Sonal D/O Rajendra Kumar vs The State Of Rajasthan
2021 Latest Caselaw 59 Raj/2

                                        (1 of 2)                   [CW-14659/2020]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14659/2020

Sonal D/o Rajendra Kumar, Aged About 28 Years, R/o Kishan
Colony, Near Payal Kirana And General Store, Ward No.11,
Jhunjhunu Rajasthan.
                                                                    ----Petitioner
                                   Versus
1.     The State Of Rajasthan, Through Principal Secretary,
       Technical    Education          Department,              Government     Of
       Rajasthan, Jaipur
2.     The Board Of Technical Education, Jodhpur, Rajasthan,
       Through Secretary.
3.     The    Rajasthan      Subordinate           And      Ministerial   Service
       Selection Board, Jaipur Through Its Secretary, Having Its
       Office At State Agriculture Management Institute Campus,
       Durgapura, Jaipur-302018
                                                                 ----Respondents

For Petitioner(s) : Mr. Vivek Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

05/01/2021

Learned counsel for the petitioner relies on the judgment

passed by the co-ordinate Bench of this court in the case of Rekha

Vijayvergiya Versus RPSC, SBCWP No.4098/2009 decided on

1.12.2010 wherein the Single Bench of this court has held that the

qualification of the B.E. (Information Technology) is required to be

declared qualified B.E. (Computer Science) and directed the

respondent-RPSC to consider the case of the petitioner for

appointment on the post of Lecturer (Computer Science).

                                                                              (2 of 2)                     [CW-14659/2020]



                                         Learned     counsel     for    the     petitioner         also   submits   that

petitioner's candidature is being rejected only on the ground that

he has done B.E. in Information Technology and is thus eligible for

consideration for the post of Junior Instructor in terms of the

advertisement dated 25.4.2018.

Issue notice on the writ petition as well as stay application,

returnable within four weeks.

In the meanwhile, the candidature of the petitioner shall be

provisionally considered for the post of Junior Instructor

(Computer Operator and Programming Assistant).

(SANJEEV PRAKASH SHARMA),J

RAJAT KUMAR /671/98

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