Hitendra Dhewa vs Union Of India And Ors
2021 Latest Caselaw 870 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11862/2018

Hitendra Dhewa S/o Dharm Chand, R/o Dhani Mawli, Post
Hardiya, Tehsil Khetri, District Jhunjhunu, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     The Union Of India Through Its Secretary, Ministry Of
       Home Affairs, Sashastra Seema Bal, New Delhi.
2.     The Inspector General, Frontier Headquarter Sashastra
       Seema Bal, Sanklap Bhawan, Vibhuti Khand, Plot No.
       Tc/35-V-2, Lucknow U.p. - 226010.
3.     The Commandant, Chairman, Sashastra Seema Bal,
       Board No. 1, Sector 30, Police Line, Faridabad, Harayana.
                                                                ----Respondents

For Petitioner(s) : Mr. Dheeraj Palia for Mr. Ram Pratap Saini For Respondent(s) : Mr. Ashish Kumar

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

28/01/2021

Both the counsel are agreed that the issue raised in the

present petition stands decided and finally adjudicated by this

Court while deciding the bunch of writ petitions lead case of

Deepak Kumar Biwal and Ors. Vs. Union of India & Ors. in S.B.

Civil Writ Petition No.7352/2018 decided on 25.11.2019 wherein

this Court held as under:-

"9. It is also noticed that corrigendum dated 3/9.12.2016 changed the criteria of selection process. The assessment was to be made and merit list was prepared on the basis of marks obtained in the written examination paper 1. The condition relaxed was with regard to trade test. None of the petitioner has challenged the corrigendum. Although, it was argued that trade

(2 of 2) [CW-11862/2018]

test marks ought to be included as the selection process relating to specific trade. However, this Court would not deal with such arguments as the same are not the basis of deciding of the present writ petitions. More so after the selection process is over, the petitioners cannot be allowed to approbate and reprobate at the same.

10. No other arguments were advanced with regard to merit position and it is admitted case that selection had been made purely on the basis of merit prepared on the basis of written examination."

In view of above, the present writ petition also stands

covered by the aforesaid judgment and the writ petition is

accordingly dismissed.

All pending applications also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

Arun/32

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