Manju Lata vs State Of Rajasthan
2022 Latest Caselaw 1282 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9941/2018

Manju Lata

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. S.K. Maru through VC For Respondent(s) : Mr. K.S. Rajpurohit through VC

HON'BLE MS. JUSTICE REKHA BORANA

Order

27/01/2022

Counsel for the petitioner submits that the controversy in

question now rests decided by a Division Bench judgment passed

in Special Appeal Writ No.534/2005 (State & Ors. Vs. Ms. Firdos

Tarannum & Anr.) decided on 12.01.2022. The counsel further

submits that all the seats pursuant to the vacancy in question

have not been filled up and therefore, appropriate directions can

be issued in favour of the petitioner.

Counsel for the petitioner prays for time to place on record

status of the vacancy.

List the matter on 25.02.2022 after showing name of Mr.

K.S. Rajpurohit as counsel for the respondents.

(REKHA BORANA),J

28-T.Singh/-

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