Gajendra Singh vs The State Of Rajasthan
2021 Latest Caselaw 9226 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6672/2021

1. Gajendra Singh S/o Kan Singh, Aged About 45 Years, 47, Indraprastha Nagar, Banar Road, Jodhpur.

2. Brhmanand Gaur S/o Manak Chand Gaur, Aged About 45 Years, 108/71, Dhapi Marble, Banar Road, Jodhpur.

3. Mahendra Singh S/o Mal Singh, Aged About 38 Years, In Front Of Chopasani School, Gali No.3, Shikshak Nagar, Jodhpur.

4. Avinash Mathur S/o Mahesh Chandra Mathur, Aged About 35 Years, House No.2-Gha-8, First Puliya, Chopasani, Jodhpur.

----Petitioners Versus

1. The State Of Rajasthan, Through The Registrar, Cooperative Societies, Government Of Rajasthan, Jaipur.

2. The Jodhpur Sahakari Upbhokta Wholesale Bhandar Ltd., Through Its Administrator, Jodhpur Sahakari Upbhokata Wholesale Bhandar Ltd., Jodhpur.

3. The Rajasthan Cooperative Recruitment Board, Through The Member Secretary, Rajasthan Cooperative Recruitment Board, 10-B, Jhalana Institutional Area, Jhalana Doongri, Jaipur.

----Respondents

For Petitioner(s) : Mr. R.S. Saluja (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/04/2021

Issue notice. Issue notice of stay application also, returnable

in six weeks and be given 'dasti' to the learned counsel for the

petitioners.

(2 of 2) [CW-6672/2021]

Meanwhile, the selection process made pursuant to the

advertisement (Annex-6) dated 18.03.2021 shall remain subject

to he decision of this writ petition.

(VIJAY BISHNOI),J

17-mohit/-

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