Rajasthan High Court - Jaipur
Vijay Maurya Son Of Shri Dhanna Lal ... vs State Of Rajasthan on 6 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 121/2023
Vijay Maurya Son Of Shri Dhanna Lal Maurya
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 06/01/2023
1. Counsel for petitioner states that petitioner, belonging to SC category participated in the process of direct recruitment for the post of Basic Computer Instructor pursuant to advertisement dated 01.02.2022 and wrote examination on 18.06.2022, wherein he secured higher aggregate marks than the last cut off marks of selected candidate, but as minimum 35% marks in each paper were not secured, therefore, appointment to petitioner has been declined.
2. It has been submitted that according to Rule 28 of the Rajasthan Education (State and Sub-ordinate) Service Rule-2021, requirement of minimum 35% marks in each paper of the competitive examination, as per relaxation of 5% provided to candidates belonging to SC and ST category, has been added to the advertisement dated 01.02.2022 vide corrigendum notice dated 30.06.2022, it means after conducting the written examination on 18.06.2022, which is impermissible. (Downloaded on 08/01/2023 at 12:04:38 AM)
(2 of 2) [CW-121/2023]
3. It has also been informed that other writ petitions involving identical and other points related to the present recruitment are pending before this Court, wherein notices have been issued and interim relief for allowing document verification of respective candidates has been permitted.
4. Heard.
5. Issue notice to respondents.
6. In the meanwhile, petitioner is permitted to appear before the Rajasthan Staff Selection Board for document verification and the same would be done by respondents provisionally subject to outcome of the writ petition.
7. List on 31.01.2023 along with SBCWP No.13994/2022.
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