Rajasthan High Court - Jaipur
Praveen Kumar Sharma vs R P S C Ajmer And Ors on 16 December, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.16677/2010
Praveen Kumar Sharma Versus RPSC & Anr
Date of Order ::: 16/12/2010
Hon'ble Mr. Justice Ajay Rastogi
Mr. Jag M. Saxena, for petitioner
Counsel inter-alia submits that initially advertisement No.8/2008 for holding process of selection to the post of Teacher Gr.II was issued by respondent-PSC on 08/08/2008 and final selections are based only on written examination; however, corrigendum was issued on 04/08/2010 followed by another one issued on 03/09/2010 so as to take note of post Code from Code-41 to 50 for the subjects Maths (41), Science(42), English(43), Hindi(44), Sanskrit(45), Urdu(46), Punjabi(47), Sindhi(48), Gujarati(49) & Social Science(50); pursuant thereto, applications were also invited from candidates intending to participate in process of selection pursuant to corrigendum (supra).
Counsel submits that few of applicants submitted their applications pursuant to advertisement dt.08/08/2008 and corrigendum dt.04/08/2010 & 03/09/2010 but since they belong to rural background were not well conversant in filing the OMR application form and despite their due diligence, some error has crept in while filling up OMR form on account of which wrong post codes have been assigned for respective subjects (Urdu, Maths, Sindhi, Sanskrit, Hindi) for which written examinations are scheduled to be held in between 19th to 22nd December, 2010 as notified vide Press note dt.21/11/2010 and despite petitioners being otherwise eligible will not be permitted to participate in process of selection (supra) only on the premise that they could not have properly darken the circle for their respective post codes and if not permitted to appear in the examinations scheduled to take place in between 19th to 22nd December, 2010 (supra), it would cause great prejudice to them.
Issue notice of writ & stay petition to respondents returnable within four weeks as to why petition may not be finally disposed of at admission stage. Notices be given Dasti, if desired.
Two sets of paper book of the petition be additionally served upon Shri SN Kumawat appearing on behalf of respondent-PSC receipt whereof be filed in the Registry and PF & notices be filed within seven days, failing which stay order shall stand automatically vacated.
In the meanwhile, respondents are directed to provisionally allow the petitioner to participate in process of selection for the post of Teacher Gr.II pursuant to advertisement dt.08/08/2008 & subsequent corrigendum (supra) including written examinations scheduled to be held in between 19th to 22nd December, 2010 (supra) in their respective subject/post code in which they intend to appear particulars of which they will submit before the PSC in their application/representation alongwith this order, and their participation (supra) will not confer any right and result of their participation shall not be declared without prior permission of this Court and be kept in sealed cover till further orders.
List alongwith cognate cases (CWP-16508/10) under separate heading Teacher Gr.II-Advertisement dt.08/08/2008 - Wrong Post Codes.
(Ajay Rastogi), J.
K.Khatri/p3/ 16677CW2010-Dec16PostCode-IsStExm.do