Jitesh Kumari D/O Virender Singh vs State Of Rajasthan
2021 Latest Caselaw 5530 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8156/2020

                                   Jitesh Kumari D/o Virender Singh, Aged About 29 Years, R/o
                                   Huria Kalan Teh- Neemarana, District Alwar (Raj.)
                                                                                                             ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through The Director, Elementary Education,
                                   Rajasthan, Bikaner.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

01/10/2021

Admittedly, the petitioner was given an opportunity for his

corrections done for getting his form corrected which he did not

avail of. After the selection process is over, prayer for getting his

category changed cannot be accepted in view of the judgment

passed by the Division Bench in D.B. Spl. Appl. Writ

No.332/2021 : Prasant Gatiyala Versus State of Rajasthan

& Anr., dated 17.08.2021.

In view thereof, the writ petition is accordingly dismissed. All

pending applications, if any, shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH/5

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