Rajasthan High Court - Jaipur
Ram Lal vs State (Education Department)Ors on 18 May, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.7825/2012 (Ram Lal Vs. State of Rajasthan & Anr.) Date of Order : 18th May, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Sandeep Saxena, for the petitioner. Mr.S.N.Kumawat, AAG. By the court:
Additional Advocate General Mr.S.N.Kumawat was asked to appear in this case as controversy has already been settled.
It is stated that during pendency of the writ petition, the RPSC issued a letter dated 27.04.2011. It is provided therein that all the candidates, who appeared for examination of 2006 conducted by Jivaji University, Gwalior but their result was kept in abeyance in view of the Special Leave Petition (for short the SLP) before the Hon'ble Apex Court would be eligible for consideration for selection, as the SLP has been decided with a direction to treat results of the candidates from retrospective date. The similarly placed candidates have already been treated eligible for selection. The prayer is to give same treatment to the petitioner for his appointment on the post of Teacher Gr.III, if they find place in the merit, with consequential benefits.
Learned counsel for the respondents submits that since an order dated 27.04.2011 has been issued by the respondents recently and if direction is given by the Hon'ble Apex Court, case of petitioner would be considered in the light of the order dated 27.04.2011 and if any similarly placed candidate has been extended benefit of appointment on the post of Teacher Gr.III, petitioner's candidature would also be considered.
In view of the submissions made by learned counsel for the parties, the issue raised in the present matter is ordered to be considered by the RPSC in the light of the order dated 27.04.2011, which is quoted hereunder for ready reference:
?????? 27.04.2011 ??????? ???????? ??? ???? ???????? ?????. ???????, 2006 ?? ???? ???? ?????? ?????????????, ???????? ?? ??. ??. ?? ?????? ???. ???????? ???????? ??? ????????? ???? ?? ???? ?? ??????????? ?? ??. ??. ????????? ???? ???????? ??? ?????? ????? ?? ?????? 16/03/2007 ?? ????? ???????? ???? ???? ?? ???? ??? ?? ????? ???? ???. ???. ???????? ???????? ?????? ??????? ?????? ?? ???? ?? ??. ??. ??????? ?? ?????? ???????? ?????? ?? ????? ???? ???? ?? ???? ??? ????? ??????????? ?? ????? ????? ??? ???? ?????? ?????? ????? ?? ??????? ???? ??? ?????? ??? ???? ?? ??? ? ????? ???? ???????? ???? ?????????? ???? ???? ??.
In the light of the order of the RPSC, as quoted above, case of the petitioner may also be considered by the respondents and if their case is found at par with those, who were extended benefit of order dated 27.04.2011, it is expected that petitioner's candidature would not only be considered but if they find place in merit, will further be extended consequential benefits of appointment.
Necessary exercise in that regard may be undertaken by the respondents within a period of two months from the date of receipt of certified copy of this order.
The candidature of the petitioner would, however be considered by the respondents subject to all other eligibility as per rules.
With the aforesaid, the writ petition is disposed off so as the stay application.
(M.N. BHANDARI), J.
S/No.19 preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A