Rajasthan High Court - Jodhpur
Manoj Kumar Regar & Ors vs State ( Education ) & Ors on 7 February, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
SB Civil Writ Petition No.8272/2011
Manoj Kumar Regar & ors versus State of Rajasthan & ors
7.2.2012
HON'BLE MR. JUSTICE MN BHANDARI
Mr VR Choudhary - for petitioners
Mr Vikram Choudhary - for respondents
BY THE COURT:
It is stated that the controversy involved in the present matter has already been set at rest by this court in the case of "Rajendra Kumar Phagodiya & ors versus JVVNL & ors", SB Civil Writ Petition No. 14942/2011, decided by this court at Jaipur Bench on 2.11.2011. The view taken therein is supported by the judgment of the Hon'ble Apex Court in the case of "RPSC versus Kaila Kumar Paliwal & anr", reported in AIR 2007 SC 1746. Since the petitioners were not in possession of required qualification on the date of submission of application thus were not held qualified.
In view of submission made and keeping in mind the judgment of this court in the case of Rajendra Kumar Phagodiya 2 which is supported by the judgment of the Apex Court in the case of Kaila Kumar Paliwal (supra), I do not find any merit in the writ petition as petitioners were not having requisite qualification prior to the last date of submission of application pursuant to the advertisement in question for the post of Technical Helper. Hence, writ petition so as the stay application are dismissed.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW