Rekha Madnani W/O Sh. Lakshman ... vs Union Of India
2022 Latest Caselaw 6405 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 7109/2022

                                      Rekha Madnani
                                                                                                          ----Petitioner
                                                                          Versus
                                      Union Of India & Anr.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sunil Samdaria Advocate. For Respondent(s) : Mr. R.D. Rastogi, Additional Solicitor General assisted by Mr. C.S. Sinha Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

28/09/2022

At the outset, while an application for appropriate direction

has been moved by the petitioner submitting that as no reply has

been filed before the Court till date and the proceedings for

selection are continuing, he may be permitted to participate in the

further proceedings of selection, learned Additional Solicitor

General would submit that an application for transfer has been

made before the Hon'ble Supreme Court.

In view of disclosure so made by the learned Additional

Solicitor General, list this case after two weeks.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-113

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