VIRENDRA SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-8-81
HIGH COURT OF RAJASTHAN
Decided on August 13,2020

VIRENDRA SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Counsel appearing on behalf of the respondent-RPSC submitted that the list of selected candidates has been sent by them to the State Government for further process.
(2.) Counsels appearing on behalf of the petitioners have not disputed the above fact.
(3.) In that view of the matter, the present writ petitions are disposed of with liberty to the State Government to proceed further with the counselling process in accordance with law.;


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