Rishita vs The State Of Rajasthan
2021 Latest Caselaw 10351 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8598/2021

Rishita D/o Shri Vinay Kumar, Aged About 18 Years, Resident Of Near Goga Medi Temple, Ward No. 13, Sri Karanpur, District Sri Ganganagar.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, School Education, Govt. Of Rajasthan, Jaipur.

2. Director (Elementary Education), Bikaner.

3. Coordinator And Registrar, Department Of Education Examination, Bikaner.

----Respondents

For Petitioner(s) : Mr. O.P. Sangwa

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/07/2021

Issue notice. Issue notice to stay application also, returnable

within a period of three weeks.

In the meantime, the petitioner shall be permitted to file

offline examination form provisionally for the purpose of her

appearance in the entrance examination of DLD (General) course

pursuant to the advertisement No. 1/2021 dated 07.06.2021

issued by the respondent No. 3, however, the result of said

examination shall not be declared without permission of this

Court.

(VIJAY BISHNOI),J

140-Arun/mohit/-

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