Dr. Ankesh Singh Bhadoria vs Rajasthan Public Service ...
2022 Latest Caselaw 3929 Raj

(1 of 2) [CW-2679/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2679/2022

Dr. Ankesh Singh Bhadoria S/o Vijay Singh Bhadoria, Aged About 41 Years, Currently At Plot No.26 Degadi, Jodhpur, Rajasthan.

----Petitioner Versus

1. Rajasthan Public Service Commission, Through The Secretary, Ajmer.

2. State Of Rajasthan, Department Of Ayurveda Through Its Secretary, Jaipur, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)          :        Mr Vinay Kothari
For Respondent(s)          :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

11/03/2022

An application IA No.01/2022 has been filed by the petitioner

seeking impleadment of all successful candidates as party

respondents to the present writ petition.

For the reasons indicated in the application, the same is

allowed. The petitioner is permitted to implead them as the

respondents No.3 to 35 to the present writ petition.

Amended cause title filed is taken on record.

Office is directed to amend online records.

Heard on admission.

Issue notices of the petition and stay application to the

respondents, returnable in four weeks.

Notices when issued be given dasti to the counsel for the

petitioner for service on the respondents.

(2 of 2) [CW-2679/2022]

In case appointments were accorded to the respondents as

per merit list issued by the RPSC, the same would remain subject

to final outcome of the present writ petition.

(ARUN BHANSALI),J 190-MMA/-

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