Rajasthan High Court - Jodhpur
Virendra Sharma vs State Of Rajasthan on 12 April, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4758/2023
Virendra Sharma S/o Sh. Lalit Kumar Sharma, Aged About 24
Years, Resident Of 36, Ram Nagar, First Street (Gali No. 1),
District Pali (Raj.) - 306401.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Education, Secretariat, Jaipur.
2. Rajasthan Staff Selection Board (Rssb), Jaipur, Through
Its Chairman, State Instituter Of Agriculture Management
Premises, Tonk Road, Shreeji Nagar, Prithviraj Colony,
Durgapura, Jaipur.
3. Director, Secondary Education, Department Of Education,
Samta Nagar, Bikaner, Rajasthan - 334001.
----Respondents
For Petitioner(s) : Mr. Falgun Buch
For Respondent(s) : Mr. Hemant Choudhary, GC
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 12/04/2023 Heard learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner is holding the requisite qualification for the post of Basic Computer Instructor and after having qualified the examination, his candidature has been found non-suitable and his candidature has been referred back to the Staff Selection Commission vide Annexure-13 dated 03/04/2023. Learned counsel submits that the reason for sending back the candidature of the petitioner to the Staff Selection Commission is not mentioned. He submits that pursuant to the order dated 03/04/2023, he will not be able to (Downloaded on 13/04/2023 at 10:59:57 PM) (2 of 2) [CW-4758/2023] participate in the counseling which is going to take place from 11 th April, 2023 to 13th April, 2023.
Issue notice. Issue notice of the stay application also, returnable on 04/05/2023.
Mr. Hemant Choudhary, GC, appears on behalf of the respondent No.1 and 3 on caveat and accepts notice on their behalf.
Therefore, issue notice to the respondent No.2 only, returnable on 04/05/2023.
In the meanwhile and till the next date of hearing, the respondents will provisionally allow the petitioner to participate in the counseling which is going to be held from 11 th April, 2023 to 13th April, 2023 in pursuance of the notification dated 03/04/2023.
It is made clear that the outcome of the said counseling shall be provisional and will not create any right or equity in favour of the petitioner.
(VINIT KUMAR MATHUR),J 176-/SanjayS/-
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