Rajasthan Public Service ... vs Reenu Chouhan D/O Shri Ram Prakash ...
2022 Latest Caselaw 4732 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Civil Special Appeal (Writ) No. 786/2021
                                          In
                 S.B. Civil Writ Petition No.10560/2018
Rajasthan Public Service Commission, Through Its Secretary,
Ajmer.
                                                                        ----Appellant
                                        Versus
1.       Reenu Chouhan D/o Shri Ram Prakash Parihar, W/o Amit
         Chouhan, R/o 118, Goverdhan Colony, Mohan Marg, Opp.
         Hotel Laxmi Niwas, New Sanganer Road, Jaipur Raj.
2.       The State Of Rajasthan, Through Its Secretary Higher
         Education, Secretariat, Jaipur.
                                                                  ----Respondents

For Appellant(s) : Mr. Mirza Faisal Baig Advocate. For Respondent(s) : Mr. Vigyan Shah Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

12/07/2022

Heard on admission.

Learned counsel appearing for the appellant-RPSC would

submit that the order passed by the learned Single Judge,

recording a finding of fact that there was no proper

communication of subsequent result including the respondent-writ

petitioner as one of the selected candidates, proceeds on incorrect

factual premise because such information was uploaded on the

website of the RPSC and if the respondent-writ-petitioner has not

acted with promptitude and diligence, no fault can be found with

the procedure adopted by the RPSC. Further referring to an

(2 of 2) [SAW-786/2021]

additional document, which is sought to be filed today along with

an additional affidavit, it is contended before us that the

information in that regard was also published in the newspaper.

We find that the order passed by the learned Single Judge

proceeded on the basis of the material available before it, which

did not include any news publication.

We further find that another candidate Priyanka Choudhary,

who also could not submit her detailed application form on

account of her subsequent inclusion in the supplementary select

list, had approached the RPSC and RPSC allowed her to participate

by accepting her detailed application form beyond the date

prescribed, which on fact is also a case relating to respondent-

writ-petitioner.

Therefore, in the aforesaid circumstances, particularly taking

into consideration that the respondent-writ-petitioner was

permitted by an interim order also to participate in the process of

selection and that no different procedure could be adopted in

respect of similarly situated candidates, we do not find any force

in this appeal and the same is accordingly dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-2

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