Vijay Singh Rathore vs State Of Rajasthan
2021 Latest Caselaw 8988 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4896/2021

Vijay Singh Rathore S/o Shri Shambhu Singh Rathore, Aged About 35 Years, B/c Rajput, R/o Village And Post Jhansari, District Pratapgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad Pratapgarh, District Pratapgarh.

3. The District Collector Cum District Program Coordinator, Pratapgarh, District Pratapgarh.

----Respondents

For Petitioner(s) : Mr. Om Prakash For Respondent(s) : Mr. Piyush Bhandari

JUSTICE DINESH MEHTA

Order

07/04/2021

Mr. Om Prakash, learned counsel for the petitioner submits

that the issue involved in the present writ petition is squarely

covered by decision dated 24.10.2019 passed by this Court in

Mamta Meena & Ors. Vs. State of Rajasthan & Ors.(S.B. Civil Writ

Petition No.13305/2019).

Following the judgment in the case of Mamta Meena

(Supra),the instant writ petition is allowed. The respondents are

directed to consider the petitioner's candidature for appointment

on the post of Lower Division Clerk pursuant to the advertisement

dated 14.02.2013 on the basis of her computer qualification in

(2 of 2) [CW-4896/2021]

terms of order dated 11.07.2018, if the candidates in petitioners'

category having lower marks, have been accorded appointment by

the respondents and vacancies are still available with the

respondents. Needful be done for within a period of two months.

Stay petition also stands disposed of.

(DINESH MEHTA),J 58-Rahul/-

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