Parveena Bano vs State Of Rajasthan
2021 Latest Caselaw 7485 Raj

Citation : 2021 Latest Caselaw 7485 Raj
Judgement Date : 17 March, 2021

Rajasthan High Court - Jodhpur

Parveena Bano vs State Of Rajasthan on 17 March, 2021

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3562/2020 Parveena Bano D/o Alladin Khan, Aged About 27 Years, R/o Shipayo Ki Mohalla, Khunkhuna, Tehsil Didwana, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Health Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Director, Medical And Health Services Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur (Raj.).

                                                                    ----Respondents


For Petitioner(s)            :     Mr. VR Choudhary
For Respondent(s)            :     Mr. KS Rajpurohit, AAG



                         JUSTICE DINESH MEHTA

                                    Judgment

17/03/2021

1. By way of present writ petition, the petitioner has challenged

her exclusion from the outstanding sports-person category.

2. The facts apropos are that the petitioner applied for the post

of Nurse Grade-II, pursuant to advertisement dated 30.05.2018

and staked her claim against outstanding sports-person category.

3. In her application form, she claimed to be an outstanding

sports-person on the ground of being a national winner, but when

the list of finally selected candidates was declared on 24.01.2020,

the petitioner did not find her name in it and thus, has approached

this Court.

4. Mr. Choudhary, learned counsel for the petitioner invited

Court's attention towards the advertisement's clause relating to

(2 of 3) [CW-3562/2020]

outstanding sports-persons alongwith the certificates issued by

49th National School Games Athletic Meet 2003-2004 (Annex.4,

Page No.32) and contended that since the petitioner has won a

medal, she deserves to be considered as an outstanding sports

person.

5. The petitioner has also placed on record other certificates in

support of her claim that she is an outstanding sports person.

6. Heard and perused the material available on record.

7. Relevant clause mentioned in the advertisement in relation

to outstanding sports person reads thus:

"(xi) mRd`'B f[kykMh %& mRd`'B f[kykfM;ksa dks vkj{k.k jkT; ljdkj dh vf/klwpuk Øekad F.5(31)DOP/A-II/84 fnukad 15-03-2013 ds vuqlkj dqy fjfDr;ksa dk 2 izfr"kr n.Mor~:i (Horizontal) esa ns; gksxkA vFkkZr~ vkosnd ftl oxZ dk gksxk rks mlds iSr`d oxZ esa gh lek;ksftr fd;k tk;sxkA bl oxZ ds fy;s vkjf{kr inksa gsrq ik= ,oa mi;qDr vkosnd miyC/k ugha gksus ij bl in dks fu;ekuqlkj lkekU; izfØ;k ls Hkjk tkosxkA mRd`'B f[kykM+h lEcU/kh izko/kku %& dkfeZd foHkkx }kjk tkjh vf/klwpuk Øekad ,Q5¼31½[email protected],&[email protected] fnukad 15-03-2013 ds rgr~ fd;s x;s la"kks/ku ds vuqlkj ^^mRd`'B f[kykfM;ks** ls vfHkizsr gS vkSj blesa lfEefyr gS] jkT; ds ,sls f[kykMh ftUgksaus & 1- bf.M;u vksyfEid ,lksfl,"ku ;k lacaf/kr ekU;rk izkIr us"kuy LiksVlZ QsMjs"ku }kjk ekU;rk izkIr fdlh [ksydwn ds dksbZ vUrjkZ'Vªh; VwukZesUV esa O;fDr"k% ;k Vhe Li/kkZ esa Hkkjrh; Vhe dk izfrfuf/kRo fd;k gksA 2- bf.M;u Ldwy LiksVZ QsMjs"ku ;k lacaf/kr ekU;rk izkIr us"kuy Ldwy xsEl QsMjs"ku }kjk ekU;rk izkIr fdlh [ksydwn ds dksbZ vUrjkZ'Vªh; VwukZesUV esa O;fDr"k% ;k Vhe Li/kkZ esa Hkkjrh; Vhe dk izfrfuf/kRo fd;k gksA ;k 3- bf.M;u vksyfEid ,lksfl,"ku ;k lacaf/kr ekU;rk izkIr us"kuy LiksVZl QsMjs"ku }kjk ekU;rk izkIr fdlh [ksydwn ds dksbZ VwukZesUV esa O;fDr"k% ;k Vhe Li/kkZ esa esMy thrk gksA ;k 4- bf.M;u ;wfuoflZVht ,lksfl,"ku }kjk ekU;rk izkIr fdlh [ksydwn ds vkWy bf.M;k bUVj;wfuoflZVh VwukZesUV esa O;fDrxr Li/kkZ esa ;k Vhe Li/kkZ esa esMy thrk gksA"

(3 of 3) [CW-3562/2020]

8. Firstly, if the certificate at Page No.32, is considered, the

same is in relation to 49th National School Games Athletic Meet

2003-2004 held by the District School Sports Association,

Jalpaiguri. A simple look at it reveals that it is only a certificate of

participation and not of winning any medal and that too by District

School Sports Association, Jalpaiguri.

9. So far as certificate on page 33 is concerned, the same

relates to 50th National School Games 2004-2005 conducted by

Directorate of Sports & Youth Service, Govt. Of Maharashtra and

that too is merely a certificate of participation. So is the case, with

certificate at Page No.34, regarding 51 st National School Games,

2005-2006.

10. This being the position, since the petitioner has not bagged

any gold or silver medal, the petitioner cannot claim herself to be

an outstanding sports-person on the basis of aforementioned

certificates, as per sub-clause 3 of the conditions aforesaid.

11. Adverting to the certificates annexed at Page No. 35, 36 and

37; true it is, that the petitioner has secured first rank in these

tournaments, but the same are not national level tournaments.