MEGHA SHAH Vs. NARESH GANGWAL

JUDGEMENT

(1.) Reply to the writ petition has been filed on behalf of the State, wherein it is mentioned that the appointment can be given to the petitioner as per the directions issued by this Court on 23/2/2018 in S.B. Civil Writ Petition No.11997/2015 after her candidature is assessed by the respondent RPSC.

(2.) It is noticed that notice to the Secretary, RPSC has not been issued till date.

(3.) The application is allowed. Shri Harji Lal Atal, Secretary, RPSC, Ajmer is substituted in place of respondent No.4. The amended cause title, already filed, be taken on record.