Bharat Lal Koli vs State Of Rajasthan
2021 Latest Caselaw 15391 Raj

(1 of 2) [CW-9924/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9924/2021

Bharat Lal Koli S/o Ram Lal Koli, Aged About 40 Years, R/o 2/10, I.g.n.p. Colony, Bikaner, District Bikaner, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Secretariat, Jaipur.

2. Rajasthan Staff Selection Board, Jaipur, Through Its Chairman, Rajasthan Agriculture Management Institute Premises, Durgapura, Jaipur.

3. Rajasthan Subordinate And Ministerial Services Selection Board, Jaipur, Through Its Chairman, Rajasthan Agriculture Management Institute Premises, Durgapura, Jaipur.

                                                                     ----Respondents


For Petitioner(s)             :     Mr. Nishank Madhan
For Respondent(s)             :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

04/10/2021

This writ petition has been filed questioning the incorporation

of Note No.1 of Clause 7 of advertisement No.8/2018 dated

25.04.2018 (Annex.3).

It is, inter-alia, submitted in the writ petition that the

insertion of the said condition after advertisement dated

16.09.2016 (Annex.1) did not contain any such condition, is not

justified.

However, perusal of the advertisement dated 25.04.2018

(Annex.3) indicates that the said insertion is based on direction

given in DBCWP No.12145/2016 : Rajveer Singh & Ors. v. UOI &

Ors., decided on 17.01.2017.

(2 of 2) [CW-9924/2021]

In view of the fact that the insertion is based on the

judgment of the Division Bench, the plea sought to be raised

seeking to question the insertion cannot be countenanced.

There is no substance in the writ petition, the same is,

therefore, dismissed.

(ARUN BHANSALI),J

20-Rmathur/-

Powered by TCPDF (www.tcpdf.org)