Mamta Meena D/O Shri Suresh Kumar ... vs State Of Rajasthan
2021 Latest Caselaw 269 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15872/2019

Mamta Meena D/o Shri Suresh Kumar Meena, Aged About 25
Years, R/o Bai Ka Bas, Kaladera, Tehsil Chomu, District Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Its Principal Secretary,
       Agriculture Department, Secretariat, Jaipur.
2.     Commissioner,         Agriculture        Department,        Krishi   Pant
       Bhawan, C-Scheme, Jaipur.
3.     Rajasthan Employee Selection Board, State Agriculture
       Management Institutional Premises, Durgapura, Jaipur,
       Through Its Chairman
                                                                ----Respondents

For Petitioner(s) : Mr. Narpat Singh Shekhawat For Respondent(s) : Mr. Bhagat Singh Choudhary Mr. Nalin G. Narain, AGC

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

13/01/2021 Learned counsel for the respondents has informed that this

Court in identical writ petitions i.e. SBCWP No.14068/2019,

Pappu Ram Jat Vs. Rajasthan Subordinate and Ministerial

Service Selection Board, Jaipur and connected matters vide

judgment dated 02.06.2020 raising the same issue, have already

adjudicated wherein this Court held as under:-

"22. In view thereof, the result declared finally after the expert opinion, does not warrant any interference. The respondents have also placed material which was relied upon by the experts for reaching to their conclusions. This Court does not burden its judgment with the said aspects. Suffice it to state that this Court is satisfied that the

(2 of 2) [CW-15872/2019]

experts' opinion is based on application of mind and relevant academic material available with them.

23. Consequently, these writ petitions fail and the same are accordingly dismissed. The interim order passed by this Court also stands vacated. The respondents are now directed to proceed with the appointment process on the basis of the final result as declared on the basis of the report of the experts. All pending applications stand disposed of."

The prayer made in the present writ petition being identical

shall stands covered by the aforesaid judgment. The writ petition

is decided in the aforesaid terms.

The writ petition stands disposed of.

All pending applications also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

TN/48

Powered by TCPDF (www.tcpdf.org)