SHONIMA MISHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that pursuant to the advertisement dtd. 21/8/2018 and stipulation contained therein, the petitioner after applying for permission from the department, applied pursuant to the said advertisement, however, by order dtd. 8/1/2019 (Annex.7), an administrative decision has been taken by the respondents not to accord permission in this regard.

(2.) It is submitted by learned counsel for the petitioner that the administrative decision is bad. It is further submitted that in the result declared by the respondent - Board on 31/7/2019, the roll number of the petitioner has been reflect in the list of successful candidates and in absence of the permission, candidature of the petitioner would be rejected by the respondents.

(3.) In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within a period of three weeks.