Vijay Laxmi vs State Of Rajasthan ...
2023 Latest Caselaw 4850 Raj

[2023/RJJD/015892]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 448/2023

1. Vijay Laxmi D/o Shri Prabhati Lal, Aged About 33 Years, Resident Of Vpo - Hamiri Kalan, Tehsil Malsisar, District Jhunjhunu (Raj.).

2. Gomati Devi D/o Shri Banwari Lal, Aged About 31 Years, Resident Of Vpo - Palathana, Via Khuri Bari, Tehsil Dhod, District Sikar (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Additional Chief Secretary, Panchayati Raj Department, Govt. Secretariat, Jaipur.

2. The Chief Executive Officer Cum Member Secretary, Zila Parishad, Dungarpur (Raj.).

----Respondents

For Petitioner(s) : Mr. R. S. Mankad For Respondent(s) : Mr. Sunil Beniwal, AAG assisted by Mr. Kunal Upadhyay

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

18/05/2023 In view of the order passed by this Court on 12.04.2023,

reply has been filed by the respondents, wherein they have

submitted that out of the 7 vacant seats available in the category

of the petitioner, 6 seats have been filled up and 1 post has been

kept vacant which is required to be granted to the person in

whose favour a judgment has been rendered by this Court in S.B.

Civil Writ Petition NO.14087/2022 (Jagrati Pandya V/s The

State of Rajasthan & Ors.) decided on 17.10.2022.

Therefore, no relief can be extended to the petitioner.

Accordingly, the present writ petition is, therefore,

dismissed.

(VINIT KUMAR MATHUR),J 32-SunilS/-

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