Rajasthan High Court - Jaipur
Priti Kumari Baplawat D/O Shri Radha ... vs Rajasthan Staff Selection Board on 6 January, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Misc. Second Stay Application No.11/2022
In
S.B. Civil Writ Petition No. 12462/2021
Priti Kumari Baplawat and Ors.
----Petitioners
Versus
Rajasthan Staff Selection Board
----Respondent
For Petitioner(s) : Mr. Himanshu Jain through VC For Respondent(s) : Mr. Nalin G. Narain, Addl.G.C. through VC HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 06/01/2022 The matter comes up on second stay application wherein a prayer has been made to permit the petitioners to participate in the second phase of Stenographer Grade-II Examination, scheduled to commence from 11.01.2022 consequent to publication of fresh list of candidates eligible to take second phase of examination in medium of their choice.
Learned counsel for the petitioners submits that on account of bonafide inadvertent error, the medium of shorthand came to be wrongly mentioned in their application form and they could not avail the opportunity of correcting the same in the wake of Covid- 19 pandemic. He submits that in pursuance of direction of this Court dated 22.09.2021 in SBCWP No.6820/2021, Pramod Kumar & Anr. Vs. Rajasthan Staff Selection Board, involving identical controversy, the respondents have already permitted the (Downloaded on 06/01/2022 at 09:17:06 PM) (2 of 2) [CW-12462/2021] petitioners therein to make necessary corrections in the medium of shorthand and have permitted them to undertake second phase of Stenographer Grade-II Examination conducted in the month of October, 2021. He, therefore, prays that the second stay application be allowed and the petitioners be permitted to appear in the second phase of examination commencing from 11.01.2022 in medium of their choice.
Learned counsel for the respondent though, opposed the prayer, but could not dispute the aforesaid factual aspect. Neither reply to the writ petition nor, reply to the second stay application was filed.
Taking into consideration the submissions made by the learned counsels for the respective parties, the unrebutted averments in the writ petition as also in the second stay application and especially permission granted to the petitioners in case of Pramod Kumar (supra) to participate in the second phase of examination, this Court deems it just and proper to allow the second stay application. The respondent is directed to permit the petitioners to undertake second phase of Stenographer Grade-II Examination scheduled to commence from 11.01.2022. However, it is made clear that the participation would be provisional only and shall remain subject to decision of the writ petition.
The second stay application is allowed accordingly.
(MAHENDAR KUMAR GOYAL),J MADAN/11 (Downloaded on 06/01/2022 at 09:17:06 PM) Powered by TCPDF (www.tcpdf.org)