Rajasthan High Court - Jaipur
Sushila Kanwar Rajvi vs State Of Raj And Ors on 19 May, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Civil Writ Petition No. 13181/2010 Sushila Kamwar Rajvi V/s. State of Raj. & Ors. Date of Order :: 19th May, 2011 HON'BLE MR. JUSTICE MOHAMMAD RAFIQ Mr. Anand Sharma on behalf of Mr. Anoop Dhand, for the petitioner.
Heard learned counsel for the petitioner.
2. Learned counsel for the petitioner has cited the judgment of this Court delivered in the case of Hari Singh & Ors. V/s. RPSC & Ors. (S.B. Civil Writ Petition No. 12621/2009 and other connected petitions) decided on 17.08.2010 and contended that the present case is covered by the aforesaid judgment.
3. In view of the submission made by the learned counsel for the petitioner as also the aforesaid judgment, the present writ petition is also disposed of, with the direction that the petitioner may make a representation before the respondent-RPSC, who shall consider and decide the same with the speaking order within a period of two months, after submitting the representation before him.
4. The writ petition as well as the stay application stand disposed of, accordingly.
[MOHAMMAD RAFIQ],J.
Mak/-
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