Rajasthan Public Service ... vs Kulwant Singh
2021 Latest Caselaw 16559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Special Appeal Writ No. 254/2020

Rajasthan Public Service Commission, Through Its Secretary, Ajmer, Rajasthan.

----Appellant Versus

1. Kulwant Singh S/o Amar Singh, Aged About 26 Years, B/c Kumhar, Resident Of House No.75, Ward No.10, Village 9 Ml Lathawala, Hanumangarh (Raj.).

2. Pooran Singh S/o Ajit Singh, Aged About 25 Years, Village Kerpura, Rasal, Dist. Nagaur (Raj.)

----Respondents

For Appellant(s) : Mr. Tarun Joshi (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment

08/11/2021

This special appeal writ has been filed by the appellant-RPSC

against the order dated 18.01.2019 passed by the learned Single

Judge of this Court in S.B. Civil Writ Petition No.525/2019

(Kulwant Singh & Anr. Vs. RPSC), whereby the learned Single

Judge allowed the writ petition in terms of the similar directions as

given in the case of Akshay Bhatnagar Vs. State of Rajasthan

& Ors. (SBCWP No.4842/2018) decided on 25.01.2018.

The respondents-writ petitioners in the writ petition (SBCWP

No.525/2019) prayed that the present appellant-RPSC be directed

to allow them to appear in the main examination of Rajasthan

State and Subordinate Services Combined Competitive

(2 of 2) [SAW-254/2020]

Examination, 2018 with scribe of their own choice on the basis of

disablement of 100% blindness.

Learned counsel for the appellant-RPSC has informed this

Court that the Rajasthan State and Subordinate Services

Combined Competitive Examination, 2018 has already been

concluded and the respondents has been provided scribe of their

own choice as per the directions given by the learned Single judge

vide impugned order dated 18.01.2019 passed in S.B. Civil Writ

Petition No.525/2019 (Kulwant Singh & Anr. Vs. RPSC).

In view of the fact that the above mentioned examination

has already been over and the relief given by the learned Single

Judge while allowing the writ petition has already been granted to

the respondents-writ petitioners, we are of the opinion that this

special appeal has become infructuous.

In such circumstances, this special appeal writ is dismissed

as having become infructuos.

Stay application also stands dismissed.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Abhishek Kumar S.No.43

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