Rajasthan High Court - Jodhpur
Vinod Kumar vs State Of Rajasthan (2023:Rj-Jd:39800) on 21 November, 2023
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2023:RJ-JD:39800]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11515/2022
Vinod Kumar S/o Shri Ram Lal, Aged About 39 Years, Chak No.
2Pbn, Post Office Dobli, Tehsil And District Hanumangarh,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Personnel, Government Of Rajasthan, Secretariat,
Jaipur.
2. Rajasthan Staff Selection Board Jaipur, Through Its
Registrar, State Institute Of Agriculture Management
Premises, Tonk Rd, Shreeji Nagar, Prithviraj Colony,
Durgapura, Jaipur, Rajasthan 302018
----Respondents
For Petitioner(s) : Ms. Kiran.
For Respondent(s) : --
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 21/11/2023 By way of filing the present writ petition, the petitioner who had been working as Computer Instructor on contractual basis in the respondent department through placement agency, has prayed that the respondents may be directed to grant bonus marks to the petitioner against the experience gained by him while working on the post of Basic Computer Instructor and Senior Computer Instructor in the respondent department in pursuance of the Advertisement dated 01.02.2022 (Annexure-3). (Downloaded on 22/11/2023 at 08:40:37 PM)
[2023:RJ-JD:39800] (2 of 2) [CW-11515/2022] No statutory provision / notification / rule was brought to the notice of this Court on the basis of which the petitioner can be granted bonus marks for the experience gained by him.
It is settled law that bonus marks against experience cannot be claimed by a candidate in the absence of any statutory provision / notification / rule which may be applicable in the service rule governing the recruitment process.
In view of aforesaid discussion, the present Civil Writ Petition is dismissed being devoid of merit.
No order as to costs.
(KULDEEP MATHUR),J 5-Prashant/-
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