Rajasthan High Court - Jodhpur
Reshmi Devi vs State & Ors on 6 November, 2008
Author: Govind Mathur
Bench: Govind Mathur
S.B. CIVIL WRIT PETITION NO.8103/2008.
(RESHMI DEVI VS. STATE OF RAJ. & OTHERS)
DATE OF ORDER : 06.11.2008.
HON'BLE MR. GOVIND MATHUR, J.
Mr. Hemant Jain for the petitioner.
The petitioner submitted an application to be considered for appointment as Prabodhak, however, his candidature was rejected being lacking qualification. A writ petition (bearing No.7197/2008) was filed by the petitioner on the count that his candidature could not have been rejected by the respondents in view of the fact that certain other persons who were not having requisite qualification were permitted to face the proceedings of selection. The writ petition aforesaid came to be rejected on 16.09.2008. The petitioner after dismissal of the writ petition aforesaid, on 06.10.2008 acquired eligibility and, therefore, the instant petition for writ is preferred seeking a direction for respondents to consider his candidature afresh for the purpose of appointment to the post of Prabodhak.
It is not in dispute that on the day the candidature was required to be considered by the respondents for the purpose of appointment, the petitioner was not having requisite qualification, as such, the right claimed by the petitioner is absolutely ill-founded.
The petition for writ is dismissed accordingly.
(GOVIND MATHUR)J. Anil/