Rajasthan High Court - Jodhpur
Savita Rani vs The State Of Rajasthan ... on 15 May, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2023/RJJD/015201]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18222/2022
Savita Rani D/o Sh. Naresh Kumar W/o Sh. Pritam Dadhich,
Aged About 37 Years, R/o 63 Sahyog Apartment Tower-2,
Sector-8, Vidhayadhar Nagar, Jaipur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary, Dept. Of
Rural Development And Panchayati Raj, Secretariat,
Jaipur.
2. The Chief Executive Officer, Zila Parishad Jaipur,
Rajasthan.
3. Block Development Officer And Co-Chairman, Block Jal
Evam Swachhata Samiti, Padampur, Sriganganagar.
----Respondents
For Petitioner(s) : Mr. Prithvi Raj Singh Jodha
For Respondent(s) : Mr. Sunil Beniwal, AAG with
Mr. Kunal Upadhyay
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 15/05/2023 Heard learned counsel for the parties.
Briefly, the facts of the case are that the petitioner, being eligible for appointment on the post of L.D.C., submitted an application form in pursuance of the Advertisement issued on 14.02.2013. The candidature of the petitioner was not favourably considered on account of the fact that the bonus marks for experience certificate were not granted to her.
Learned counsel for the petitioner submits that one such experience certificate was issued on 14.08.2008 by the Vikas Adhikari, Panchayat Samiti, Padampur. He submits that the (Downloaded on 15/05/2023 at 11:15:47 PM) [2023/RJJD/015201] (2 of 3) [CW-18222/2022] experience certificate clearly shows that the petitioner was Block Coordinator from 22.05.2006 to 18.07.2007. He further submits that this certificate is not being taken into consideration by the respondents on account of the fact that earlier the same was not countersigned by the Chief Executive Officer and, therefore, no bonus marks were awarded to the petitioner in pursuance of the experience certificate dated 14.08.2008 which was countersigned on 08.10.2022 by CEO Zila Parishad, Srigangangar. He, therefore, prays that the respondents may be directed to consider the certificate dated 14.08.2008 after due verification of the same from the competent authorities of the Department and if the veracity of the same is not doubted, her candidature may be considered for appointment on the post of L.D.C. Learned counsel for the respondents submits that the experience certificate dated 14.08.2008 was not countersigned by the Chief Executive Officer, therefore, the same was not considered while awarding bonus marks. Learned counsel further assures this Court that if the veracity of the experience certificate dated 14.08.2008 is established, then they will consider the candidature of the petitioner for appointment on the post of L.D.C. I have considered the submissions made at the Bar and have gone through the relevant record of the case.
The only controversy in the present case is the non- consideration of the experience certificate of the petitioner dated 14.08.2008 issued by Vikas Adhikari, Panchayat Samiti, Padampur on account of the fact that the same was not countersigned by the Chief Executive Officer, Zila Parishad, Sriganganagar. The purpose of getting the experience certificate countersigned is to check the (Downloaded on 15/05/2023 at 11:15:47 PM) [2023/RJJD/015201] (3 of 3) [CW-18222/2022] veracity and correctness of the same. The certificate issued in the present case was not countersigned, however, the respondents got the certificate (Annex.4) dated 14.08.2008 issued by the Vikas Adhikari, Panchayat Samiti, Padampur verified from the competent authorities of the Zila Parishad and if the same is verified and its correctness is not doubted, the respondents shall consider the same for award of bonus marks to the petitioner. After awarding the bonus marks, if the petitioner falls in merit, then the respondents shall consider her candidature for grant of appointment on the post of L.D.C. in pursuance of the Advertisement issued on 14.02.2013, needless to say, if the petitioner is otherwise eligible for appointment on the post of L.D.C. The entire exercise shall be completed by the respondents within a period of six weeks from the date of receipt of the certified copy of this order.
The writ petition as also the stay petition stand disposed of. The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.
(VINIT KUMAR MATHUR),J 181-/Shahenshah/-
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