Mohammad Rafiq Rangrej S/O ... vs Smt. Manju Rajpal
2023 Latest Caselaw 2874 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 540/2021

                                   Mohammad Rafiq Rangrej S/o Shamsuddin Rangrej
                                                                                                       ----Petitioner
                                                                       Versus
                                   Smt. Manju Rajpal & Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Present in person For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

14/03/2023

The petitioner has filed an additional affidavit dated

10.03.2023 which reflects that one post of Teacher Grade-III

subject Urdu under Physically Handicapped Quota for the year

2012 is vacant, which is required to be carried forward for the

recruitment in the year 2013 in terms of judgment of this Court in

case of Mohammed Farhan Vs. State of Raj. & Ors.: S.B. Civil Writ

Petition No.11382/2017 decided on 08.01.2018. The petitioner

submits that in terms of judgment of this Court in case of

Mohammed Farhan (supra), he is entitled for appointment against

this vacant seat.

Learned counsel for the respondents prays for and is granted

a week's time to complete his instructions.

List the matter on 21.03.2023 as prayed.

(MAHENDAR KUMAR GOYAL),J

Sudha/36

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