Rajasthan High Court - Jaipur
Nisha Khichi D/O Shri Prem Singh Khichi vs The 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. 755/2023
Nisha Khichi D/o Shri Prem Singh Khichi & Ors.
----Petitioners
Versus
The State Of Rajasthan & Ors.
----Respondents
S.B. Civil Writ Petition No. 757/2023 Tushar Jain S/o Shri Jinesh Kumar Jain
----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
16/01/2023
1. Counsel for petitioners states that petitioners have
participated in the process of recruitment on the post of Basic Computer Instructor and 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. Further, petitioners have also questioned answers of few questions by way of these writ petitions.
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 (Downloaded on 19/01/2023 at 12:24:58 AM) (2 of 2) [CW-755/2023] 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 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, 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.
7. List on 31.01.2023 alongwith SBCWP No.13994/2022.
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