Rajasthan High Court - Jaipur
Arjun Kumawat vs State Of Rajasthan & Another on 6 May, 2014
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. CIVIL WRIT PETITION NO. 14173/2013 ARJUN KUMAWAT VS. STATE OF RAJASTHAN & ANOTHER. DATE OF ORDER : 06.05.2014 HON'BLE MR. JUSTICE MOHAMMAD RAFIQ Mr. Vinod Kumar Sharma, for the petitioner. BY THE COURT:
The petitioner applied for the post of Constable pursuant to the Advertisement issued by the respondent on 28.09.2012. The petitioner has been provided information under Right to Information Act that he secured 53.9338 marks in written examination and 10 marks in the physical test/running and thus, the total becomes 63.9338. He has also been informed that cut off of OBC Male Category is 56.
Learned counsel for the petitioner submitted that respondents have indicated in Clause 10.4 of the Advertisement that two marks shall be awarded for the computer qualification of O, A, B and C Level or any other higher level. The petitioner has acquired degree of qualification of Bachelor of Computer Application from University of Rajasthan. Thus, he is entitled to be awarded two additional marks.
Learned counsel for the petitioner has drawn attention of the Court towards further information supplied to the petitioner under Right to Information Act showing that number of candidates have been awarded two marks each for such qualification including the classmate of the petitioner Jitendra Singh Gurjar whose name is mentioned at Serial No. 276 of that list.
Having regard to the facts and circumstances afore stated, Superintendent of Police, Bundi is directed to examine the grievances of the petitioner upon filing a representation by him with regard to non-awarding of two marks on the basis of qualification of Bachelor of Computer Application and decide representation of the petitioner by passing speaking order within four weeks from the date of approaching of the petitioner along with copy of this order.
Accordingly, the writ petition is disposed of.
Stay application also stands disposed of.
(MOHAMMAD RAFIQ),J.
Manoj, S.No.57.
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MANOJ NARWANI Personal Assistant