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Rajasthan High Court - Jaipur

Akanksha Sharma D/O Shri Neeraj Kumar ... vs Rajasthan Staff Selection Board on 26 October, 2021

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11838/2021
Akanksha Sharma D/o Shri Neeraj Kumar Sharma, Aged About
20 Years, R/o Village - Kookara, Saipau, Ward No. 5, Dholpur.
                                                                          ----Petitioner
                                      Versus
Rajasthan Staff Selection Board, State Institute Of Agriculture
Management Premises, Durgapur, Jaipur-302018 Through Its
Secretary.
                                                                        ----Respondent


For Petitioner(s)           :      Mr. M.S. Raghav
For Respondent(s)           :      Mr. Nalin G. Narain


      HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
                         Order

26/10/2021

      The petitioner has prayed in the writ petition for appropriate

arrangement to undertake Skill Test for recruitment to the post of

Stenographer in pursuance of advertisement dated 04.07.2018

issued by the respondent- Rajasthan Staff Selection Board, Jaipur

as she is suffering from hearing impairment.

      Learned     counsel       for    the     respondent,          on     instructions,

submitted that the Board shall be making special arrangement

which may be in the shape of separate sitting arrangement for the

petitioner and such like persons suffering from hearing impairment

to   undertake      Skill   Test      for    recruitment           on    the   post   of

Stenographer.

      Learned counsel for the petitioner feels contented with the

assurance.

      In view of assurance extended by the learned counsel for the

respondent, nothing survives for consideration of this Court in the

writ petition.



                       (Downloaded on 26/10/2021 at 10:58:05 PM)
                                                                          (2 of 2)                [CW-11838/2021]



                                        The writ petition is disposed of in terms of assurance

                                   extended by learned counsel for the respondent.



(MAHENDAR KUMAR GOYAL),J PRAGATI/s-215 (Downloaded on 26/10/2021 at 10:58:05 PM) Powered by TCPDF (www.tcpdf.org)