Rajasthan High Court - Jodhpur
Prempal Charpota vs State Of Rajasthan on 10 February, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
(1 of 2) [CW-7021/2019] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7021/2019 Prempal Charpota S/o Shri Ram Chandra Charpota, Aged About 26 Years, R/o Mukam Post Bhatar, Tehsil Garhi, District Banswara (Raj.)
----Petitioner Versus
1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj (Panchayati Raj), Government Of Rajasthan, Jaipur, Rajasthan
2. Deputy Secretary, Administrative Reforms (Group-3) Department, Government Of Rajasthan, Jaipur, Rajasthan.
3. Additional Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.
4. Chief Executive Officer, Zila Parishad, Banswara, Rajasthan.
----Respondents For Petitioner(s) : Mr. Parikshit Nayak JUSTICE DINESH MEHTA Judgment 10/02/2020
1. The petitioner applied for the post of Lower Division Clerk, pursuant to the advertisement dated 14.02.2013.
2. The advertisement above referred, apart from the educational qualification, required computer proficiency as an eligibility criteria. The advertisement stipulated that a candidate will have to place a certificate of RS-CIT, issued by the competent authority.
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3. Concededly, neither at the time of filling up the form nor at the time of written examination nor by the document verification, petitioner had such certificate.
4. Requirement of possessing computer proficiency or a certificate of RS-CIT being a mandatory requirement has to be adhered to.
5. In absence of the requisite qualification of computer proficiency, petitioner cannot claim right of appointment.
6. This Court does not find any merit in the writ petition, for which it is, hereby, dismissed.
7. The stay application is also dismissed.
(DINESH MEHTA),J 10-A.Arora/-
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