Rajasthan High Court - Jaipur
Manraj Jat S/O Shri Ram Nath Jat vs State Of Rajasthan on 16 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 915/2023
Manraj Jat S/o Shri Ram Nath Jat & Ors.
----Petitioners
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Vijay Pathak
For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
16/01/2023
1. An application No.1/2023 has been filed by petitioners seeking correction in the name of petitioner No.1 from "Mamraj Jat" to "Manraj Jat".
2. For reasons mentioned in the application, the same is allowed. Amended cause title enclosed with the application is taken on record.
3. Accordingly, application No.1/2023 stands disposed of.
4. Counsel for petitioners states that petitioners participated in the process of direct recruitment for the post of Basic Computer Instructor pursuant to advertisement dated 01.02.2022 and written examination was conducted on 18.06.2022 wherein the petitioners secured aggregate higher marks than the last cut off marks of the selected candidate, but as minimum 40% marks in each paper were not secured, therefore, appointment to petitioners has been declined.
5. It has been submitted that according to Rule 28 of the Rajasthan Education (State and Sub-ordinate) Service Rule-2021, (Downloaded on 19/01/2023 at 12:25:11 AM) (2 of 2) [CW-915/2023] requirement of minimum 40% marks in each paper of the competitive examination has been added to the advertisement dated 1.2.2022, vide corrigendum notice dated 30.06.2022 it means after conducting the written examination on 18.06.2022, which is impermissible.
6. It has also been informed that other writ petitions involving identical or other points related to the present recruitment are pending before this Court, wherein notices have been issued and interim relief for allowing document verification of respective candidates has been permitted.
7. Heard.
8. Issue notice to respondents.
9. In the meanwhile, petitioners are permitted to appear before the Rajasthan Staff Selection Board for document verification and the same would be done by respondents provisionally subject to out come of the writ petition.
10. List on 31.01.2023 alongwith SBCWP No.13994/2022.
(SUDESH BANSAL),J SACHIN/31 (Downloaded on 19/01/2023 at 12:25:11 AM) Powered by TCPDF (www.tcpdf.org)