Khushbu Kanwar vs The State Of Rajasthan
2021 Latest Caselaw 12269 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9793/2021

Khushbu Kanwar W/o Aaditya Singh D/o Bajrang Singh, Aged About 27 Years, R/o Village Sanwrad, Deedwana, Dist. Nagaur, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Ayurved, Rajasthan, Jaipur.

2. The Director, Department Of Ayurved, Ajmer.

3. Deputy Director, Department Of Ayurved, Nagaur (Rajasthan).

4. Additional District Collector, Didwana, Dist. Nagaur.

5. Sub Divisional Officer, Ladnun, Nagaur.

----Respondents

For Petitioner(s) : Mr. PR Singh For Respondent(s) : Mr. Anil Gaur, AAG

JUSTICE DINESH MEHTA

Judgment

05/08/2021

(1) Mr. Anil Gaur, learned AAG appearing for the respondent-

State submits that due to inadvertence certain error had crept in

selection process in question and the State has decided to carry

out fresh selection process. A copy of the communication dated

4.8.2021 in this regard, produced for perusal of the Court, is

taken on record.

(2) In view of the aforesaid, nothing remains to be done in the

present writ petition.

(3) The proceedings of the writ petition are, therefore, closed.

(2 of 2) [CW-9793/2021]

(4) The State is however, directed to carry out the selection

process as early as possible preferably within a period of six

weeks from today.

(5) The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

73-CPGoyal/-

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