Girish Kumar vs State Of Rajasthan
2021 Latest Caselaw 6943 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17837/2018

1. Girish Kumar S/o Shri Hiralal, Aged About 37 Years, R/o Gali No. 6, Subhash Nagar, Banswara.

2. Dharmendra Sharma S/o Shri Hiralal Sharma,, Aged About 29 Years, R/o Village And Post Surwaniya, Tehsil And District Banswara.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Medical And Health, Government Of Rajasthan, Jaipur.

2. The Director, Department Of Medical And Health, Swasthya Bhawan, Tilak Marg, C- Scheme, Jaipur.

3. Addl. Director (Admn.)., Department Of Medical And Health, Swasthya Bhawan, Tilak Marg, C- Scheme, Jaipur.

                                                                ----Respondents


For Petitioner(s)         :     Mr. OP Sangwa
For Respondent(s)         :



                    JUSTICE DINESH MEHTA

                                Judgment

10/03/2021

1. By way of present writ petition, petitioners have sought a

direction to the respondents to consider their experience for five

years and award bonus marks accordingly.

2. The facts appertain for the present purposes are that the

petitioners vied for the post of Lab Assistant pursuant to

recruitment advertisment dated 29.05.2018 issued for the non-

TSP area.

3. The relevant condition regarding bonus marks read thus-

(2 of 4) [CW-17837/2018]

"7- vuqHko ds vk/kkj ij cksul vad%& jktLFkku fpfdRlk ,oa LokLF; v/khuLFk lsok fu;e 1965 ;Fkk la'kksf/kr fu;eksa ds fu;e 19 esa mYysf[kr izko/kkuksa ds rgr~ vH;fFkZ;ksa dks cksul vad ns; gSA

(i) vH;fFkZ;ksa dh ik=rk dh tkWp ,oa nLrkostksa ds lR;kiu ds le; vkosnd dks eq[;ea=h chih,y thou j{kkdks"k] ,uvkj,p,e] esfMds;j fjyhQ lkslk;Vh] ,M~l dUVªksy lkslk;Vh] la'kksf/kr jk"Vªh; {k; fu;a=.k dk;ZØe >kykokM+ vLirky ,oa fpfdRlk egkfo|ky; lkslk;Vh] lesfdr jksx fuxjkuh ifj;kstuk] jkT; LokLF; ifjokj dY;k.k laLFkku (SIHFW) ,oa jkT; ljdkj ds v/khu leku dk;Z djus dk foHkkx ds vf/kd`r izkf/kdkjh }kjk fu/kkZfjr izk:i esa tkjh vuqHko izek.k i= izLrqr djuk gksxkA ;g vuqHko izek.k i= foKkfir in ds fy;s vkWuykbZu vkosnu djus dh vafre frfFk ls iwoZ dk tkjh fd;k gqvk gksuk vko";d gSA vuqHko vof/k dh x.kuk foKfIr tkjh gksus dh frfFk rd dh tkosxhA vuqHko izek.k i= dk izk:i ^v* layXu gSA foHkkx }kjk fu/kkZfjr izk:i ds vfrfjDr vU; fdlh izk:i esa tkjh fd;k x;k vuqHko izek.k i= ekU; ugha gksxkA

(ii) jktLFkku ljdkj ds v/khu iz/kkukpk;Z ,oa fu;a=d jktdh; esfMdy dkWyst] iz/kkukpk;Z >kykokM+ gkWfLiVy ,oa esfMdy dkWyst lkslk;Vh] jktdh; MsUVy dkWyst] funs"kd] tu LokLF;@vkj-lh-,[email protected] lftZdy ;[email protected]@,M~l] v/kh{kd layXu fpfdRlky; lewg] ifj;kstuk funs"kd] ,u,p,[email protected],M~l] funs"kd vkjvkjlh] funs"kd (SIHFW) jkT; {k; jksx fu;a=.k vf/kdkjh] jkT; ds leLr eq[; fpfdRlk ,oa LokLF; vf/kdkjh] leLr izeq[k fpfdRlk vf/kdkjh] leLr ftyk iztuu ,oa f"k"kq LokLF; vf/kdkjh] eq[; lkoZtfud fo"ys'kd] mi funs"kd vkS'kf/k ijh{k.k iz;ksx"kkyk dks muds v/khu [email protected];fDrxr vuqca/[email protected] vk/kkj ij dk;Z djus ij vuqHko izek.k i= tkjh djus gsrq vf/kd`r izkf/kdkjh ekuk tkosxkA

