Sangeeta Joshi vs The Rajasthan High Court At ...
2023 Latest Caselaw 5307 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 6761/2023

Sangeeta Joshi

----Petitioner Versus The Rajasthan High Court At Jodhpur

----Respondent

For Petitioner(s) : Mr. Khet Singh Rajpurohit For Respondent(s) : Dr. Sachin Acharya, Sr. Advocate (through VC) assisted by Mr. Chayan Bothra

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

25/05/2023

Dr. Sachin Acharya, learned Sr. Advocate prays for some

time to file reply to the writ petition, however, learned counsel for

the petitioner insists that the petitioner be allowed to appear in

the Computer Test schedule to be held tomorrow i.e. 26.05.2023.

Admittedly, when the petitioner filled application form

pursuant to the advertisement No.2248 dated 05.08.2022, she

applied in the General Women category and appeared in the

written examination in the same category, however, later on,

unfortunately her husband expired and on account of that she is

seeking change in her category from General Women to Widow

Women.

Learned counsel for the petitioner has placed reliance on the

judgment dated 30.08.2013 passed by the Division Bench of this

Court in State of Rajasthan & Ors. Vs. Ms. Jamna Rajpurohit

(2 of 2) [CW-6761/2023]

(D.B. Civil Special Appeal No.82/2013) and other connected

writ petitions.

Per contra, learned counsel for the respondents has placed

reliance on the order dated 09.09.2016 passed by the Division

Bench of this Court in State of Rajasthan & Anr. Vs. Jagdish

Prasad & Anr. [D.B. Civil Special Appeal (Writ)

No.611/2016] and argued that by the above referred order the

judgment dated 30.08.2013 rendered in State of Rajasthan &

Ors. Vs. Ms. Jamna Rajpurohit (D.B. Civil Special Appeal

No.82/2013) has been declared per incuriam.

Taking into consideration the above facts and circumstances

of the case, we don't find any case for grant of interim stay order

in favour of the petitioner.

Hence, the stay petition is dismissed.

List this matter in the third week of July 2023.

Learned counsel for the respondents may file reply to the

writ petition by the next date of hearing.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

Abhishek Kumar S.No.113

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