Durga Kumari Choudhary D/O Naina Ram ... vs State Of Rajasthan (2024:Rj-Jp:42922)
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Rajasthan High Court

Durga Kumari Choudhary D/O Naina Ram ... vs State Of Rajasthan (2024:Rj-Jp:42922) on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:42922]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13635/2023

Durga Kumari Choudhary D/o Naina Ram Choudhary, W/o Amit
Kumar, Aged About 30 Years, R/o Gandhi Chowk, Joshi Wali Gali,
Halena, Tehsil-Weir, District-Bharatpur Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Principal Secretary (Home),
         Department Of Home, Rajasthan Govt. Secretariat, Jaipur
         (Rajasthan)
2.       Director    General      Of    Police,      Rajasthan,        Police   Head
         Quarters, Jaipur (Rajasthan)
3.       Additional Director General Of Police, (Recruitment And
         Promotion       Board)        Police      Head           Quarters,     Jaipur
         (Rajasthan)
4.       The Superintendent Of Police, Ajmer District Ajmer,
         Rajasthan
5.       Deputy Commandant, Hadi Rani Mahila Batallion (I.R.),
         Ajmer, District-Ajmer, Rajasthan.
                                                                    ----Respondents

For Petitioner(s) : Mr. Akhilesh K. Pareek with Mr. Rakesh Prajapat For Respondent(s) : Mr. Vinod Kumar Gupta, AGC with Ms. Karishma Soni

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2024

Pursuant to order of this Court dated 26.09.2024, an

affidavit of Shri Narendra Singh-Commandant, Hadi Rani Mahila

Battalion (I.R.), Ajmer dated 10.10.2024 has been submitted for

perusal of this Court.

[2024:RJ-JP:42922] (2 of 2) [CW-13635/2023]

As per the affidavit, one post of Constable (General) against

the vacancies advertised on 29.10.2021 is vacant.

In view thereof, this writ petition is disposed of in following

terms as agreed and requested by the learned counsels for the

respective parties:-

1. The petitioner shall be subjected to physical efficiency

test within a period of two months from today.

2. The petitioner shall be extended appointment on the

post of Constable, if found eligible in all respects.

3. In case, the petitioner is extended appointment, her

appointment shall be reckoned from the date of appointment for

all service benefits.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/428

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