Rajasthan High Court - Jaipur
Balveer Singh Mandia Son Of Shri Mohan ... vs State Of Rajasthan on 10 January, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 88/2022
Balveer Singh Mandia Son Of Shri Mohan Lal Mandia, Aged About
24 Years, Resident Of Ward No. 08, Nakyawali, Bhaordon Ka Bas,
Tehsil Dantaramgarh, District Sikar (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Personel, Govt. Secretariat, Jaipur (Raj.)
2. Secretary, Rajasthan Subordinate And Ministerial Service
Selection Board, Jaipur, Rajya Krishi Prabandh Sansthan
Parisar, Durgapura Jaipur (Raj.)
----Respondents
For Petitioner(s) : Ms. Komal Kumari Giri through VC For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 10/01/2022 Learned counsel for the petitioner submits that on account of a road accident, he was deprived from appearing in the second phase of Stenographer examination scheduled for 30.10.2021. She submits that now, the respondents are going to conduct second phase of Stenographer examination albeit for other reasons but, the petitioner may also be permitted to participate in the examination. She submits that in SB Civil Writ Petition No.15839/2019, Savita Meena & Ors. Versus chairman, RSMSSB, involving identical controversy, a Coordinate Bench of this Court has, vide order dated 18.10.2019, while issuing notices, permitted the petitioners therein to participate in the typing test to be conducted for certain candidates.
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(2 of 2) [CW-88/2022] Issue notice of the writ petition as well as of stay application. Rule is made returnable by five weeks. Notices be filed in two sets. One set of notices be sent through registered post with acknowledgment due. Steps to be taken within a week.
Heard learned counsel for the petitioner on interim relief. Taking into consideration the contentions advanced by learned counsel for the petitioner, the material on record and the order dated 18.10.2019 passed by a Coordinate Bench of this Court in case of Savita Meena & Ors. (supra), this Court deems it just and proper to direct the respondents to permit the petitioner to appear in second phase of Stenographer examination to be conducted from 11.01.2022 to 13.01.2022. However, it is made clear that the participation would be provisional only and shall remain subject to decision of the writ petition.
(MAHENDAR KUMAR GOYAL),J Manish/s-286 (Downloaded on 10/01/2022 at 10:18:37 PM) Powered by TCPDF (www.tcpdf.org)