ::: 24/09/2010
Hon'ble Mr. Justice Ajay Rastogi
Mr. Ram Pratap Saini, for petitioner
Counsel inter-alia submits that he has submitted application to participate in process initiated by respondent-PSC for holding selection for Rajasthan State & Subordinate Services Combined Competitive Exaiantion, 2010 (RAS, 2010) for which preliminary examination is scheduled to be held on 29/09/2010 and on account of human error, code of optional subject was wrongly mentioned while correct code of subject in which he intends to appear is No.18 (History)and due to aforesaid mistake, if he is not permitted to appear in the subject of his choice according to qualification, in the preliminary examination, it would cause prejudice to him.
Issue notice of writ & stay petition returnable within four weeks. One set of paper book of the petition be additionally served upon Shri SN Kumawat, appearing on behalf of respondent-PSC & receipt whereof be filed in the Registry. Notices be given Dasti, if desired.
In the meanwhile, respondent-PSC is directed to provisionally permit the petitioner to appear in the Preliminary examination of RAS, 2010 with optional subject Code 18 (History) scheduled to be held on 29/09/2010 or on another date if postponed; which will not confer any right and his result be kept in a sealed cover and shall not be declared without prior permission of this Court till further orders.
List after service alongwith CWP-12452/2010 under heading Pre-Exam. RAS-2010 -Wrong optional Subject Code.
(Ajay Rastogi), J.
K.Khatri/p2/ 12473CW2010-Sep24IsStyPrlExmRASCode.do