Rajasthan High Court - Jaipur
Durgesh Kumar Dhobhi And Ors vs State Of Raj And Ors on 4 August, 2016
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH, JAIPUR
S.B. Civil Writ Petition No.7512/2008
Durgesh Kumar Dhobhi & Ors.
Vs
State or Rajasthan & Ors.
04.08.2016
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Mr. Hemant Tailor, counsel for petitioner.
Mr. Anoop Agarwal, counsel for respondent No.3. Mr. Arpit Srivastava, counsel for respondent No.1 & 2.
The petitioners had applied for the post of Life Stock Development Assistant.
In pursuance to the advertisement issued by the Directorate of Animal Husbandry on 21.06.2008, the candidature of the respondents had been rejected on the ground that they do not have the essential qualification of diploma in Veterinary and Life Stock Development Assistant from an institution recognised by the State Government. The diploma which had been obtained by the petitioners is from Janardan Rai Nagar Rajasthan Vidyapeeth University, Udaipur which is a deemed University.
Learned counsel for the parties are ad idem that the issue regarding the recognition of diploma from a deemed University has been settled by a Coordinate Bench of this Court in the case of Lohade Ram Meena vs. State of Rajasthan reported in [2012 (4) RLW 3578] wherein it has been held that only a diploma obtained from an institution recognised by the Government would be recognised as an essential qualification. The diploma obtained by 2 the petitioner therein from a deemed University was not considered valid for determining the eligibility.
Therefore, as the qualification of diploma is not obtained by the petitioners from a University recognised by the Government, the action of the respondents in rejecting their candidature for the post of Life Stock Development Assistant does not suffer from any infirmity.
Consequently, this petition, being devoid of any merit, stands dismissed.
(ANUPINDER SINGH GREWAL),J.
Gunjan Kumar Jr. PA