Rajasthan High Court - Jodhpur
Satyapal Gaidhar vs State Of Rajasthan & Ors on 28 August, 2017
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10325 / 2017
Satyapal Gaidhar S/o Shri Surya Ram, by Caste Kumhar, Aged
About 34 Years, R/o VPO Birmana, Tehsil Sri Vijaynagar, District
Sri Ganganagar (Raj.)
----Petitioner
Versus
1. The State of Rajasthan Through the Principal Secretary,
Development & Panchayati Raj Department, Govt. of Rajasthan,
Secretariat, Jaipur.
2. The Commissioner, Rural Development & Panchayati Raj
Department, Government of Rajasthan, Jaipur.
3. The Zila Parishad, Sri Ganganagar, Through Its Chief Executive
Officer.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. J.S. Bhaleria
For Respondent(s) : Mr. Manish Patel
_____________________________________________________
JUSTICE DINESH MEHTA
Judgment
28/08/2017
BY THE COURT:
Learned counsel for the petitioner relied upon a judgment dated 31.05.2017 rendered in S.B. Civil Writ Petition No.8707/2017 titled as "Randhir Singh & Anr. Vs. State of Rajasthan & Ors." and contended that the controversy involved in the present writ petition is squarely covered by the aforesaid judgment wherein, Jaipur Bench of this Court has held that the persons working as 'LDC' in Chief Minister BPL Life Saving Fund Scheme under the National Rural Health Mission are entitled for bonus marks.
(2 of 2) [CW-10325/2017] In view of the law laid down by this Court, the petitioner is also entitled for bonus marks on the basis of his experience under the Schemes known as "Chief Minister BPL Life Saving Fund Scheme/Sarva Shiksha Abhiyan/National Rural Health Mission (NRHM)".
Mr. Manish Patel, learned Government Counsel, appearing for the respondents submits that the State Government has issued a Circular dated 01.08.2017 in tune with the aforesaid judgment dated 31.05.2017 rendered in Randhir Singh's case.
Accordingly and in view of the above, the writ petition stands allowed.
The respondents are directed to consider the petitioner's case, giving bonus marks for their experience under the different Schemes known as "Chief Minister BPL Life Saving Fund Scheme/Sarva Shiksha Abhiyan/National Rural Health Mission (NRHM)".
The needful be done within a period of two months from today.
Needless to observe that the directions given in the present writ petition shall be applicable only to those candidates, who have submitted their application forms pursuant to the Advertisement dated 14.02.2013.
(DINESH MEHTA), J.
Upendra/48