Rajasthan High Court - Jodhpur
Miss Sushma Pandey vs . State Of Rajasthan & Ors. on 8 October, 2014
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. CIVIL WRIT PETITION NO. 6923/2014.
Miss Sushma Pandey Vs. State of Rajasthan & Ors.
..
S.B. CIVIL WRIT PETITION NO. 6712/2014.
Ravindra Kumar Sharma
Vs.
State of Rajasthan & Ors.
..
Final Order dated 08.10.2014
1/3
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
:: ORDER ::
S.B. CIVIL WRIT PETITION NO. 6923/2014.
Miss Sushma Pandey Vs. State of Rajasthan & Ors.
..
S.B. CIVIL WRIT PETITION NO. 6712/2014.
Ravindra Kumar Sharma Vs. State of Rajasthan & Ors.
..
Date of Order :::::: 8th October, 2014.
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. Deepak Nehra ]
Dr. Nupur Bhati ]
Mr. Kailash Jangid ], for the petitioner(s).
Mr. G.R. Punia, Senior Advocate assisted by
Mr. Rajendra Singh, for the Caveator-RPSC.
--
BY THE COURT:
1. The controversy involved in the present case is that after recruitment process for the post of Teacher Grade-II was initiated by the respondent Rajasthan Public Service Commission vide Advertisement Annexure-P/2 dated 02.08.2013, the State Government by a general Notification Annexure-P/6 dated 18.09.2013 has notified that 'Pujari-Sevak' will be added in the S.B. CIVIL WRIT PETITION NO. 6923/2014. Miss Sushma Pandey Vs. State of Rajasthan & Ors.
..
S.B. CIVIL WRIT PETITION NO. 6712/2014.
Ravindra Kumar Sharma Vs. State of Rajasthan & Ors.
..
Final Order dated 08.10.2014 2/3 list of Other Backward Classes. The petitioner belonging to the aforesaid category of OBC claims that his/her candidature may be considered in the aforesaid reserved class of OBC, the petitioner is being a 'Pujari-Sevak'.
2. The learned counsel appearing for the respective petitioners submit they have already filed suitable representation to the respondent - RPSC and the said selection process is still not completed and is underway. The learned counsel appearing for the respondent - RPSC in caveat Mr. G.R. Punia, Senior Advocate fairly submitted that if any appropriate representation is filed by petitioners, the respondent - RPSC will consider the case of the respective petitioners in accordance with law and in terms of the Notification dated 18.09.2013 in consultation with the State Government and appropriate speaking orders will be passed by the Secretary of the respondent - RPSC expeditiously.
3. Upon this assurance given by the learned counsel appearing for the respondent - RPSC Mr. G.R. Punia, Senior Advocate, the learned counsel for the respective petitioners do not press these writ petitions on merits at this stage but seek issuance of appropriate directions to the respondent RPSC to decide the representation of the respective petitioners within a S.B. CIVIL WRIT PETITION NO. 6923/2014. Miss Sushma Pandey Vs. State of Rajasthan & Ors.
..
S.B. CIVIL WRIT PETITION NO. 6712/2014.
Ravindra Kumar Sharma Vs. State of Rajasthan & Ors.
..
Final Order dated 08.10.2014 3/3 period of two months and/or fresh representation to be filed by the respective petitioners within a period 15 days from today.
4. It is needless to observe that if any representation is filed by the respective petitioners, the respondent RPSC is expected in law to decide the same by passing the appropriate speaking orders having regard to the Notification Annexure-3 dated 18.09.2013 qua the present petitioners.
5. Accordingly and in view of the writ petition, these writ petitions are disposed of. No order as to costs. A copy of this order be sent to the parties concerned forthwith.
(Dr. VINEET KOTHARI), J.
/Mohan/ / 103 - 104 /