Rajasthan High Court - Jaipur
Khem Chand Chauhan S/O Shyoram Chauhan vs The State Of Rajasthan on 16 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17259/2022
Khem Chand Chauhan S/o Shyoram Chauhan
----Petitioner
Versus
The State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 16/01/2023 It is not in dispute that petitioner has not secured the minimum qualifying marks in REET Exam 2022 and by way of instant writ petition, he has challenged the answer of two questions; No.26 and No.47 of Series-A. Heard.
Issue notice.
In addition, copy of the writ petition may be served in the office of Mr. C.L. Saini, AAG within a period of three days. Name of C.L. Saini, AAG be shown in the cause list.
List alongwith SBCWP No.15140/2022 on 18.01.2023.
(SUDESH BANSAL),J SACHIN/44 (Downloaded on 19/01/2023 at 12:23:59 AM) Powered by TCPDF (www.tcpdf.org)