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  • Sub-Rule (1) of Rule 20 of Rajasthan Education Subordinate Service Rules, 1971.
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  • Sub-Rule (1) of Rule 20 of Rajasthan Education Subordinate Service Rules, 1971.

    Ashok Kumar Sharma And Others v. State Of Rajasthan And Others

    Alok Sharma, J.:— A copy of the petition be supplied to Mr. Ganesh Meena, AAG for the State. His name be shown in the cause list.

    2. Mr. Nitin Jain appearing for the respondent-Rajasthan Public Service Commission (hereinafter ‘RPSC’) seeks time to file reply to the writ petition.

    3. Put up after ten days, as prayed. In the meantime, the Secretary, RPSC is directed to issue a revised select list, if warranted, excluding ineligible candidates for the post of Senior Teacher (Social Science) pursuant to the advertisement dated 13.07.2016. He should further also simultaneously therewith issue a waiting list in terms of Sub-Rule (1) of Rule 20 of Rajasthan Education Subordinate Service Rules, 1971. This be done within a period of ten days from today.

    4. A copy of this order be furnished to Mr. Ganesh Meena, AAG and Mr. Nitin Jain for onward transmission and compliance.

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    Ashok Kumar Sharma And Others v. State Of Rajasthan And Others
    (Mar 13, 2019)