Deepti Verma D/O Shri Kanhaiya Lal ... vs The State Of Rajasthan
2022 Latest Caselaw 7782 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No.18560/2022
                                   Deepti Verma D/o Shri Kanhaiya Lal Verma, W/o Bhuvneshwar
                                   Verma
                                                                                                      ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan & Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Sanjay Buri For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

13/12/2022 Counsel for petitioner states that petitioner participated in the recruitment process on the post of Fireman, pursuant to advertisement dated 05.10.2021 and petitioner qualified the written examination dated 18.04.2022 and was called for Physical Efficiency and Practical Examination on 23.12.2022. In the meanwhile, petitioner has born a child on 23.08.2022, due to which, she is not able to appear for Physical and Practical Examination.

Counsel for petitioner has placed reliance on the order dated 09.04.2021 passed in S.B. Civil Writ Petition No.4778/2021 whereby and whereunder on the similar set of facts, the Co- ordinate Bench of this Court on placing reliance on the previous other judgments, has issued notices and protected the interest of petitioner provisionally.

Heard.

Issue notice to respondents.

In the meanwhile, candidature of petitioner for the post of Fireman shall not be rejected on account of non-appearance in the Physical Efficiency Test and one post shall be kept vacant for the petitioner.

(SUDESH BANSAL),J

SAURABH/26

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