REGENT COMPUTRONICS PVT. LTD.

RAJASTHAN HIGH COURT Appellant

V/S

Rajat Yadav Respondents

Referred Judgements :-

OM PRAKASH SHUKLA V. AKHILESH KUMAR SHUKLA [REFERRED TO]
RAJESH SINGH V. STATE OF RAJASTHAN [REFERRED TO]
MEETA SAHAI V. STATE OF BIHAR [REFERRED TO]
RAMJIT SINGH KARDAM V. SANJEEV KUMAR [REFERRED TO]
SADHANA SINGH DANGI V. PINKI ASATI [REFERRED TO]
JANKI PRASAD PARIMOO VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
ACTION COMMITTEE ON ISSUE OF CASTE CERTIFICATE TO SCHEDULED CASTES AND SCHEDULED TRIBES IN THE STATE OF MAHARASHTRA VS. UNION OF INDIA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
CHATTAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
U P PUBLIC SERVICE COMMISSION ALLAHABAD VS. SANJAY KUMAR SINGH [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
JITENDRA KUMAR SINGH VS. STATE OF U P [REFERRED TO]
DHARAMVEER THOLIA VS. STATE OF RAJASTHAN [REFERRED TO]
ALOK KUMAR PANDIT VS. STATE OF ASSAM [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
VIKAS SANKHALA & ORS. ETC. VS. VIKAS KUMAR AGARWAL & ORS. ETC. [REFERRED TO]
DEEPA E.V. VS. UNION OF INDIA AND ORS. [REFERRED TO]
GAURAV PRADHAN & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]
NIRAVKUMAR DILIPBHAI MAKWANA VS. GUJARAT PUBLIC SERVICE COMMISSION [REFERRED TO]
PRADEEP SINGH DEHAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GOVT. OF NCT DELHI VS. PRADEEP KUMAR [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) A Division Bench of the High Court of Judicature for Rajasthan, Bench at Jaipur, allowed D.B. Civil Writ Petition No. 7564 of 2023 and connected matters vide judgment and order dtd. 18/9/2023[ impugned order]. Aggrieved by the impugned order, the administration of the High Court and its Registrar[appellants] have preferred these civil appeals by special leave.

(2.) The basic facts triggering the appellate proceedings before us are undisputed.

(3.) The Rajasthan District Courts Ministerial Establishment Rules, 1986 were framed to regulate appointments and conditions of service in the ministerial establishments of the District Courts. Thereafter, the Rajasthan High Court Staff Service Rules, 2002 were notified on 5/12/2002, providing for recruitment to the post of Junior Judicial Assistant/Clerk Grade-II by way of a competitive examination comprising two stages, viz. a written test and a computer-based typewriting test.

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RAJASTHAN HIGH COURT Vs. RAJAT YADAV

Referred Judgements :-

JUDGEMENT

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