Lalaram Karwasara Son Of Pema Ram vs The State Of Rajasthan on 9 February, 2022

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Rajasthan High Court - Jaipur

Lalaram Karwasara Son Of Pema Ram vs The State Of Rajasthan on 9 February, 2022

Bench: Mahendar Kumar Goyal

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 394/2022

Lalaram Karwasara Son Of Pema Ram, Aged About 27 Years, R/o
Dhurasar Navapura Sedwa, District Badmer At Present R/o
175/26 Pratap Nagar, Sanganer, Jaipur, District Jaipur.
                                                                       ----Petitioner
                                       Versus
1.      The State Of Rajasthan, Through Its Principal Secretary,
        Department        Of       Personnel,          Govt.      Of     Rajasthan,
        Secretariat, Jaipur.
2.      The Secretary, Rajasthan Staff Selection Board, State
        Institute Of Agriculture Management Premises, Tonk Rd.
        Shreeji     Nagar,       Prithviraj     Colony,      Durgapura,       Jaipur,
        Rajasthan 302018
                                                                  ----Respondents

For Petitioner(s) : Mr. N.K. Tiwari For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 09/02/2022 This writ petition has been filed by the petitioner with following prayer:-

"It is therefore humbly prayed that this writ petition may kindly be allowed and by issuing an appropriate writ, order or direction:

a. By issuing an appropriate order or direction in the nature thereof and thereby the respondents be directed to grant Mercy Chance to the petitioner on medical ground for attending the second phase exam steno typing which is going to be held on dated 11.01.2022 to 13.01.2022.

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(2 of 2) [CW-394/2022] b. Any other appropriate order or direction which this Hon'ble Court may deem fit and proper in favour of the petitioner may kindly be passed with cost."

The facts in brief are that the petitioner remained successful in the first phase of examination for recruitment for the post of Stenographer in pursuance of advertisement dated 04.07.2018 but, could not appear in the second phase of examination scheduled on 30.10.2021 as he fell ill on 29.10.2021.

Learned counsel for the petitioner fairly admitted that he does not have any fundamental or legal right to appear in the second phase of Stenographer examination-2018 which, even otherwise also, has already been held. He could not point out any corresponding legal obligation of the respondent to permit him to appear in the second phase of Stenographer examination-2018.

In view thereof, this writ petition being devoid of merit, is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J Manish/110 (Downloaded on 09/02/2022 at 10:11:23 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur