Parwati Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 8355 Raj

[2023:RJ-JD:34131]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 10744/2023

Parwati Kumari D/o Shri Chandra Shekhar Sharma W/o Mukesh Kumar Sharma, Aged About 34 Years, R/o Village And Post Chandgothi, Tehsil Rajgarh, District Churu (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Primary Education Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. Rajasthan Staff Selection Board, Durgapura, Jaipur, Rajasthan Through Its Secretary.

3. The Director, Elementary Education Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. Ramesh Devasi. 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.

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

[2023:RJ-JD:34131] (2 of 2) [CW-10744/2023]

the master question paper will not be sent to the Expert

Committee will not be applicable in the present case.

(VINIT KUMAR MATHUR),J 40-AnilSingh/-

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