Rajasthan High Court - Jaipur
Prabhu Dayal Sharma vs State (Education Department)Ors on 3 August, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.18310/2011 (Prabhu Dayal Sharma Vs. State of Rajasthan & Ors.) Date of Order :: 03rd August, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Ram Pratap Saini, for the petitioner. Mr.Sahir Hussain for Mr.N.A.Naqvi, AAG. By the Court:
It is stated that petitioner is a disabled person yet has not been given benefit of age relaxation as provided under the Rules. Similar controversy was considered and decided by this Court vide its judgment dated 21st November, 2011 in SB Civil Writ Petition No.2335/2010 in the case of Yogesh Kumar Sharma Vs. State & Ors. Therein also, candidature of the petitioner was rejected holding him to be overage. This Court directed the respondents to consider the case of petitioner in accordance to the rules applicable to the disabled persons.
In view of submissions aforesaid, the writ petition is disposed of and is ordered to be governed by the judgment in the case of Yogesh Kumar Sharma. The respondents may accordingly consider the candidature of petitioner in accordance to rules applicable for the disabled persons and if different age is provided therein, then it would be applicable to the petitioner.
(M.N. BHANDARI), J.
S/No.36 preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.