Chandra Vijay Singh vs The Honorable High Court Of ...
2022 Latest Caselaw 13307 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9262/2022

Chandra Vijay Singh S/o Chhavi Raj Singh, Aged About 42 Years, Village Bhawanipura, Post Kharwa, Tehsil Masuda, District Ajmer, Rajasthan.

----Petitioner Versus

1. The Honorable High Court Of Judicature For Raj. At Jodhpur, Through The Registrar General, Rajasthan High Court, Principal Seat Jodhpur, Rajasthan.

2. The Registrar (Exam), Rajasthan High Court, Principal Seat Jodhpur.

----Respondents

For Petitioner(s) : Dr. Nupur Bhati with Mr. Vikram Singh Bhati For Respondent(s) : Mr. Sachin Acharya, Sr. Advocate assisted by Mr. Chayan Bothra

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

11/11/2022

This writ petition has been filed by the petitioner challenging

the action of the Rajasthan High Court, Jodhpur whereby, his

candidature has been rejected on the ground that he has failed to

submit Economically Weaker Sections (EWS) certificate issued one

year prior to the last date of filing online application.

This Court vide order dated 21.07.2022 while issuing notices

to the respondent- Rajasthan High Court, Jodhpur directed that

the petitioner be provisionally allowed to appear in the

examination of District Judge, 2020 held on 23 rd & 24th July, 2022

(2 of 2) [CW-9262/2022]

with a further direction that the result of the petitioner shall not

be declared without prior permission of this Court.

On 3.11.2022, this Court directed the counsel for the

Rajasthan High Court, Jodhpur to produce result of the petitioner

in a sealed envelope and today, the result of the petitioner is

produced in the sealed envelope, which was opened and it is

revealed that the petitioner has failed to secure required minimum

marks for passing the aforesaid examination.

Keeping in view the fact that as the petitioner has failed in

the written examination of the District Judge, 2020, this writ

petition is dismissed.

However, the petitioner is at liberty to file a fresh writ

petition, if occasion so arises..

(FARJAND ALI),J (VIJAY BISHNOI),J

Surabhii/58-

Powered by TCPDF (www.tcpdf.org)