Rajasthan High Court - Jaipur
Ashish Kulhari S/O Bharat Singh Kulhari vs The State Of Rajasthan on 4 February, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2265/2023
Ashish Kulhari S/o Bharat Singh Kulhari
----Petitioner
Versus
The State Of Rajasthan &ors.
----Respondents
For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 04/02/2023 Learned counsel for petitioners submits that petitioners participated in the recruitment for the post of Basic Computer Instructor pursuant to advertisement dated 01.02.2022 and falls in merit, however their candidature has been declined on account of fact that their result of final year of B. Tech./B.E./M.Sc. declared after the examination of Basic Computer Instructor on 18.06.2022.
Learned counsel for petitioners submits that several vacancies for the Basic Computer Instructor are remained unfilled and result of petitioners was declared belated, which is not fault on the part of petitioners.
Heard.
Issue notice to respondents of the writ petition as also of stay application.
In addition, copy of the writ petition be served in the office of Surender Meel for RSSB and Mr. S. Zakawat Ali, AGC. Their name be shown in the cause list.
List after three weeks.
(SUDESH BANSAL),J TN/29 (Downloaded on 05/02/2023 at 12:18:43 AM) Powered by TCPDF (www.tcpdf.org)