Ram Kishore S/O Shri Birma Ram vs State Of Rajasthan
2022 Latest Caselaw 7768 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No.17630/2022

                                   Ram Kishore S/o Shri Birma Ram
                                                                                                           ----Petitioner
                                                                           Versus
                                   State Of Rajasthan & Ors.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Ashwinee Kumar Jaiman For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/12/2022

Learned counsel for petitioner states that petitioner secured

higher marks than the cut-off marks advertised by respondents

vide order dated 16.11.2022 (Annexure-5). Further, respondents

have confined the selection to the candidates of District Ajmer

which is arbitrary and discriminatory. Reliance has been placed on

the judgment of Kailash Chand Sharma vs. State of

Rajasthan [2002 (6) SCC 562].

Counsel for respondents seeks time to file reply to the writ

petition.

In the meanwhile, one post of Nursing Grade-II qua the

advertisement dated 02.09.2022 shall be kept vacant.

(SUDESH BANSAL),J

SAURABH/378

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