Rajasthan High Court - Jaipur
Kapil Khandelwal S/O Shri Badree Prasad ... vs The State Of Rajasthan on 4 February, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2235/2023
Kapil Khandelwal S/o Shri Badree Prasad Khandelwal
----Petitioner
Versus
The State Of Rajasthan & Anr.
----Respondents
For Petitioner(s) : Mr. Raghu Nandan Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 04/02/2023
1. Counsel for petitioner states that petitioner has participated in the process of recruitment on the post of Basic Computer Instructor and petitioner 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 petitioner has been declined. Further, petitioner has also questioned answers of few questions by way of this writ petition.
2. It has been submitted that according to Rule 28 of the Rajasthan Education (State and Sub-ordinate) Service Rule-2021, 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.
3. It has also been informed that other writ petitions involving identical or other points related to the present recruitment are (Downloaded on 05/02/2023 at 12:18:39 AM) (2 of 2) [CW-2235/2023] pending before this Court, wherein notices have been issued and interim relief for allowing document verification of respective candidates has been permitted.
4. Heard.
5. Issue notice to respondents.
6. In the meanwhile, petitioner is 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.
7. List alongwith SBCWP No.13994/2022.
(SUDESH BANSAL),J SACHIN/17 (Downloaded on 05/02/2023 at 12:18:39 AM) Powered by TCPDF (www.tcpdf.org)