Rajasthan High Court - Jodhpur
Sumitra Bishnoi vs Raj.Subordinate ... on 13 November, 2017
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14449 / 2017
Sumitra Bishnoi D/o Shri Sahiram Bishnoi, Aged About 26 Years,
R/o Bichpudi, Post Rajod, Via Ren, Tehsil Degana, District Nagaur.
----Petitioner
Versus
1. Rajasthan Subordinate and Ministerial Services Selection Board,
State Agriculture Management Institution Campus, Durgapura,
Jaipur Through Its Secretary.
2. State of Rajasthan Through the Secretary, Revenue
Department, Government of Rajasthan, Secretariat, Jaipur.
3. The Board of Revenue, Through Its Registrar.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Mahaveer Bishnoi
_____________________________________________________
JUSTICE DINESH MEHTA
Judgment
13/11/2017
Petitioner has applied for appointment on the post of
'Patwari' pursuant to the advertisement dated 04.11.2015 issued
by the respondents - Rajasthan Subordinate and Ministerial
Service Selection Board, Jaipur.
The petitioner has preferred the present writ petition inter
alia challenging rejection of his candidature on account of his RS-
CIT certificates having been issued after the cut-off
date/submitting the on-line application form.
The controversy raised in present writ petition has been
recently set at rest by a Co-ordinate Bench of this Court at Jaipur,
vide order dated 01.11.2017 titled as "Shivdutt Singh Rathore Vs.
(2 of 2)
[CW-14449/2017]
State of Rajasthan & Ors." wherein this Court has observed as
under:-
"The law on the issue of considering the RS-CIT
certificate as eligibility condition has also been decided
in D.B. Special Appeal (Writ) NO.793/2017
(Dhuleshwar Dindor Vs. State of Rajasthan & Ors.) and
other connected appeals, vide judgment dated
12.09.2017. The Division Bench in the said judgment
has considered that if a date by which educational
qualifications have to be attained is notified, the same
is required to be adhered to. The Division Bench has
upheld the decision of the learned Single wherein it
has been held that notwithstanding the merit position
of the candidates, they cannot be offered appointment
to the post of LDC on account of acquiring RS-CIT
certificate much after the date when the appellants
were called for document verificatioin.
The same view of Division Bench has also been
followed by another Division Bench in D.B. Special
Appeal (Writ) No.1015/2017 (Sangeeta Soni Vs. State
of Raj & Ors.) decided on 03.10.2017."
Following the judgment aforesaid, the present writ petition
is dismissed.
(DINESH MEHTA), J.
Upendra/177