Rajasthan High Court - Jaipur
Leeladhar Joshi vs State (Education Department)Anr on 9 November, 2016
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH
JAIPUR
ORDER
S.B. Civil Writ Petition No. 14859/2016
Leeladhar Joshi vs. State of Rajasthan & Anr.
Date of order: 9th November, 2016.
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Dr. Shivendra Singh Rathore, for the petitioner.
A judgment in bunch of writ petitions has been pronounced today, lead case being S.B. Civil Writ Petition No. 14934/2016, Suresh Chander Meena & Ors. vs. Secretary, Rajasthan Subordinate & Ministerial Services Selection Board & Anr. The operative portion of the judgment in case of Suresh Chander Meena (supra) reads as under:-
"In view of settled legal position, which has been propounded by the learned Single Judge in the case of Pawan Kumar Bardiya (supra) and various Division Bench of this Court in the cases of Prem Ratan Modi (supra), Gopal Lal Sharma (supra), Rajasthan Public Service Commission vs. Mahendra Kumar (supra), Manish Sharma (supra) and Hem Raj Gurhani (supra), this Court has no hesitation to hold that this Court cannot pronounce overage candidates as eligible. Hence, this Court cannot come to rescue of the petitioners.
Having held so, this court cannot ignore the rule 38 of the Rajasthan Education Subordinate Service Rules, 1987, pressed into service by the learned counsel for the petitioners.
In the reply filed in the case bearing no. S.B. Civil Writ Petition No.14649/2016 and S.B. Civil Writ Petition No.14803/2016, the respondent no.2 Selection Board has also acknowledged the right of the petitioners to represent to the State Government for relaxation of rules by making the following averment:-
"17 xxxxxx xxx xxxx With regard to the rule 38 of the Rajasthan Education Service Rules 1971 petitioners can file representation before the Government for his hardship and Government can decide the representation according to law."
The Selection Baord has specifically admitted that the Government has power to relax the rules and 2 therefore, considering the exceptional circumstances and hardship faced by the candidate that the posts were not advertised for a long period of twenty-three years, petitioners/candidates can be relegated to approach the State Government to relax the rules in their favour, which prescribe maximum age. Prayer to relax the rule to make overage candidate/petitioners eligible can be made to State Government by making a representation, as averred by the Selection Board, the respondent no.2, in Para 17 of the replies filed.
A Division Bench of this Court in Prem Ratan Modi's case (supra) had also permitted the petitioners therein to approach the State Government for relaxation of the rules. Similar liberty was also granted by the learned Single Judge in the case of Pawan Kumar Bardiya (supra). Therefore, in the interest of justice, each petitioner is granted liberty to make representation to the State Government on the anvil of rule 38 of Rules of 1971 and other co-related rules applicable to the case of relaxation with regard to the age. It is ordered that in case the representation is filed by each petitioner in individual capacity within two weeks from today, then the State Government shall take decision upon the representation so filed within a period of four weeks, independently without persuaded by any observation made by this Court.
It is further ordered that till the representation to be made by the petitioners is considered by the State Government, the Selection Board respondent no.2 shall accept the application form of the petitioners offline and proceed with the process of recruitment considering the application of each petitioner to be in order.
It is further clarified that in case the State Government reject the representations of the petitioner or petitioners, candidature of the petitioner/petitioners shall be cancelled and they shall be at liberty to assail the decision of the State Government. However, in case the State accepts representation and grant relaxation, the respondents shall proceed ahead with the matter. It is further clarified that the court has only ordered that till the decision of the representation, application of the petitioners shall be accepted offline without commenting upon the rights of the State Government to grant or 3 refuse relaxation qua the age of a candidate.
In view of above, the present petitions stand disposed of."
In view of above, the present writ petition is disposed of in same terms as in the case of S.B. Civil Writ Petition No. 14934/2016, Suresh Chander Meena & Ors. vs. Secretary, Rajasthan Subordinate & Ministerial Services Selection Board & Anr. decided by order of even date.
(KANWALJIT SINGH AHLUWALIA), J.
Mak/-
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