Shanu Kumari Daughter Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 1634 Raj/2

   [2023/RJJP/001803]

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                D.B. Civil Special Appeal (Writ) No. 60/2023

                                             In

                     S.B. Civil Writ Petition No.17291/2022

   Shanu Kumari Daughter Of Shri Jogender Kumar Siddh, Aged
   About 21 Years, Resident Of Plot No. 2/111, Scheme No. 10-B,
   Alwar (Rajasthan)
                                                                         ----Appellant
                                         Versus
   1.       State Of Rajasthan, Through Secretary, Economics And
            Statistical Department, Govt. Secretariat, Jaipur.
   2.       Rajasthan     Public      Service       Commission,         Ajmer   (Raj.)
            Through Its Secretary.
   3.       Registrar, Raj Rishi Bhartrihari Matsya University, Alwar
            (Raj.)
                                                                      ----Respondents

For Appellant(s) : Ms. Jamasi, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Judgment / Order

06/02/2023

Heard.

This appeal is preferred against the interim order dated

17.01.2023, by which prayer for stay has been rejected.

Learned counsel for the appellant would submit that for no

fault on the part of the appellant, appellant was ousted from the

process of selection, therefore, the learned Single Judge ought to

have protected the interest of the appellant by directing a post to

be kept vacant.

[2023/RJJP/001803] (2 of 2) [SAW-60/2023]

Since, the appellant has already been allowed to participate

in the process of selection, but has been found ineligible, we are

of the view that the order of the learned Single Judge does not

warrant any interference. It goes without saying that the

appointment will be subject to the final outcome of the petition.

In case, the appellant succeeds, the respondents shall be

liable to appoint the appellant by removing the last selected

candidate.

With the above observations, this appeal is dismissed.

(ANIL KUMAR UPMAN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /4

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