Rajasthan High Court - Jaipur
Veena Sidana D/O Ramesh Chander Sidana vs The State Of Rajasthan on 22 July, 2021
Bench: Chief Justice, Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 595/2021
Veena Sidana D/o Ramesh Chander Sidana
----Appellant
Versus
The State Of Rajasthan
----Respondent
For Appellant(s) : Mr. Dheeraj Kumar Palia
For Respondent(s) : Mr. C.L. Saini, AAG
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SATISH KUMAR SHARMA
Order
22/07/2021
Heard learned counsel for the appellant.
Issue notice to the respondents.
Learned counsel for the appellant placed reliance on the
judgment of this Court in S.B. CWP No.7215/2015 and other
connected matters disposed of vide judgment dated 28.01.2016 in
which it was claimed by the appellant that a person similarly
situated with the appellant who obtained M.Sc in Biotechnology
had come before this Court praying for being considered as
equivalent to M.Sc Biology having necessary requisite qualification
for being considered.
Learned counsel asserts that after this Court disposed of this
writ application, he gave a finding to the following effect:-
"........... if it is ultimately found that
candidates similarly placed have been given
appointment, respondents are directed to
consider case of the petitioners without
causing discrimination."
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(2 of 2) [SAW-595/2021]
He further asserts that petitioners in the said application
were considered to be equivalent and offered employment, but no
such documentary evidence is brought on record.
Accordingly, while issuing notice respondents are called upon
to file affidavit indicating the status of the petitioners in the case
noted hereinabove and as to whether the assertion made by the
present appellant is correct or not.
Further, the appellant brought to our notice a Press Notice
issued by the Department of Education in which it is claimed that
the Government has now accepted M.Sc in Biotechnology
equivalent to M.Sc Biology.
Mr. C.L. Saini, learnd AAG accepts notice on behalf of the
State. Additionally, a copy of the memo of the appeal be provided
to him.
Copy be served on Mr. Amit Lubhaya, learned counsel for the
RPSC also.
As an interim measure, appointment if any, shall be subject
to the outcome of the present appeal.
List on 09.08.2021. Name of Mr. C.L. Sani, AAG and Mr. Amit
Lubhaya be shown in the cause list as counsel for the
respondents.
(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ JKP/HARSHIT PAREEK/S-122 (Downloaded on 26/07/2021 at 09:31:16 PM) Powered by TCPDF (www.tcpdf.org)