Mahendra vs State Of Rajasthan
2023 Latest Caselaw 8343 Raj

[2023:RJ-JD:34113]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 10367/2023

1. Monika Seervi D/o Ashok Panwar, Aged About 22 Years, R/o Bera - Dabla, Bhakerwas Village, Jaitaran, Pali (Rajasthan).

2. Deepika Chaudhary D/o Shobharam Choudhary, Aged About 25 Years, R/o Kalo Ka Mohalla, Jhujhanda Village, Jaitaran, Pali (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary To The Government, Rajasthan, Jaipur.

2. The Rajasthan Subordinate And Ministerial Service Selection Board, Through The Chairman Of The Board, Jaipur.

3. The Secretary Of The Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur.

----Respondents

For Petitioner(s) : Mr. Pankaj Choudhary. For Respondent(s) : Mr. Vinit Sanadhya.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/10/2023

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.10309/2023 (Raman Choudhary

V/s The Chairman of Rajasthan Staff Selection Board &

Anr.) decided on 05.10.2023.

[2023:RJ-JD:34113] (2 of 2) [CW-10367/2023]

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

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

Raman Choudhary (supra).

It is made clear that the direction given in the case of Raman

Choudhary (supra) to the effect that question Nos.3, 27 & 50 of

the master question paper will not be sent to the Expert

Committee will not be applicable in the present case.

(VINIT KUMAR MATHUR),J 26-AnilSingh/-

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