Smt. Vimla vs State And Ors
2021 Latest Caselaw 17912 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Petition No. 9882/2014

Smt. Vimla W/o Late Shri Bhurji, Aged About 40 Years, Resident Of Harijan Basti, District Nagaur.

----Petitioner

Versus

1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

3. The Municipal Corporation,., Nagaur Through Its Commissioner.

                                                                                                          ----Respondents


                                   For Petitioner(s)            :     Mr. DLR Vyas
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

29/11/2021

Heard.

The petitioner seeks appointment on the post of "Safai

Karamchari" pursuant to the advertisement issued by the respondents.

Learned counsel for the petitioner has frankly admitted that the

selection process pursuant to the advertisement issued by the

respondents has already been completed and no vacancies are

available.

In view of the above admitted position, that the selection process

has attained finality, I am not inclined to interfere in this writ petition,

hence the same is dismissed.

(VIJAY BISHNOI),J

Surabhii/

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