SUMAN YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE appellant has challenged the judgment dated 18.10.2013 passed by the learned Single Judge of this Court whereby the learned Judge has dismissed the petition filed by the appellant -petitioner.

(2.) THE brief facts of the case are that the appellant filed a writ petition challenging the order dated 12.11.2012, whereby the respondents had cancelled her appointment, and had ordered for fresh selection to commence. In their reply, the respondents claimed that there was a complaint made against the appellant's selection on the ground that her uncle -in -law was a member of the selection committee. Therefore, the selection stands vitiated. After hearing both the parties, the learned Single Judge dismissed the petition filed by the appellant, and directed the respondents to hold fresh selection within a period of three months. The learned Judge also directed the respondents to continue the appellant only for the said period of three months. Hence this appeal before this Court.

(3.) HEARD the learned counsel for the appellant.