Sanjay Kumar Sharma S/O Shri ... vs The Union Of India Through Chief ...
2023 Latest Caselaw 4425 Raj/2

[2023:RJ-JP:20215]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 22607/2018

Sanjay Kumar Sharma S/o Shri Rambabu Sharma, Aged About
48 Years, R/o B-154, Tilak Nagar, Bharatpur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       The Union Of India Through Chief Secretary, Ministry Of
         Law And Justice, Department Of Legal Affairs, 4Th Floor,
         Shastri Bhawan, New Delhi-110001
2.       The Competent Authority, Notary Cell, Ministry Of Law
         And Justice, Department Of Legal Affairs, 4Th Floor,
         Shastri Bhawan, New Delhi-110004
                                                                 ----Respondents

For Petitioner(s) : Mr. Dinesh Chand Gupta For Respondent(s) : Mr. Pavan Sharma Mr. Amit Jindal

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

1. The present writ petition has been filed by the petitioner with

the prayer to issue directions to the respondents to consider the

application of the petitioner for appointment of Notary Public and

include his name in the interview and call him for interview and

appoint him as a Notary Public for Bharatpur District.

2. Counsel for the petitioner submits that the petitioner has

submitted an application for appointment as Notary Public to the

respondent-Union of India for District Bharatpur (Raj.) but the

respondents are not considering his application.

3. Counsel for the respondents in reply to the petition in para

five has categorically stated that they have received a fresh

[2023:RJ-JP:20215] (2 of 2) [CW-22607/2018]

application from the petitioner on online mode on 14.04.2019 and

whenever the interviews are held for the State of Rajasthan, the

petitioner will be called in the interview, as per the schedule and

the candidature of the petitioner will be considered as per the

procedure.

4. In view of the specific averments made in para five of the

reply to the writ petition, the present writ petition is disposed of

with the directions to the respondents to consider the application

of the petitioner for appointment as a Notary Public and call the

petitioner for interview as and when the next interview schedule is

declared.

5. Accordingly, the present writ petition is disposed of.

6. Since the main petition has been disposed, the stay

application and all other pending application/s, if any, also stands

disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /129

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