Rajasthan High Court - Jodhpur
Mukesh Kumar Sharma & Ors vs State Of Raj. & Ors on 8 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.6325/2009
Mukesh Kumar Sharma & Ors. vs. State of Rajasthan & ors.
S.B. Civil Writ Petition No.6325/2009
Mukesh Kumar Sharma and others.
vs.
State of Rajasthan and others.
Date : 8.7.2009
HON'BLE MR. PRAKASH TATIA, J.
Mr.MS Godara, for the petitioners.
Mr.Rajesh Bhati, for the respondents.
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Heard learned counsel for the parties.
Learned counsel for the petitioners submitted that the appointment to them on the post of Prabhodhak has been denied only on the ground that they are not possessing the requisite experience whereas the petitioners have experience and that has been certified by the District Education Officer, Neemuch of the State of Madhya Pradesh, copies whereof have been placed on record by the petitioners. The prayer of the petitioners is only that the respondents may be directed to consider the case of the petitioners in the light of that 2 S.B. Civil Writ Petition No.6325/2009 Mukesh Kumar Sharma & Ors. vs. State of Rajasthan & ors.
experience certificate and if that experience can be recognised, then their case may be considered in accordance with the Rules and other eligibility criteria.
In view of the above, this writ petition is disposed of with a direction to the petitioners to submit a representation upon which the respondents may consider the representation and their experience certificate strictly in accordance with the Rules and if it is found that the petitioners are entitled to any relief, then only, the petitioners may be granted the relief. If they are not entitled, they may be communicated the reasons in brief for rejection of their candidature. The representation be decided within two months from the date of receipt of the representation.
(PRAKASH TATIA), J.
S.Phophaliya