Virendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 7447 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3079/2019

Virendra Kumar S/o Shri Birbal Ram, Aged About 22 Years, Village Raghunathpura, Post Tidiyasar, Tehsil - Ratangarh, District Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Department Of Animal Husbandry , Government Of Rajasthan, Jaipur.

2. The Rajasthan Subordinate And Ministerial Services Selection Board, Through The Chairman, Durgapura, Jaipur.

----Respondents

For Petitioner(s) : Mr. Sikander Khan For Respondent(s) : Mr. Anil Kumar Gaur, AAG assisted by Mr. Salman Agha

HON'BLE MS. JUSTICE REKHA BORANA

Order

18/05/2022

The present writ petition has been filed raising a dispute

about question Nos.103 and 87 of the examination paper

conducted for the purpose of recruitment to the post of Livestock

Assistant, 2018.

Counsel for the respondents has submitted vide a reply that

the controversy pertaining to the said questions has already been

decided in the matter of Champa Lal & Ors. Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.2240/2019)

and other connected matters. It has been submitted that in

pursuance to the judgment passed in Champa Lal's case (supra),

the revised result was published.

(2 of 2) [CW-3079/2019]

Counsel for the petitioner submits that the petitioner's name

did not find place in the revised result as he did not stand in merit.

In view of the above facts, no cause survives in the present

writ petition. Hence, the same is dismissed as having become

infructuous.

(REKHA BORANA),J

95-Ashutosh, Abhishek/-

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