Kamal Kumar vs Rajasthan High Court, Jodhpur
2021 Latest Caselaw 16732 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 15630/2021

Kamal Kumar

----Petitioner Versus

Rajasthan High Court, Jodhpur

----Respondent

CONNECTED WITH

D.B. Civil Writ Petition No. 15637/2021

Gagandeep

----Petitioner Versus

Rajasthan High Court, Jodhpur

----Respondent

D.B. Civil Writ Petition No. 15638/2021

Himanshu Sharma

----Petitioner Versus

Rajasthan High Court Jodhpur

----Respondent

(2 of 3)

D.B. Civil Writ Petition No. 15640/2021

Satyendra Kumar Gaur

----Petitioner Versus

Rajasthan High Court, Jodhpur

----Respondent

D.B. Civil Writ Petition No. 15641/2021

Hemant Parihar

----Petitioner Versus

Rajasthan High Court Principal Seat Jodhpur

----Respondent

For Petitioner(s) : Mr. Suniel Purohit, Mr. B.S. Sandhu, Mr. Vivek Shrimali, Mr. Muktesh Maheshwari, Mr. Rishabh Purohit

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

Judgment / Order

10/11/2021

Learned counsel for the petitioners have submitted

that the petitioners had appeared for the selection of

Stenographers and their names were figured in the select

list, however the High Court Administration has cancelled

the result and declared fresh results wherein the

(3 of 3)

petitioners were declared unsuccessful. It is further

submitted that the action of the High Court

Administration of cancelling the earlier results without

giving any opportunity of hearing to the petitioners is

absolutely illegal. It is argued that the new formula

adopted by the High Court Administration for declaring

the result of the examination is also faulty.

Issue notice. Issue notice of stay application as well,

returnable on 13.12.2021.

It is clarified that there is no stay against further

selection process, however such further selections shall

be subject to outcome of these writ petitions.

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

163-167 ms rathore

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