Devi Lal vs State Of Rajasthan And Anr. ...
2023 Latest Caselaw 8588 Raj

[2023:RJ-JD:35260]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7491/2018

Devi Lal S/o Shri Bhanwar Lal, Resident Of Smeriyo Ka Bas, Village And Post Lohawat, District Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan Through The Principal Secretary, Rural Development And Panchayati Raj Department, Jaipur.

2. Secretary, Rajasthan Subordinate And Ministerial Service Selection Board, Durgapura, Jaipur.

                                                                   ----Respondents


For Petitioner(s)            :    None present
For Respondent(s)            :    --



                        JUSTICE DINESH MEHTA

                                       Order

16/10/2023

1. By way of the present writ petition, the petitioner has raised

a grievance qua question No.106 of the question paper in relation

to the recruitment for the post of Hostel Warden pursuant to the

advertisement dated 29.02.2016.

2. The recruitment notification was notified way back in

September, 2016 and the same is complete by now.

3. Considering that the recruitment relates to the year 2016

and if any seat(s) remained vacant in petitioner's category, have

surely been carried forward and considered in subsequent

recruitments. That apart, in light of judgment rendered by Hon'ble

the Supreme Court in the case of Vikesh Kumar Gupta Vs.

State of Rajasthan & Ors. reported in(2021) 2 SCC 309, the

[2023:RJ-JD:35260] (2 of 2) [CW-7491/2018]

scope of this Court's interference in the correctness of questions

and answers is very limited.

4. The present writ petition is dismissed in terms of the

judgment rendered in the case of Vikesh Kumar Gupta (supra).

5. Stay application stands disposed of.

(DINESH MEHTA),J 146-AbhishekS/-

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