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Rajbala D/O Narsi Ram vs Rajasthan Staff Selection Board
2022 Latest Caselaw 1192 Raj/2

Citation : 2022 Latest Caselaw 1192 Raj/2
Judgement Date : 1 February, 2022

Rajasthan High Court
Rajbala D/O Narsi Ram vs Rajasthan Staff Selection Board on 1 February, 2022
Bench: Mahendar Kumar Goyal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 680/2022

Rajbala D/o Narsi Ram, Aged About 35 Years, R/o 205,
Shekhasar, Tehsil Phalodi, District Jodhpur, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.     Rajasthan Staff Selection Board, Through Its Chairman,
       State Institute Of Agriculture Management Premises,
       Durgapura, Jaipur - 302018, Rajasthan.
2.     State Of Rajasthan, Through Director, Women And Child
       Development Department, 2, Jal Path, Gandhi Nagar,
       Jaipur.
3.     The Deputy Director (Administration), Integrated Child
       Development Services, 2, Jal Path, Gandhi Nagar, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Ram Prartap Saini with Mr. Aamir Khan through VC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

01/02/2022

This writ petition has been filed by the petitioner seeking

appointment on the post of Pre-Primary Teacher in pursuance of

advertisement dated 21.08.2018.

Learned counsel for the petitioner fairly submits that

controversy involved herein is no more res integra and stands

covered by a judgment of this Court dated 17.01.2022 passed in

S.B. Civil Writ Petition 13209/2020, Archana Bugaliya &

Ors. VS. RSSB & Ors. and prays that this writ petition may also

be decided in terms thereof.

(2 of 2) [CW-680/2022]

In view thereof, this writ petition is also dismissed in view of

dismissal of the writ petition in case of Archana Bugaliya & Ors.

(supra).

(MAHENDAR KUMAR GOYAL),J

PRAGATI/147

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