Om Prakash vs State Of Rajasthan
2022 Latest Caselaw 93 Raj

(1 of 2) [SAW-734/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Special Appeal (Writ) No. 734/2021

Om Prakash S/o Shri Ram Kumar Sharma, Aged about 42 years, R/o Vpo Gheu, Tehsil Bhadra, District Hanumangarh, Rajasthan.

----Appellant Versus

1. State Of Rajasthan, Through Secretary, Rural Development Department And Government Secretariat, Jaipur. Panchayati Of Raj Rajasthan.

2. The Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.

3. The Chief Executive Officer, Zila Parishad Hanumangarh, District Hanumangarh, Rajasthan.

4. The District Education Officer (Headquarter), Elementary Education, District Hanumangarh, Rajasthan.

5. The Coordinator, Examination Agency, Teacher Grade-Iii Director Recruitment 2012 Mohan Lal Sukhadiya University, Udaipur, Rajasthan.

----Respondents

For Appellant(s) : Mr. S.R. Godara

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

04/01/2022

This appeal is filed against the judgment of the learned

Single Judge dated 22.10.2021.

The appellant original petitioner had filed the writ

petition and disputed certain answers provided in the answer key

by the recruiting agency. The learned Single Judge dismissed the

writ petition observing that the written examination in question

was held in 2012, the result was declared in 2015 and the writ

(2 of 2) [SAW-734/2021]

petition was filed in the year 2021. The petition, therefore,

suffered from delay.

We are in agreement with the view of the learned

Single Judge. In the recruitment process which was started in the

year 2012 and culminated in 2015, the petitioner filed the writ

petition before the High Court in 2021 disputing correctness of

some of the answers. The petition was rightly dismissed by the

learned Single Judge on the ground of delay and latches.

The appeal is dismissed.

(RAMESHWAR VYAS),J (AKIL KURESHI),CJ

10-Mak/-

Powered by TCPDF (www.tcpdf.org)