Kailash Tandi vs State Of Rajasthan
2023 Latest Caselaw 92 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4718/2022

Kailash Tandi S/o Hukma Ram Tandi, Aged About 21 Years, Village Burkiya, Tehsil Bhopalgarh, District Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of School Education, Govt. Of Rajasthan, Secretariat, Jaipur

2. The Principal Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

3. Director, Elementary Education, Rajasthan, Bikaner

----Respondents

For Petitioner(s) : Mr. Pradeep Singh Chouhan for Mr. Hanuman Singh For Respondent(s) : Mr. Dhairyaditya Rathore for Mr. Pankaj Sharma, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

04/01/2023

In the present matter, after hearing the arguments, the

judgment was reserved by this Court. During the dictation of the

judgment, it was observed that in the writ petition, the cut off has

been mentioned as 75 by the petitioner whereas in the reply, cut

off has been mentioned as 84 by the respondents. Therefore, to

clarify the said fact, the matter was ordered to be listed in the 'To

Be Mentioned' category.

On 03.01.2023 i.e. yesterday, none was present on behalf of

the petitioner and therefore, the matter has been listed today. It

has been clarified by learned counsel for the respondents that at

(2 of 2) [CW-4718/2022]

the initial stage wherein candidates numbering two times of the

seats advertised were called, the cut off was 75 and after the final

selection, the cut off remained to be 84.

In view of the clarification made, the judgment has been

pronounced today. The writ petition is dismissed (see separate

order).

(REKHA BORANA),J 45-Sachin/Dharmendra/-

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