Naresh Kumar Son Of Shri Begraj ... vs State Of Rajasthan
2023 Latest Caselaw 610 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 995/2023

Naresh Kumar Son Of Shri Begraj Sangwan, Aged About 32
Years, Resident Of Village And Post Kasani, Surajgarh, District
Jhunjhunu (Raj.)
                                                                       ----Petitioner
                                     Versus
1.     State    Of    Rajasthan,        Through         Its       Secretary,   Animal
       Husbandry Department, Govt. Secretariat, Jaipur (Raj.)
2.     Director, Animal Husbandry Department, Govt. Of Raj.
       Jaipur (Raj.)
3.     Secretary, Rajasthan Subordinate And Ministerial Service
       Selection Board, Rajasthan Krishi Prabandh Sansthan
       Parisar, Durgapura, Jaipur (Raj.)
                                                                    ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/01/2023

1. Counsel for petitioner states that petitioner participated in

the recruitment process on the post of Live Stock Assistant

pursuant to the advertisement dated 11.03.2022 wherein

petitioner secured 81.4565 marks which is less than last cut off

marks of selected candidate and by way of instant writ petition,

has challenged the answer of question No.38.

2. The issue involved in this writ petition has been considered

and decided by the coordinate Bench of this Court at Principal

Seat, Jodhpur in the matter of Praveen Senwar Vs. State of

Rajasthan passed in SB Civil Writ Petition No.10276/2022.

(2 of 2) [CW-995/2023]

3. In that view of the matter, the present writ petition stands

dismissed in view of the judgment passed by the coordinate Bench

of this Court in case of Praveen Senwar (Supra).

4. All pending application(s), if any, also stands disposed of.

(SUDESH BANSAL),J

SACHIN/27

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