Rajasthan High Court - Jodhpur
Anju Yadav & Anr vs State Of Rajasthan & Ors on 14 February, 2018
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16934 / 2017
1. Anju Yadav D/o Shri Phool Chand Yadav, Aged About 30 Years,
By Caste - OBC, R/o - Purohito Ka Bas, Post Kheda, Tehsil Bansur,
District Alwar.
2. Rajkumari Verma D/o Madanlal Verma, Aged About 24 Years,
By Caste - OBC, R/o - 23 KD, Post Office 7 KMD, Tehsil Gharshana,
District Sri Ganganagar.
----Petitioners
Versus
1. State of Rajasthan, Through Principal Secretary, Rural
Development and Panchayati Raj Department Rajasthan, Govt. of
Rajasthan, Secretariat, Jaipur.
2. Chief Executive Officer-cum- Member Secretary, Zila Parishad
Sirohi.
3. Chief Executive Officer-cum- Member Secretary, Zila Parishad
Sawai Madhopur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. V.R. Choudhary with Mr. Rajesh K
Bhardwaj
For Respondent(s) : Mr. Manish Patel, AGC
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/02/2018 This Court passed an order on 19.12.2017, which reads as under:
"Issue notice of writ petition & stay application, returnable within three weeks, Notice may be given 'dasti' if prayed.
Additional copy of the petition may be served in the office of Mr. Manish Patel, AGC his name may be shown in the cause list.
In the meanwhile and until further orders, the respondents are directed to verify original documents of the petitioners and if they are found (2 of 2) [CW-16934/2017] suitable and meritorious, their case may be considered for appointment.
However, the appointment order will not be issued without prior approval of the Court."
In view of the above, the present petition qua the petitioner No.1 is disposed of with direction to the respondents to consider the appointment of the petitioner on the post of LDC for recruitment arising out of advertisement dated 14.02.2013 strictly as per the merit, eligibility and vacancy available for the concerned recruitment year in the respective category.
So far as petitioner No.2 is concerned, it is an admitted position that the qualification of RSCIT has been acquired by the petitioner No.2 only on 07.09.2013 and the last date as per the various circulars and precedent law was 27.06.2013. Hence, no case is made out in the petition qua petitioner No.2 and the same qua him is dismissed.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/