Shri Vishvaraj Singh Chouhan vs State Of Rajasthan
2022 Latest Caselaw 2026 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1868/2022

Shri Vishvaraj Singh Chouhan S/o Krishna Kant Singh Chouhan, Aged About 25 Years, Vill. Suja Ji Ka Gada, Post Metwala, Tehsil Garhi, Distt. Banswara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Secretariat, Jaipur, Rajasthan.

2. The Director General Of Police, Jaipur, Rajasthan.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr Ravindra Paliwal (VC)
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE ARUN BHANSALI Judgment / Order 05/02/2022

It is submitted by learned counsel for the petitioner that in

the list issued by the respondents on 25.01.2022 (Annx.8), of the

temporarily selected candidates, no details have been provided by

the respondents regarding whether they belong to TSP area or not

and/or their field of sports for which they have been temporarily

selected. Further, the cut-off marks have also not been issued.

In view of the submissions made, issue notice.

A copy of the writ petition be served on Mr Manish Vyas,

AAG, who may complete instructions/file reply by the next date.

List the petition on 18.02.2022.

Office is directed to reflect name of Mr Manish Vyas AAG for

the respondents in the cause list.

(ARUN BHANSALI),J 29-MMA/-

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