Rajasthan High Court - Jodhpur
Kanwaraj Dan Charan vs State Of Rajasthan on 12 September, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 13754/2018
1. Kanwaraj Dan Charan S/o Shri Mohan Dan Charan, Aged
About 43 Years, 110, Roop Nagar, Nandari , K.n. 58,
Jodhpur, District Jodhpur, Rajasthan.
2. Rekha Verma D/o Shri K.l. Verma, Aged About 39 Years,
91, Vidhyapark, Gate No.02, Near Sbi Atm, Central
School Airforce, Jodhpur, District Jodhpur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Rural Development And Panchayati Raj, Government
Of Rajasthan, Jaipur. Rajasthan.
2. The Secretary, Department Of Education, Government Of
Rajasthan, Jaipur, Rajasthan.
3. The Director, Elementary Education , Bikaner, District
Bikaner, Rajasthan.
4. The Chief Executive Officer, Zila Parishad Jodhpur, District
Jodhpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kailash Jangid.
For Respondent(s) : Mr. Dinesh Ojha for
Mr. P.R. Singh, AAG.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 12/09/2018 It is submitted by learned counsel for the petitioners that though the respondents in the advertisement in question by condition No.13.3 specifically made the candidates having additional subject as English eligible and provided for addition of marks also, on account of judgment in the case of Dharmendra Kumar Bhinchar & Ors. v. State & Ors.: SBCW No.19113/2017, (2 of 2) [CW-13754/2018] decided on 21.08.2018 at Jaipur, the petitioners have been deprived of their selection. It is also submitted that appeal against the judgment in the case of Dharmendra Kumar Bhinchar (supra) is pending consideration before the Division Bench.
Submissions have also been made that in the case of Dharmendra Kumar Bhinchar (supra), judgment in the case of Hemant Kumar Sharma v. State & Ors.: SBCW No.4038/2018, decided on 13.04.2018, was not taken into consideration.
In view of the above fact situation, issue notice to the respondents.
Mr. P.R. Singh, AAG appears on caveat. Copy of the writ petition has already been supplied to him.
Learned counsel for the respondents prays for time to complete his instructions in the matter/file reply. Time prayed for is allowed.
List after three weeks.
In the meanwhile and until further orders, the respondents would permit the petitioners to participate in the counselling pursuant to the orders of allotment of district made on 03.09.2018, however, they shall not be issued appointment orders without prior permission of this Court.
(ARUN BHANSALI)J. PKS-178 Powered by TCPDF (www.tcpdf.org)