Supreme Court - Daily Orders
The State Of Rajasthan vs Deepu Choudhary on 5 February, 2024
Bench: Hrishikesh Roy, Prashant Kumar Mishra
1
ITEM NO.8 COURT NO.6 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).28611/2023
(Arising out of impugned final judgment and order dated 21-02-2022
in DBSAW No. 91/2016 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
DEEPU CHOUDHARY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.25710/2024-CONDONATION OF DELAY
IN FILING and IA No.25713/2024-EXEMPTION FROM FILING O.T. and IA
No.25711/2024-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 05-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Vidhan Vyas, Adv.
Mr. Milind Kumar, AOR
Mr. Syed Haidar Shah, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
2. Mr. Vidhan Vyas, learned counsel appearing for the petitioner(s)submits that the matter pertains to recognition of the Signature Not Verified Adeeb Degree from Jamia Urdu, Aligarh University and whether it is Digitally signed by Jayant Kumar Arora Date: 2024.02.08 16:52:35 IST Reason: a valid qualification for appointment for nursing jobs.
3. The counsel would point out that although there is recognition 2 of the qualification for the post of Urdu teachers, the respondents are seeking benefit of the said degree for the purpose of applying for nursing/midwifery job.
4. The impugned judgment was rendered in favour of the respondents on 21.02.2022 by relying on the judgment dated 12.01.2022 of the Division Bench of the High Court.
5. The impugned judgments was based on a decision of the Rajasthan High Court in “State of Rajasthan vs. Firdos Tarannum” [D.B. Civil Special Appeal (W) No.534/2005], decided on 12th January, 2022. The State of Rajasthan has filed a Special Leave Petition No.11496/2023 before this Court for challenging the said decision. The decision in the said Special Leave Petition will have bearing on this group of cases.
6. Issue notice. Tag with Civil Appeal No.6559/2023.
(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR