Shyam Sundar Jangid S/O Shri ... vs The Principal Secretary To ...
2022 Latest Caselaw 7751 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Civil Writ Petition No.16427/2022

Shyam Sundar Jangid S/o Shri Kailash Prasad Jangid, Aged
About 44 Years, Resident Of New Anaj Mandi, Lalsot, Dausa.
                                                                    ----Petitioner
                                     Versus
1.     The Principal Secretary To Government, Medical And
       Health Department, Secretariat Rajasthan, Jaipur.
2.     The Director, Medical And Health Services, Rajasthan,
       Jaipur.
3.     Addl.     Director       (Administrative),        Medical    And    Health
       Services, Rajasthan, Jaipur.
                                                                 ----Respondents

For Petitioner(s)           :    Mr. Saket Gupta
For Respondent(s)           :    Dr. V.B. Sharma, AAG



            HON'BLE MR. JUSTICE SUDESH BANSAL

                                     Order

12/12/2022

1. Counsel for petitioner submits that petitioner is aspirant for

recruitment on the post of Lab Assistant in Medical and Health

Department. Grievance of petitioner is that supplementary marks

obtained by him in Class-X are not being taken into consideration

by respondents while preparing the merit list.

2. Counsel for petitioner has placed reliance on the judgment

passed by this Court in Hanuman Singhal vs. State of

Rajasthan [S.B. Civil Writs No.16783/2016] decided on

30.11.2016.

3. Counsel for petitioner prays that he may be permitted to

submit a representation before respondents to consider his

(2 of 2) [CW-16427/2022]

supplementary marks obtained in Class X in view of the judgment

passed in case of Hanuman Singhal (supra).

4. Counsel for respondents has no objection.

5. This writ petition is disposed of with direction that petitioner

is at liberty to move a representation before respondents within a

period of one week and respondents would consider his

representation for taking into consideration of the supplementary

marks obtained by petitioner in secondary education.

6. All pending application(s), if any, stand(s) disposed of.

(SUDESH BANSAL),J

SAURABH/377

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