Laxmi Narayan Bairwa Son Of Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 367 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 10840/2020

Laxmi Narayan Bairwa Son Of Shri Kishan Lal Bairwa, Aged
About 33 Years, Resident Of Village And Post Gudha Ashikpura,
Tehsil Baswa, District Dausa (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     The State Of Rajasthan, Through Its Principal Secretary,
       Education Department, Government Secretariat, Jaipur
       (Raj.)
2.     Principal Secretary, Rural Development And Panchayati
       Raj Department, Govt. Of Rajasthan, Secretariat, Jaipur
       (Raj.)
3.     Director, Elementary Education, Rajasthan, Bikaner.
4.     Chief Executive Officer, Zila Parishad Dausa, Raj.
5.     Block Elementary Education Officer, Bandikui District
       Dausa, (Raj.)
6.     Principal/head         Master       Cum        Panchayat      Elementary
       Education Officer (P.e.e.o.), Govt. Sr. Secondary School
       Gudha Ashikpura, Panchayat Samiti Bandikui, District
       Dausa (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Babu Lal Bairwa For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

18/01/2021

The petitioner has prayed for consideration of his case for

appointment against an advertisement issued on 25.09.2017 for

the post of 'Gram Panchayat Sahayk' by filing the present writ

petition in 2020 stating that he should be given 30 bonus marks

(2 of 2) [CW-10840/2020]

for having teaching experience of three years in the Government

school.

In the opinion of this Court, the writ petition is highly

belated. The petitioner has been sleeping over his rights for the

last three years, he cannot claim relating to advertisement issued

in the year 2017.

The writ petition is accordingly dismissed.

All pending applications also stands disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV 670/59

Powered by TCPDF (www.tcpdf.org)