Rajasthan High Court - Jodhpur
Tapesh Kumar vs State Of Rajasthan on 3 January, 2023
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15850/2022 Tapesh Kumar S/o Shri Hukma Ram, Aged About 22 Years, Resident Of House No. 46, Ward No. 15, Near Bus Stand, Raisinghnagar, Tehsil Raisinghnagar, District Sri Ganganagar (Rajasthan).
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.
2. The Rajasthan Staff Selection Board, Jaipur, Through Its Chairman.
3. The Rajasthan Employees Selection Board, Jaipur, Through Its Secretary.
4. Director, Secondary Education Rajasthan, Bikaner.
----Respondents
For Petitioner(s) : Mr. Inderjeet Yadav
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
03/01/2023
1. Learned counsel for the petitioner submits that in a bunch of identical writ petitions led being S.B. Civil Writ Petition No.13994/2022 : Rajkumar Bairwa Vs. State of Raj., pending at Jaipur Bench of this Court, on 14.12.2022, the following interim order has been passed:
"In the meanwhile, petitioners are permitted to appear before the Rajasthan Staff Selection Board for their document verification and the same may be permitted by respondents."
2. List this case on 09.01.2023.
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3. Meanwhile, the petitioner shall be permitted to appear in document verification to be conducted by the Rajasthan Staff Selection Board in relation to recruitment of the Basic Computer Instructor, as already ordered on 19.12.2022 in a bunch of writ petitions led by S.B. Civil Writ Petition No.13762/2022 (Suseel Kumar Vs State of Rajasthan).
(DINESH MEHTA),J 37-akansha/-
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