Urmila Labana vs The State Of Rajasthan ...
2024 Latest Caselaw 7857 Raj

Rajasthan High Court - Jodhpur

Urmila Labana vs The State Of Rajasthan ... on 9 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37190]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR.
                 S.B. Civil Writ Petition No. 11699/2024

Urmila Labana W/o Sh. Dilip Labana, Aged About 29 Years,
Resident Of Village And Post Mada, Naya Fala, Dungarpur,
District Dungarpur (Rajasthan).
                                                                             ----Petitioner
                                        Versus
1.       The     State      Of     Rajasthan,          Through          Its     Secretary,
         Department Of Medical And Health, Govt. Of Rajasthan,
         Secretariat, Jaipur.
2.       The Rajasthan Staff Selection Board, Jaipur, Through Its
         President.
3.       The Rajasthan Staff Selection Board, Jaipur, Through Its
         Secretary.
                                                                       ----Respondents


For Petitioner(s)             :     Mr. Inderjeet Yadav.
For Respondent(s)             :     Mr. N.S.Rajpurohit, AAG assisted by
                                    Ms Anita Rajpurohit.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/09/2024

Heard learned counsel for the parties.

Learned counsel for the respondents submits that the

controversy involved in the present case is squarely covered by

judgments rendered by Division Bench of this court in D.B.Civil

Special Appeal (Writ) No.198/2018 (Piyush Kaviya & Ors. V/s The

Rajasthan Public Service Commission & Ors.) decided on

10.04.2018 and D.B.Civil Special Appeal (Writ) No.804/2020

(Rajasthan Public Service Commission v/s Yogita Yaduvanshi)

decided on 19.03.2021.

[2024:RJ-JD:37190] (2 of 2) [CW-11699/2024]

Learned counsel for the petitioner is not in a position to

refute the submission made by learned counsel for the

respondents.

Resultantly, the relief prayed for is in the present writ

petition cannot be granted to the petitioner as the corrections in

the application form are being sought for by the petitioner after

failing to avail the two opportunities granted by the respondents.

In view of above, the present writ petition is dismissed.

(VINIT KUMAR MATHUR),J 18-AnilSingh/-

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