Rajasthan High Court - Jaipur
Natwar Singh Shekhawat S/O Shri Kishore ... vs State Of Rajasthan on 3 December, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13582/2021
Natwar Singh Shekhawat S/o Shri Kishore Singh Shekhawat
----Petitioner
Versus
State Of Rajasthan and Ors.
----Respondents
For Petitioner(s) : Mr. Ajatshatru Mina For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 03/12/2021 Learned counsel for the petitioner submits that he, being a member of ministerial cadre under the Rajasthan Commercial Taxes Sub-ordinate Services, applied as a Departmental Candidate (DC) in RAS Combined Competitive Examination-2018 and stood qualified but, his candidature is not being considered for appointment as on account of inadvertent bonafide error in the Detail Application Form whereby, he could not opt for Rajasthan Commercial Taxes Sub-ordinate Services.
Drawing attention of this Court towards the advertisement dated 02.04.2018 and Rule 6 of the Rajasthan Commercial Taxes Sub-ordinate Services (General Branch) Rules, 1975, learned counsel submitted that a DC can apply for appointment in his respective department only and hence, omission, even if any, loses its significance.
Issue notice of writ as well as of stay application. Rule is made returnable by five weeks. Notices be filed in two sets. One (Downloaded on 03/12/2021 at 09:50:39 PM) (2 of 2) [CW-13582/2021] set of notices be sent through registered post with acknowledgment due. Steps to be taken within a week.
Heard learned counsel for the petitioner on interim relief. Taking into consideration the contention advanced by the learned counsel for the petitioner and the material on record, this Court deems it just and proper to direct the respondents to keep one post of Junior Commercial Taxes Officer vacant, till further orders.
(MAHENDAR KUMAR GOYAL),J MADAN/58 (Downloaded on 03/12/2021 at 09:50:39 PM) Powered by TCPDF (www.tcpdf.org)