Rajasthan High Court - Jaipur
Kedar Chand Nogia S/O Gokul Chand Nogia vs Rajasthan Staff Selection Board ... on 5 December, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:50180]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17742/2024
1. Suneel Kumar Chetiwal S/o Babu Lal Chetiwal, Aged
About 30 Years, R/o Khatiko Ka Mohalla, Tehsil Mahwa,
Tal Chiri, Dausa 322240 Rj (Roll No. 163327)
2. Abhishek Swami S/o Mahaveer Prasad Swami, Aged
About 31 Years, R/o Outside Jassusar Gate Near
Roopchand Mohanlal And Co. District-Bikaner, Rajasthan
Pincode-3340014), (Roll No.172502)
3. Saurabh Swami S/o Shivratan Swami, Aged About 34
Years, R/o Bulaki Ki Bari Near Shiv Mandir Subhsahpura
District- Bikaner, Rajasthan Pincode-334001, (Roll
No.160299)
4. Shubham Verma S/o Ganesh Lal, Aged About 27 Years,
R/o Ramdevji K Mandir K Picche, Nagar Parishad Ki Bundi,
Bundi, District Bundi, Rajasthan. (Roll No.226277)
5. Deepak Sharma S/o Bhag Chand Sharma, Aged About 31
Years, R/o Naiyo Ka Mohalla, Teh- Amer, Achrol, Jaipur
303002 Rj (Roll No. 201576)
6. Bhupender Singh S/o Harphul Singh, Aged About 33
Years, R/o E-130, Tara Nagar, Near Khirniphatak, Jaipur
302012 Rj (Roll No.187662)
7. Ashok Kumar Verma S/o Ram Narayan Verma, Aged
About 32 Years, R/o D-330, Jagdamba Nagar, Heerapura
Power House, Ajmer Road, Jaipur 302021 Rj (Roll No.
210626)
8. Ashok Kumar S/o Pukh Raj, Aged About 33 Years, R/o
Meghwalo Ka Vas Village Post Paota Tehsil Ahore Dist.
Jalore 307030 Rj (Roll No. 238123)
9. Mohan Lal Meghwal S/o Tara Ram, Aged About 35 Years,
R/o 446, Naya Meghwal Vas, Jamotara, Sirohi 307801 Rj
(Roll No. 249944)
10. Babita D/o Dodram, Aged About 34 Years, R/o B-1/524,
Shubham Apartment, G-2, Chitrakoot Sector 1, Jaipur
302021 Rj (Roll No. 229554)
11. Ojash Pandya S/o Premshankar Pandya, Aged About 30
Years, R/o Near Laxmi Narayan Mandir Vassi Dungarpur
314036 Rj (Roll No. 289933)
12. Rakesh Kumar Sharma S/o Kailash Chand Sharma, Aged
About 39 Years, R/o Plot No. 5, Mahaveer Nagar, 80 Feet
Road, Sanganer, Jaipur 302029 Rj (Roll No. 230488)
13. Jaswant Singh Deovra S/o Hari Singh Deovra, Aged About
38 Years, R/o Opp. Patwar Bhawan, Bus Stand, District
Pali 306114 Rajasthan (Roll No. 229844)
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14. Dharmendra Singh S/o Samay Singh, Aged About 34
Years, R/o Village Ekorasi Post Jatnagla, The. Hindaun
City, Karauli 322236 Rj (Roll No. 129649)
15. Rahul Jajoriya S/o Ram Narayan Jajoriya, Aged About 29
Years, R/o D - 330, Jagdamba Nagar Behind Heerapura
Power House, Ajmer Road, Jaipur 302021 Rj (Roll No.
232914)
----Petitioners
Versus
1. Rajasthan Staff Selection Board, Rajasthan Agricultural
Management Institution Complex, Durgapura, Japur
Represented Through Chairman, Rajasthan Staff Selection
Board.
2. Principal Secretary, Department Of Information And
Technology And Computer, Government Of Rajasthan,
Government Secretariat, Jaipur.
----Respondents
Connected With S.B. Civil Writ Petition No. 19061/2023 For Petitioner(s) : Mr. R. N. Mathur, Senior Advocate assisted by Mr. Prateek Mathur For Respondent(s) : Mr. Nikhil Pal Singh Mr. Hansraj Kuldeep, AGC HON'BLE MR. JUSTICE SAMEER JAIN Order 05/12/2024 Learned Senior counsel assisted by Mr. Prateek Mathur, has submitted that as of now they are pressing prayer No.4 of the petition which reproduced herein below:
"By an appropriate writ, order or direction, the respondents may be directed to give relaxation to the petitioners for recruitment on the post of Basic Computer Instructor in the recruitment of Basic Computer Instructors, 2022."
Learned counsel has contended that the petitioners may be permitted to file representation before the competent authority (Downloaded on 10/12/2024 at 10:00:55 PM) [2024:RJ-JP:50180] (3 of 3) [CW-17742/2024] under the provisions of Rule 28 of Rajasthan Education (Subordinate Services) Rules, 2021 and other allied provisions of the said rule, strictly in accordance with law.
Learned counsel for the respondents has not refuted the same facts.
In the light of the aforementioned and the consensus drawn between the learned counsel for the parties, the instant petition is disposed with the following directions:
1. Appropriate representation be filed by the petitioners to seek relaxation under the relevant rules.
2. Respondent No.2 is directed to dispose the said representation by way of a speaking order within a period of 30 days, strictly in accordance with law.
Moreover, the spirit of judgment of Pawan Meena vs. State of Rajasthan & Ors. (SBCWP No. 1665/2024) and Circular issued by the Chief Secretary for the State of Rajasthan, dated 19.02.2024 (No. i- 10¼1½ izlq-@vuqq-&1@2012) be followed.
Liberty is granted to the petitioners to approach this Court in future, if the need so arises.
In the light of the above, the present petition is disposed of with the aforestated directions and liberty. Pending application(s), if any, shall stand disposed of.
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