Vinayak Paneri vs Rajasthan Staff Selection Board, ...
2023 Latest Caselaw 5085 Raj

[2023/RJJD/016824]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 57/2023

Vinayak Paneri S/o Shri Dinesh Chandra Paneri, Aged About 22 Years, R/o 37/302, Paswan - Ji - Ki Mandir Ki Gali, Radaji - Ka - Hata, Udaipur.

----Petitioner Versus Rajasthan Staff Selection Board, Jaipur, Through Its Secretary.

----Respondent

For Petitioner(s) : Mr. Jai Kishan Rankawat For Respondent(s) : Mr. Vineet Sanadhya

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in a bunch of writ petitions led by

S.B Civil Writ Petition No.1128/2023 (Mahendra Meena Vs.

State of Rajasthan & Ors.) and other connected matters

decided on 06.04.2023, wherein the Hon'ble Court has held as

under:-

"In view of the contentions raised by the learned counsel for the parties, this Court deems it appropriate to dispose of these writ petitions with a direction to the respondents to reconsider/re-examine the answers to the objectionable questions challenged in these writ petition by the expert committee. While examining the same, the contentions raised in these writ petitions may be considered as objections. The expert committee shall pass the appropriate orders with respect to the adjudication made by them on the objectionable questions raised in the writ petitions. The said exercise of examination by the expert

[2023/RJJD/016824] (2 of 2) [CW-57/2023]

committee shall be completed within a period of six weeks from today."

For the self same reasons, the present writ petition is also

disposed of in terms of the judgment rendered in the case of

Mahendra Meena (supra).

Stay petition as well as other pending applications, if any,

shall stand disposed of accordingly.

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 305-Shahenshah/-

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