Anjali Kumari D/O Shri Lakhan Singh vs State Of Rajasthan (2024:Rj-Jp:44386)
2024 Latest Caselaw 6200 Raj/2

Rajasthan High Court

Anjali Kumari D/O Shri Lakhan Singh vs State Of Rajasthan (2024:Rj-Jp:44386) on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44386]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14687/2024
                                    Anjali Kumari D/o Shri Lakhan Singh, Aged About 23 Years, R/o
                                    V And P. O. Kakrua Tehsil - Rupwas, District Bharatpur, And
                                    Rajasthan.
                                                                                                          ----Petitioner
                                                                             Versus
                                    1.         State  Of   Rajasthan,  Through    Secretary,    Home
                                               Department, Government Of Rajasthan, Jaipur (Raj.)
                                    2.         Director General Of Police, Police Head Quarters, Jaipur
                                               (Raj.)
                                    3.         Additional Director General Of Police (Recruitment And
                                               Promotion Board), Office Of Director General Of Police,
                                               Police Head Quarters Jaipur (Raj.)
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Mukesh Kumar Meena For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 22/10/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The petitioner is permitted to participate in the

recruitment process for appointment to the post of Constable

pursuant to the advertisement dated 29.10.2021.

2. If the petitioner is offered appointment finding her to be

eligible and entitled for it, she shall be entitled for all

consequential benefits from the date person less meritorious

than her has been extended appointment pursuant to the

advertisement as aforesaid, although notionally.

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

(MAHENDAR KUMAR GOYAL),J Manish/25

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