Rajasthan High Court - Jaipur
Amit Bijarnia S/O Harphool Singh vs The State Of Rajasthan on 17 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 861/2023
Amit Bijarnia S/o Harphool Singh
----Petitioner
Versus
The State Of Rajasthan
----Respondent
Connected With S.B. Civil Writ Petition No. 934/2023 Ankit Sharma Son Of Shri Ramjas Sharma
----Petitioner Versus State Of Rajasthan
----Respondent S.B. Civil Writ Petition No. 943/2023 Rustam Ali Qureshi S/o Shri Badruddin Qureshi
----Petitioner Versus State Of Rajasthan
----Respondent For Petitioner(s) : Mr. Avinash Choudhary Mr. G K Sharma Mr. Harsh Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 17/01/2023
1. Counsel for petitioners states that petitioners have participated in the process of recruitment on the post of Basic Computer Instructor and petitioners secured aggregate higher marks than the last cut off marks of the selected candidate, but as minimum 40% marks in each paper were not secured, therefore, appointment to petitioners has been declined. (Downloaded on 20/01/2023 at 12:02:25 AM)
(2 of 2) [CW-861/2023]
2. It has been submitted that according to Rule 28 of the Rajasthan Education (State and Sub-ordinate) Service Rule-2021, requirement of minimum 40% marks in each paper of the competitive examination has been added to the advertisement dated 1.2.2022, vide corrigendum notice dated 30.06.2022 it means after conducting the written examination on 18.06.2022, which is impermissible.
3. It has also been informed that other writ petitions involving identical or other points related to the present recruitment are pending before this Court, wherein notices have been issued and interim relief for allowing document verification of respective candidates has been permitted.
4. Heard.
5. Issue notice to respondents.
6. In the meanwhile, petitioners are permitted to appear before the Rajasthan Staff Selection Board for document verification and the same would be done by respondents provisionally subject to out come of the writ petition.
7. List on 31.01.2023 alongwith SBCWP No.13994/2022.
(SUDESH BANSAL),J SACHIN/6,21 & 23 (Downloaded on 20/01/2023 at 12:02:25 AM) Powered by TCPDF (www.tcpdf.org)