Rajasthan High Court - Jodhpur
Mahendra Kumar & Ors vs State Of Rajasthan & Ors on 21 April, 2014
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
:ORDER:
Mahendra Kumar & Ors.
Vs.
State of Rajasthan & Ors.
(S.B. Civil Writ Petition No.7816/2013 )
Date of order : : 21.04.2014
PRESENT
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Ms.(Dr.) Nupur Bhati, for the petitioner.
Mr.K.L.Thakur, AAG
BY THE COURT:-
An interim order was passed by this Court on 03.07.2013 in which following directions were issued :-
"In the meanwhile, the concerned District Education Officer is directed to issue provisional experience certificate(s) to the petitioner(s) for the period he/she/they have served with Lok Jumbish Project/Sarva Shiksha Abhiyan. The said certificate(s) sh all be issued after verification of the facts to the satisfaction of the concerned District Education Officer. The respondents are further directed to accept offline application form(s) from the petitioner(s) in pursuance to advertisement dated 30.05.2013.
The issuance of the provisional experience certificates and acceptance of his/her/their ofline application form(s) shall remain subject to the decision of the writ petition."
The above interim order passed in this petition is hereby made absolute. However, the controversy with regard to 2 bonus marks is pending before the Hon'ble Supreme Court, therefore, in the event of allowing bonus marks by the Hon'ble Supreme Court, the respondents are directed to consider the case of petitioners to issue experience certificate in pursuance of order passed by this Court and if respondents will not issue experience certificate in pursuance of order passed by this Court, then petitioners will be at liberty to file fresh writ petition before this Court.
The writ petition is disposed of in above terms.
(GOPAL KRISHAN VYAS), J.
Bharti/56