Rajasthan High Court - Jodhpur
Mahesh Chandra Yadav vs . State Of Rajasthan & Ors. on 8 December, 2014
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:::
ORDER
S.B. Civil Misc. Application No.222/2013 Mahesh Chandra Yadav Vs. State of Rajasthan & Ors.
In S.B. Civil Writ Petition No.10752/2013 Date of order: 8.12.2014 HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. P.R. Metha, for the petitioner.
<><><> The instant application has been filed by the petitioner for recalling the order dated 19.9.2013 whereby the writ petition filed by the applicant-petitioner was disposed of in terms of judgment passed in SBCWP No.7429/2013 (Rajesh Dwivedi Vs. State of Rajasthan & Ors.), decided on 25.7.2013.
The learned counsel for the petitioner submits that the case was wrongly decided in terms of the said judgment because prayer of the petitioner was altogether different.
After considering the entire facts of the case, I am of the opinion that petitioner was seeking direction for selection on the post of Education Assistant and in the aforesaid judgment, it was held by the Court that certain directions were issued to make selection as per the qualification mentioned in column 4 of the Scheduled appended to the Rules of 2013 which is Secondary examination from the Board of Secondary Education, Ajmer or its equivalent while following the mandate of Rule 126 of the Rules of 2013 and shall not grant any bonus marks for experience which is not provided in column 4 of the Schedule appended to the Rules of 2013. Meaning thereby, the instant application is totally irrelevant because directions were issued to make selection in accordance with rules in the case of Rajesh Dwivedi (supra).
Therefore, this application is hereby rejected.
(GOPAL KRISHAN VYAS),J.
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