Rajasthan High Court - Jodhpur
Ramesh Krishan Vyas vs State Of Raj. & Anr on 7 March, 2011
Author: Govind Mathur
Bench: Govind Mathur
S.B.CIVIL WRIT PETITION NO. 9756/2009
Ramesh Kishan Vyas
Vs.
State of Rajasthan & Anr.
Date of Order :: 07.3.2011
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. Arun Purohit, for the petitioner.
Mr. JP Joshi, for the respondent-RSPC
...
The petitioner faced process of selection in pursuant to advertisement No.1/Pariksha 'G'/Pra.Adhayapak/2004-05 dated 2.6.2004 (Annex.4). The petitioner secured 134 marks i.e. the same to the cut-off marks declared by the respondent-Commission. Certain persons selected did not join the services and, as such, as per the petitioner 80 posts remains un-filled. A claim is made by him for appointment against those posts.
Before approaching this Court, he submitted a representation to the Secretary, Rajasthan Public Service Commission, Ajmer on 31.8.2009 alongwith a copy of judgment of this Court decided in the matter similar to the instant one. The representation has yet not been decided.
Issue notice as to why this petition for writ be not admitted. Shri JP Joshi, Standing Counsel for the respondent-Commission under the instructions of Court accepts notice on behalf of respondent-Commission.
Having considered all the facts and circumstances of case, I deem it appropriate to dispose of this petition for writ with a direction to the respondent-Commission to decide and dispose of the representation submitted by the petitioner expeditiously, as far as possible, preferably within a period one month from today.
(GOVIND MATHUR), J.
Sanjay/-