Rajasthan High Court - Jodhpur
Rameshwar & Ors. vs . State Of Rajasthan & Ors. on 14 August, 2014
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. Civil Writ Petition No.5752/2014
Rameshwar & Ors. Vs. State of Rajasthan & Ors.
Order dtd. 14/08/2014
1/2
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. Civil Writ Petition No.5752/2014
Rameshwar & Ors. Vs. State of Rajasthan & Ors.
..
Date of Order :::: 14th August, 2014
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. Rameshwar ]- petitioner No.1 present in person.
Mr. Badri Prasad ]- petitioner No.3 present in person.
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BY THE COURT:
1. The lawyers are observing strike which is contrary to various Supreme Court decision.
2. Heard the petitioners, who are present in person.
3. The petitioners wanted to apply for the post of Technical Helper in pursuance to the Advertisement issued by the respondent- Public Health & Engineering Department, Nagaur, however, they could not apply on-line application and even off-line application within the stipulated date, which ended on 20.06.2014. The petitioners have submitted that they received the letter dated 10.06.2014 sent by the respondent Department much after the said cut off date i.e. on 27.06.2014 and 23.06.2014 respectively. The petitioners have already filed a representation to the concerned authority i.e. the Executive Engineer, PHED, Circle Nagaur, Nagaur vide Annex.6 dated 02.07.2014.
S.B. Civil Writ Petition No.5752/2014 Rameshwar & Ors. Vs. State of Rajasthan & Ors.
Order dtd. 14/08/2014 2/2
4. Be that as it may, the cut-off date for submission of application has passed by now but the petitioners submitted that still the selection process has not been yet been completed.
5. In view of peculiar facts and circumstances of the case, the present writ petition filed by the petitioners is disposed of with a request and direction to the concerned Executive Engineer, PHED, Nagaur, to consider the representation/s of the petitioners objectively and fairly and if the selection process has not yet been finalized, and if it is possible to consider their applications, then the petitioners may be permitted even now to submit their off-line applications and they may be considered for the said selection process by the respondents in accordance with law.
6. With these observations and directions, the writ petition is disposed of accordingly. No costs. A copy of this order be sent to the concerned parties forthwith.
(Dr. VINEET KOTHARI), J.
DJ/-
S-82