Pushpa Kumari vs State And Anr
2022 Latest Caselaw 12179 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1512/2016

Pushpa Kumari

----Petitioner Versus State and Anr.

----Respondents

For Petitioner(s) : Mr. Rakesh Arora For Respondent(s) : Mr. Rajesh Parihar, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

10/10/2022

In the present matter by virtue of the interim order dated

07.04.2016, the respondents were directed to accept the

petitioner's offline application form for the recruitment process.

Learned counsel for the petitioner submitted that in

pursuance to acceptance of her application form, she participated

in the selection process but her result has not been declared so

far. It is relevant to note that meanwhile, vide order dated

10.10.2017 passed in S.B. Civil Writ Petition No.16517/2016, it

has been held that the recruitment process conducted by the

respondent-Department is well in terms of law and it was directed

that the recruitment process be completed in accordance with the

qualifications as contemplated under the Rules of 1963. The said

judgment dated 10.10.2017 was affirmed by the Division Bench

vide judgment dated 19.04.2018 in D.B. Special Appeal Writ

No.312/2018.

In view of the same, prayer No.(a) of the petitioner

regarding the quashing of the advertisement dated 30.12.2015 no

(2 of 2) [CW-1512/2016]

more survives. However, before proceeding on the matter, it would

be essential that the result of the petitioner be placed on record

by the respondent-Department.

Let the result of the petitioner be placed on record within a

period of two weeks.

List the matter on 20.10.2022.

(REKHA BORANA),J 23-Sachin/-

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