Surbhi vs The Board Of Secondary Education, ...
2022 Latest Caselaw 3799 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1382/2022

Surbhi

----Petitioner Versus The Board Of Secondary Education, Rajasthan

----Respondent Along with

S.B. Civil Writ Petition No.2763/2022 S.B. Civil Writ Petition No.2800/2022 S.B. Civil Writ Petition No.2885/2022 S.B. Civil Writ Petition No.2892/2022 S.B. Civil Writ Petition No.2966/2022 S.B. Civil Writ Petition No.2986/2022 S.B. Civil Writ Petition No.2996/2022 S.B. Civil Writ Petition No.3285/2022

For Petitioner(s) : Mr. Hanuman Singh Choudhary. For Respondent(s) : Mr. Akhilesh Rajpurohit.

Mr. Milap Chopra.

HON'BLE MR. JUSTICE ARUN BHANSALI Order

10/03/2022

Learned counsel for the petitioners made submissions that

the petitioners are entitled to seek relief as granted in the case of

Indu Patel v. Rajasthan Board of Secondary Education Ajmer &

Anr.: S.B. Civil Writ Petition No.16767/2021, decided on 2.3.2022

and that the petitioners have questioned the validity of more

questions in the examination besides what has been decided by

the Court in the case of Indu Patel (supra).

Learned counsel appearing for the Board made submissions

that against the judgment in the case of Indu Patel (supra), in

(2 of 2) [CW-1382/2022]

D.B. Special Appeal Writ No.160/2022, impugned judgment has

been stayed.

Further submissions have been made that the petitions filed

are highly belated, inasmuch as, the final answer key was

published on 2.11.2021 and the petitions have been filed as late

as 20.1.2022 onwards and the last such petition has been filed on

19.2.2022.

In view of the fact that the respondents in appeal have

questioned the jurisdiction of the Court to pass the order in similar

nature matter and apparently, the petitions are belated, list these

petitions are six weeks, awaiting the result in the appeal/s filed by

the Respondent - State.

In case the appeal/s is/are decided earlier, the parties would

be free to file application in this regard.

Office is directed to connect the matters with each other.

(ARUN BHANSALI),J Sumit/-

Item No. 43, 53, 54, 58, 59, 62, 64, 73 & 77

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