Rajasthan High Court - Jaipur
Pramod Kumar S/O Shri Jaisaram vs Rajasthan Staff Selection Board on 22 September, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 3) [CW-6820/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 6820/2021
1. Pramod Kumar S/o Shri Jaisaram, Aged About 28 Years,
R/o Village Shiv Dan Singh Pura, Post Khohar, Tehsil
Behror, Dist. Alwar Rajasthan.
2. Asha Meerwal S/o Shri H.l. Meerwal, Aged About 38
Years, R/o R.k. Verma Plot No. 20, Laxami Vihar-C,
Shekhawat Colony Meenawala, Sirsi Road, Jaipur
Rajasthan.
----Petitioners
Versus
Rajasthan Staff Selection Board, Through Its Secretary, State
Instute Of Agriculture Management Premises, Shreeji Nagar,
Prithviraj Colony, Durgapura, Jaipur, Rajasthan 302018
----Respondent
For Petitioner(s) : Mr. Himanshu Jain.
For Respondent(s) : Mr. Nalin G. Narain, AGC.
Mr. Arpit Jain.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
22/09/2021
This writ petition has been filed by the petitioners seeking direction to the respondents to consider the case of the petitioners for change of category in shorthand test from English to Hindi in the selection process advertised pursuant to the notification dated 04.07.2018 for the post of Stenographer-2018.
It is, inter alia, submitted in the writ petition that the recruitment process is in two phases. The petitioners have cleared the first phase, however, on account of inadvertence though the petitioners are qualified for shorthand in Hindi, in the online application form, they indicated as shorthand English. (Downloaded on 22/09/2021 at 10:46:25 PM)
(2 of 3) [CW-6820/2021] Further submissions have been made that though the respondent-Board permitted corrections during the period 01.04.2021 to 10.04.2021, on account of Covid-19 Pandemic, the petitioners could not do the needful and, therefore, they may now be permitted to change their category from Shorthand (English) to Shorthand (Hindi).
Further submissions have been made that the second phase test is scheduled to be held from 29.10.2021 to 31.10.2021 and no third party rights have been created and, therefore, in view of the judgment in the case of Kavita Choudhary v. The Registrar (Examination), Rajasthan High Court, Jodhpur : DBSAW No. 1700/2017, decided on 01.11.2017, the petitioners may be permitted to change the category.
Learned counsel appearing for the respondents made submissions that the petitioners have taken a spacious plea of Covid-19 Pandemic, the entire world was working during the said period, except for the petitioners, there is none, who has on account of the Pandemic claimed that they could not do the needful during the said period and, therefore, the petition deserves to be dismissed.
I have considered the submissions made by learned counsel for the parties and have perused the material available on record.
The facts are not in dispute that the petitioners apparently mistakenly indicated category Shorthand (English) instead of Shorthand (Hindi) in the online application form and thereafter did not do the needful when the window was given by the respondent- Board and is now seeking relief for being permitted to change the category from Shorthand (English) to Shorthand (Hindi). (Downloaded on 22/09/2021 at 10:46:25 PM)
(3 of 3) [CW-6820/2021] Division Bench of this Court in the case of Kavita Choudhary (supra), had indicated that if no third party rights are created, the candidates can be permitted to make corrections qua the mistake committed. In those circumstances, though the plea raised by the petitioners regarding failure to do the needful between 01.04.2021 to 10.04.2021 is not convincing enough, they are permitted to change the category from Shorthand (English) to Shorthand (Hindi).
Consequently, the petition is allowed. The respondents are directed to permit the petitioners to change their category from Shorthand (English) to Shorthand (Hindi) after making payment of the requisite fees i.e. Rs.300/- for each candidate and permit the petitioners to appear in the second phase test for Shorthand (Hindi).
(ARUN BHANSALI),J 205/PKS (Downloaded on 22/09/2021 at 10:46:25 PM) Powered by TCPDF (www.tcpdf.org)