Rajasthan High Court - Jodhpur
Ravindra vs State Of Rajasthan on 1 July, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8963/2022
1. Ravindra S/o Parasa Ram, Aged About 24 Years, Village
Dhadhesari, Kharia Khangar, Dist. Jodhpur (Raj.).
2. Hanuman Ram Goliya S/o Dhagla Ram Goliya, Aged About
30 Years, Village Khakharki, Dist. Nagaur (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Fisheries
Department, Government Of Rajasthan, Secretariat, Jaipur.
2. Director, Fisheries Department, Government Of Rajasthan,
Secretariat, Jaipur.
3. Fish Farmers Development Agency, Bhilwara, Through The
District Collector, Bhilwara.
4. Fish Farmers Development Agency, Tonk, Through The
District Collector, Tonk.
5. Fish Farmers Development Agency, Jhalawar, Through The
District Collector, Jhalawar.
6. Fish Farmers Development Agency, Chittorgarh, Through
The District Collector, Chittorgarh.
7. Fish Farmers Development Agency, Pali, Through The
District Collector, Pali.
8. Fish Farmers Development Agency, Udaipur, Through The
District Collector, Udaipur.
9. Fish Farmers Development Agency, Ajmer, Through The
District Collector, Ajmer.
10. Fish Farmers Development Agency, Kota, Through The
District Collector, Kota.
11. Fish Farmers Development Agency, Sawai Madhopur,
Through The District Collector, Sawai Madhopur.
12. Fish Farmers Development Agency, Banswara, Through The
District Collector, Banswara.
13. Fish Farmers Development Agency, Bharatpur, Through The
District Collector, Bharatpur.
----Respondents
For Petitioner(s) : Mr. D.K. Godara.
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(2 of 2) [CW-8963/2022]
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 01/07/2022 It is submitted by learned counsel for the petitioners that the respondents have issued advertisement dated 6.4.2022 for the post of Fisheries Development Officer and Assistant Fisheries Development Officer for 16 and 15 posts respectively and have provided that the original documents along with application are required to be produced before the District Collector, wherever, the candidates want to apply.
Submissions have been made that the condition of the advertisement requiring the filing of the original documents along with the application necessarily restricts the candidates to applying at one place and for one post only though he may be eligible for both the posts and interested in applying at more than one place, which action of the respondents is not justified as the documents can always be verified once the applicant is found eligible for appointment on urgent temporary basis.
In view of the submissions made, issue notice. Issue notice of the stay application also.
In the meanwhile, the indication made in the advertisement dated 6.4.2022 in condition No.5 to the extent of 'production of the original documents along with the application', shall remain stayed.
(ARUN BHANSALI),J 100-Sumit/-
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