Rajasthan High Court - Jodhpur
Amar Singh vs Rajasthan Sub-Ordinate And ... on 22 February, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 345/2021
Amar Singh S/o Shri Prahalad Singh, Aged About 27 Years, R/o
146, Akhawato Ki Vas, Village Kharabera Purohitan, District
Jodhpur, Rajasthan.
----Petitioner
Versus
Rajasthan Sub-Ordinate And Ministerial Service Selection Board,
Jaipur Through Its Secretary.
----Respondent
For Petitioner(s) : Mr. VLS Rajpurohit
For Respondent(s) : Mr. Vinit Sanadhaya
JUSTICE DINESH MEHTA
Judgment
22/02/2021
1. The petitioner vied for the post of Librarian Grade-III in
furtherance of the recruitment notification dated 21.5.2018. The
said recruitment was however, kept in abeyance and
fresh/amended notification dated 1.11.2019 came to be issued,
vide which, applications were again invited from eligible
candidates.
2. As per the amended recruitment notification, the applicants
were required to furnish their application forms from 2.11.2019 to
1.12.2019.
3. The petitioner submitted his application form on 8.11.2019,
however, under the category of 'unreserved'.
(2 of 3) [CW-345/2021]
4. The petitioner's father, who was in Government service, got
superannuated on 30.11.2019, whereafter, he secured the
certificate of EWS on 28.12.2020.
5. The petitioner has prayed that his candidature be considered
under EWS category on the basis of certificate dated 28.12.2020.
6. Mr. Sanadhyay, learned counsel appearing for the
respondent-Selection Board submitted that indisputably, on the
date of submitting application form, viz., on 8.11.2019 and even
on the last date of submitting application form (1.12.2019), the
petitioner did not have EWS certificate with him. He added that
even when result of the written examination was declared (on
11.11.2020), petitioner did not have EWS certificate and same
came to be issued on 28.12.2020. He, thus, submitted that
petitioner's candidature cannot be considered under the EWS
category.
7. Heard.
8. Concededly, on the date of submitting application form (on
8.11.2019) neither the petitioner had with him EWS certificate nor
could he claim to be falling under such category, as his father was
very much in Government service.
9. It is settled proposition of law that candidature of a
candidate is required to be reckoned on the date of submitting
application form or maximum till the last date of submitting
application form. Admittedly, till 2.12.2020, the petitioner did not
have EWS certificate with him and the same came to be issued in
his favour on 28.12.2020, much after the result of written
examination was declared.
(3 of 3) [CW-345/2021]
10. Such being the position, this Court does not find any merit
and substance in the present writ petition, for which it is hereby
dismissed.
11. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
22-CPGoyal/-
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