Chandra Singh Rathod vs Rajasthan Staff Selection Board ...
2025 Latest Caselaw 3642 Raj

Rajasthan High Court - Jodhpur

Chandra Singh Rathod vs Rajasthan Staff Selection Board ... on 1 August, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:34132]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14505/2025

Chandra Singh Rathod S/o Shri Pushp Singh Rathod, Aged About
27 Years, R/o Village Nimbi Jodha, Ladnun, District Deedwana-
Kuchaman.
                                                                        ----Petitioner
                                       Versus
1.       Rajasthan      Staff     Selection        Board,       Durgapura,       Jaipur.
         Through Its Secretary.
2.       The    Joint       Secretary,       Information            Technology     And
         Communication Department, Government Of Rajasthan,
         Jaipur.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Gulab Singh Naruka
For Respondent(s)             :    -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

01/08/2025

1. Learned counsel for the petitioner states that the issue

involved in the instant writ petition is squarely covered by the

order dated 30.05.2024 passed by a coordinate Bench of this

court in S.B. Civil Writ Petition No.9607/2024 (Hariom Vs.

The State of Rajasthan & Ors.).

2. Learned counsel, therefore, prays that the petitioner may be

permitted to file a detailed representation before the

competent authorities for redressal of his grievances.

3. In view of the above, the present writ petition is disposed of

with liberty to the petitioner to file a representation to the

[2025:RJ-JD:34132] (2 of 2) [CW-14505/2025]

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioner falls within the

purview of the law laid down by this Court in the case of Hariom

(supra); the same shall be decided in terms of the judgment

above.

4. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case

the averments made therein are found to be correct, the petitioner

would be entitled to the relief sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 63-divya/-

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