Rajasthan High Court - Jodhpur
Hari Singh Khinchi vs The State Of Rajasthan ... on 13 October, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2023:RJ-JD:34934]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 10736/2023
Hari Singh Khinchi S/o Narpat Singh Khinchi, Aged About 49
Years, R/o 397, Street No. 4, Hanuwant A, B.j.s. Colony,
Jodhpur.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Panchayati Raj, Government Of Rajasthan,
Jaipur.
2. The Chief Executive Officer, Zila Parishad, Jodhpur.
3. The Chief Medical And Health Officer, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Awar Dan Ujjwal.
For Respondent(s) : Mr. Kunal Upadhaya for Mr. Sunil
Beniwal, AAG.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 13/10/2023 Heard learned counsel for the parties.
The present writ petition has been filed for the following relief:
"i. That the respondent may kindly be directed to grant appointment with all consequential benefits to the petitioner in pursuance of advertisement for LDC recruitment, 2013 (Annex.1)".
Learned counsel for the respondents submits that in compliance of the order passed by this court on 06.10.2023, the Chief Executive Officer, Zila Parishad, Jodhpur has countersigned experience certificate of the petitioner. He further submits that after countersigning the experience certificate by the competent (Downloaded on 12/11/2023 at 07:41:28 AM) [2023:RJ-JD:34934] (2 of 2) [CW-10736/2023] authority, the experience certificate of the petitioner will be considered by the competent authority while considering the candidature of the petitioner for appointment to the post of LDC. He submits that if the petitioner gets appropriate marks in merit, he will be given appointment in accordance with his merit position.
In view of the submissions made by the counsel for the respondents, learned counsel for the petitioner submits the outcome of the consideration may be informed to the petitioner at the earliest.
Considering the submissions made at the bar, the present writ petition is disposed of with a direction to the respondents to consider the candidature of the petitioner for appointment on the post of LDC after taking into account the experience certificate countersigned by the Chief Executive Officer, Zila Parishad, Jodhpur. If the petitioner is found otherwise eligible and meritorious, the respondents shall grant appointment order in favour of the petitioner. The entire exercise of considering the candidature of the petitioner shall be completed within a period of eight weeks from the date of receipt of certified copy of this order.
(VINIT KUMAR MATHUR),J 232-Anil Singh/-
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