Pawan Kumar Kuldeep S/O Rameshwar ... vs Rajasthan Public Service ...
2021 Latest Caselaw 157 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          1. D.B. Special Appeal Writ No. 937/2020

                                      In

           S.B. Civil Writ Petition No.13903/2020

Pawan Kumar Kuldeep S/o Rameshwar Prasad Kuldeep, Aged

About 26 Years, Resident Of Vpo - Bishangarh, Via - Manoharpur,

Tehsil - Shahpura, District - Jaipur - 303104.
                                                                 ----Appellant
                                  Versus
Rajasthan Public Service Commission, Through Its Chairman,
Ghoogara Ghati, Jaipur Road, Ajmer - 305001.
                                                               ----Respondent

2. D.B. Special Appeal Writ No. 938/2020

In

S.B. Civil Writ Petition No.13324/2020

Ms. Seema Gurjar D/o Hanuman Prasad Gurjar, Aged About 23

Years, Resident Of Jhalra Ka Bas, V.p.o. Motiwada, Tehsil

Rajgarh, District Alwar.

----Appellant Versus Rajasthan Public Service Commission, Through Its Secretary, District Ajmer.

----Respondent

For Appellant(s) : Mr. Mahendra Singh Rathore Advocate through Video Conferencing.

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

08/01/2021

(2 of 2) [SAW-937/2020]

Vide this order above mentioned two appeals would be

disposed of.

Learned counsel for the appellants has submitted that the

appellants were permitted to appear in the written examination

and had paid the necessary fee. The expectations of the

appellants had been raised by the respondent, but they had been

wrongly declared ineligible by the respondent.

Appellants had applied for recruitment to the post of School

Lecturer in terms of advertisement dated 13.04.2018. The last

date for submission of application form was 12.10.2019.

Candidates were permitted to apply, who were awaiting their

result of M.A. final year examination. As per the advertisement,

the eligibility of the candidates was to be considered on the date

the examination had been conducted. The appellants were not

eligible on the date they took the written examination. Admittedly,

written examination was conducted from 03.01.2020 to

13.01.2020, whereas, appellants cleared M.A. final examination in

October/November 2020. Thus, appellants did not have the

necessary qualification on the date they took the written

examination in pursuance to the advertisement dated 13.04.2018.

In these circumstances, learned Single Judge rightly

dismissed the writ petitions filed by the appellants as they were

not having the necessary eligibility on the date they took the

written examination in pursuance to the advertisement-in-

question.

Dismissed.

(CHANDRA KUMAR SONGARA),J (SABINA),J

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