(iii) vkWuykbZu vkosnu esa vuqHko ds laca/k esa fu/kkZfjr dkWye esa vko";d izfof'B;ka dh tkuh vko";d gSA ;fn vkWuykbZu vkosnu esa vuqHko ds dkWye esa vko";d izfof'B;ka ugha dh xbZ gS] rks ,sls vH;fFkZ;ksa dks vuqHko dk ykHk ugha fn;k tk;sxkA ftlds fy;s vH;FkhZ Lo;a mRrjnk;h gksxkA

(iv) vH;FkhZ }kjk izLrqr vuqHko izek.k i= dks foHkkx }kjk tkjhdrkZ vf/kd`r izkf/kdkjh ls lR;kiu djk;s tkus ds i"pkr gh cksul [email protected];q esa f"kfFkyrk dk ykHk fu;ekuqlkj

(3 of 4) [CW-17837/2018]

fn;k tkosxk ,oa foHkkx }kjk pkgs tkus ij ewy vuqHko izek.k i= izLrqr fd;k tkuk vfuok;Z gksxkA

(v) vuqHko izek.k i= vkWuykbZu vkosnu ds lkFk viyksM djuk vfuok;Z gS] vU;Fkk vuqHko dk ykHk ns; ugha gksxk ,oa ckn esa vkWQykbZu dksbZ vuqHko izek.k i= Lohdkj ugha fd;k tkosxkA"

4. Petitioners submitted their application forms on 28.05.2018,

before the last date of submitting online application form i.e.

30.06.2018, while enclosing certificates dated 28.06.2018.

5. The certificates aforesaid show that petitioners nos. 1 and 2

have 4 years 10 months and 27 days' and 4 years 10 months and

28 days' experience respectively.

6. The petitioners were called for document verification on

29.09.2018.

7. Learned counsel for the petitioners contended that if the

petitioners' experience is counted till the date of document

verification, they have more than five years' experience and thus,

they are entitled to 50 bonus marks based on such experience.

8. He asserted that the condition of the advertisement

providing that "experience will be counted upto the date of

issuance of advertisement" is illegal. He emphasizes that full

experience of a candidate should be counted till the date of

document verification.

9. Heard.

10. In considered opinion of this Court, the stipulation contained

in Para No.7 of the advertisement, that the experience will be

counted upto the date of issuance of recruitment notification, is

valid rather reasonable.

(4 of 4) [CW-17837/2018]

11. It is settled proposition of law that the eligibility criteria and

requisite qualification etc. are required to be reckoned on the last

date of submitting application form.

12. In the present case, it is a question of awarding bonus marks

based on the experience certificate, hence, the respondent(s)

have rightly pegged the date i.e. date of issuance of

advertisement/notification, as the last date upto which experience

is to be counted, so that the candidates can procure an experience

certificate pursuant to the advertisement/notification and furnish

the application in time.

13. If petitioners' contention of counting the experience upto the

date of document verification is accepted, it would lead to an

anomalous situation; because no candidate would be able to

enclose a certificate of experience, at the time of submitting

application form and there will be different dates for different

candidates.

14. There is no merit and substance in the present writ petition.

The same is hereby dismissed.

15. Stay application also stands disposed of.

(DINESH MEHTA),J 1-Rahul/-

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