Rajasthan High Court - Jaipur
Mahendra Singh And Ors vs State (Education Department)Ors on 5 March, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.2985/2012 (Mahendra Singh & Ors. Versus State of Rajasthan & Ors.) Date of Order : 05th March, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Sandeep Saxena, for the petitioners. By the Court:
Learned counsel submits that during pendency of the writ petition, the RPSC issued a letter dated 27.04.2011. It is provided therein that all the candidates, who appeared for examination of 2006 conducted by Jivaji University, Gwalior but result of petitioners was kept in abeyance in view of the Special Leave Petition (for short the SLP) before the Hon'ble Apex Court would be eligible for consideration for selection, as the SLP has been decided with a direction to treat results of the candidates from retrospective date. The similarly placed candidates have already been treated eligible for selection. The prayer is to give same treatment to the petitioners for their appointment on the post of Teacher Gr.III, if they find place in the merit, with consequential benefits.
In view of the submissions made by learned counsel, the issue raised in the present matter is ordered to be considered by the RPSC in the light of the order dated 27.04.2011, which is quoted hereunder for ready reference:
?????? 27.04.2011 ??????? ???????? ??? ???? ???????? ?????. ???????, 2006 ?? ???? ???? ?????? ?????????????, ???????? ?? ??. ??. ?? ?????? ???. ???????? ???????? ??? ????????? ???? ?? ???? ?? ??????????? ?? ??. ??. ????????? ???? ???????? ??? ?????? ????? ?? ?????? 16/03/2007 ?? ????? ???????? ???? ???? ?? ???? ??? ?? ????? ???? ???. ???. ???????? ???????? ?????? ??????? ?????? ?? ???? ?? ??. ??. ??????? ?? ?????? ???????? ?????? ?? ????? ???? ???? ?? ???? ??? ????? ??????????? ?? ????? ????? ??? ???? ?????? ?????? ????? ?? ??????? ???? ??? ?????? ??? ???? ?? ??? ? ????? ???? ???????? ???? ?????????? ???? ???? ??.
In the light of the order of the RPSC, as quoted above, case of the petitioners may also be considered by the respondents and if their case is found at par with those, who were extended benefit of order dated 27.04.2011, it is expected that petitioners' candidature would not only be considered but if they find place in merit, will further be extended consequential benefits of appointment.
Necessary exercise in that regard may be undertaken by the respondents within a period of two months from the date of receipt of certified copy of this order.
With the aforesaid, the writ petition is disposed of so as the stay application.
(M.N. BHANDARI), J.
Preety/Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.