Chattar Singh Rathore vs State Of Rajasthan
2022 Latest Caselaw 884 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18114/2021

Hemendra Kumari Chouhan

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 7799/2020

For Petitioner(s) : Dr. Nupur Bhati (through VC) For Respondent(s) : Mr. Pankaj Sharma, AAG (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI Order

18/01/2022

Learned AAG submits that a response to the writ petition has

been filed in CWP No.7799/2020, wherein, the State has indicated

the status of recruitment indicating the posts reserved and total

number of applications received.

It is inter alia indicated that on three posts i.e. Teacher Gr.III

(Level-II) TSP area (English), Teacher Gr.III (Level-II) TSP area

(Science & Maths) and Teacher Gr.II (Level-I) TSP area, the posts

are still vacant.

Learned counsel further submits that the issue raised in the

present petition is now covered by judgment in Ranu Pandya &

Anr. v. State of Rajasthan & Ors.: S.B. Civil Writ Petition

21060/2018, decided on 9.12.2021 at Jaipur Bench.

Learned AAG prays for time to make submissions that in

case the relaxation as available to physically challenged

candidates in terms of judgment in the case of Ranu Pandya

(supra) is granted; whether on the three posts where there are

(2 of 2) [CW-18114/2021]

still vacancies, candidates would become eligible, who might have

been found ineligible on account of eligibility requirements without

relaxation.

Needful may be done before the next date.

List the petitions on 2.2.2022.

Office is directed to delete the name of Mr. Akhilesh

Rajpurohit as counsel appearing for the respondents from the

cause list.

(ARUN BHANSALI),J

29-Sumit/-

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