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Urmila Moyal vs State Of Rajasthan ...
2023 Latest Caselaw 3186 Raj

Citation : 2023 Latest Caselaw 3186 Raj
Judgement Date : 18 April, 2023

Rajasthan High Court - Jodhpur
Urmila Moyal vs State Of Rajasthan ... on 18 April, 2023
Bench: Vinit Kumar Mathur

[2023/RJJD/010617]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1095/2023

Urmila Moyal D/o Shri Gulajhari Lal Moyal, Aged About 37 Years, R/o VPO Harsoli, Vaya Renwal, Tehsil Phulera, District Jaipur, Rajasthan.

----Petitioner Versus

1. State of Rajasthan, through the Secretary, Rural Development and Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

2. The Additional Chief Secretary, Rural Development and Panchayati Raj Department, Jaipur, Rajasthan.

3. The Deputy Government Secretary (Pra-2), Rural Development and Panchayati Raj Department, Jaipur, Rajasthan.

4. The Chief Executive Officer, Zila Parishad Dungarpur, District Dungarpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Sunil Beniwal, AAG with Mr. Kunal Upadhyay

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/04/2023

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in S.B. Civil Writ Petition

No.16287/2022 (Anuradha Vs. State of Rajasthan & Ors.) decided

on 03.02.2023 in the following terms:-

"In view of the above and in light of submissions made by learned counsel for the parties and fact that the petitioner has obtained higher marks, inasmuch as, she was called in first round of document

[2023/RJJD/010617] (2 of 2) [CW-1095/2023]

verification, in case, the respondents hold third round of document verification, the petitioner may be permitted to appear for document verification in the third round, in case, the post/s in petitioner's category are vacant."

Learned counsel for the respondents is not in a position to

controvert the submissions made by the learned counsel for the

petitioner.

In view of the submissions made above, the present writ

petition is disposed of in terms of the order passed by this Court

on 03.02.2023 in the case of Anuradha (supra).

(VINIT KUMAR MATHUR),J 44-Shahenshah/-

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