Rajasthan High Court - Jodhpur
Ghamndaram & Ors vs State & Ors on 16 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Civil Writ Petition No. 2108 / 2017
1. Ghamandaram S/o Sh. Sri Ram Godara,, Aged About 30
Years, By Caste Jat, Resident of Village Patashar, Tehsil
Pachpadra, District Barmer.
2. Kumari Raval D/o Sh. Deva Ram,, Aged About 25 Years, By
Caste Jat, Resident of Village Patashar, Tehsil Pachpadra,
District Barmer.
3. Tulsidas S/o Shri Megha Ram,, Aged About 35 Years, Resident
of Near Patwar Ghar, Village Sinli Jageer, Panchayat Samiti
Balotara, District Barmer.
4. Hadamat Singh S/o Shri God Singh,, Aged About 28 Years,
Resident of Village Variya Bhagji, District Barmer
5. Haneef Khan S/o Shri Yusuf Khan,, Aged About 35 Years,
Resident of Village Richoli, Tehsil Balotara, District Barmer.
6. Lila Godara D/o Shriram Godara,, Aged About 27 Years,
Resident of Udaisar, Agolai, Balesar, Jodhpur.
7. Rupa Ram Devasi S/o Shri Shivji,, Resident of Village Jasol,
Tehsil Balotara, District Barmer.
----Petitioners
Versus
1. State of Rajasthan through Secretary,, Department of School
Education, Government of Rajasthan, Jaipur.
2. Director, Elementary Education,, Government of Rajasthan,
Bikaner.
3. Director, Secondary Education,, Government of Rajasthan,
Bikaner.
4. Chief Executive Officer,, Zila Parishad, Barmer.
5. Block Development Officer,, Panchayat Samiti Balotara,
District Barmer.
6. District Education Officer,, District Barmer.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. HR Vishnoi.
Mr. Kailash Jangid.
Mr. Surendra Singh Rathore.
(2 of 3)
[CW-2108/2017]
For Respondent(s) : Mr. PR Singh AAG.
Mr. SS Ladrecha AAG.
_____________________________________________________
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order 16/02/2017 Mr. PR Singh, AAG appears on behalf of the State and submits that the controversy raised by the petitioners in the present writ petition has been addressed and the instructions have already been issued to the concerned Block Development Officer to countersign the experience certificate of the petitioners and petitioners would be free to submit their experience certificate tomorrow.
It is further stated that if in the existing process of selection, the marks of experience certificate are required to be counted. The benefit shall also be made available to all the petitioners who have filed the present writ petition and also other similarly situated persons.
Mr. SS Ladrecha AAG also puts in appearance on behalf of the Panchayati Raj Department and accepts the version of Mr. PR Singh AAG.
Taking into consideration, the statement made by the learned A.A.G. the application forms of all the petitioners shall be allowed to be accepted by tomorrow till 11 A.M. The concerned B.D.O. is required to countersign the experience certificate during the course of day, today or even tomorrow morning and shall not in any manner make any kind of excuse for not countersigning the experience certificate of the petitioners or similarly situated (3 of 3) [CW-2108/2017] Preraks.
In terms of the candid statement of AAG which is appreciated by this Court.
The writ petition is accordingly allowed.
(SANJEEV PRAKASH SHARMA)J. CK Mishra