Rajasthan High Court - Jodhpur
Raju Chandeliya vs . State Of Rajasthan & Ors. on 8 October, 2014
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. CIVIL WRIT PETITION NO. 9218/2014.
Raju Chandeliya Vs. State of Rajasthan & Ors.
Order dated 08/10/2014
1/3
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
:: O R D E R ::
S.B. CIVIL WRIT PETITION NO. 9218/2014.
Raju Chandeliya Vs. State of Rajasthan & Ors.
Date of Order :::: 08th October, 2014.
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. T.S. Rathore on behalf of
Dr. Nupur Bhati, for the petitioner.
Ms. Sheweta Bora on behalf of
Mr. Anil Bissa, Addl. Govt. Counsel.
--
BY THE COURT:
1. Heard learned counsel for the petitioner and the respondents and perused the record.
2. The present writ petition has been filed by the petitioner Raju Chandeliya S/o Sh. Sukha Ram, in this court on 22.07.2013 with the following prayers:-
"It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: -
A. By an appropriate writ order or direction, the respondents may kindly be directed to re-determine S.B. CIVIL WRIT PETITION NO. 9218/2014. Raju Chandeliya Vs. State of Rajasthan & Ors.
Order dated 08/10/2014 2/3 the complete merit list/result for further selection process while making the necessary corrections in the answering key for the post of Constable General that has been mentioned in the writ petition in uprsuance of the advertisement dated 28.9.2012 (Annex.1).
B. By an appropriate writ, order or direction, the respondents may kindly be directed to give appointment to the petitioner on the post of Constable General in pursuance of the advertisement dated 28.9.2012 (Annex.1) with all consequential benefits if found selected in revised merit.
C. By an appropriate writ order or direction, the consequent to aforesaid the erroneous merit and its consequential selection process may kindly be quashed and set aside.
D. Any other appropriate order or direction which this Hon'ble Court deems just and proper in the facts and circumstances of this case may kindly also be passed in favour of the petitioner. E. Writ petition filed by the petitioner may kindly be allowed with costs."
3. Before filing the present writ petition, the petitioner has filed his representation vide Annex.7 dated 10.07.2013 addressed to the second respondent, Inspector General of Police, Jaipur Range, Jaipur, along-with which the petitioner has S.B. CIVIL WRIT PETITION NO. 9218/2014.
Raju Chandeliya Vs. State of Rajasthan & Ors.
Order dated 08/10/2014 3/3 also submitted the correct answers of certain questions and other relevant material for the perusal and consideration of the said authority. However, before passing any reasoned or speaking order by the Inspector General of Police, Jaipur Range, Jaipur, the petitioner has approached this Court seeking appointment on the post of Constable General while revising the merit list.
4. Having heard the learned counsel for the petitioner, this Court is of the opinion that the present writ petition is premature at this stage.
5. The writ petition is, accordingly, disposed of with liberty and direction to the petitioner to pursue his representation dated 10.07.2013 submitted before the second respondent, and the said authority is expected to decide the same by a speaking order expeditiously, preferably after providing an opportunity of hearing to the petitioner. If, however, the representation is decided against the petitioner, the petitioner will be at liberty to avail appropriate legal remedy against such order. No costs. A copy of this order be sent to the concerned parties forthwith.
(Dr. VINEET KOTHARI), J.
DJ/-
21