Rajveer Giri vs State Of Rajasthan
2021 Latest Caselaw 8631 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7986/2020

Rajveer Giri S/o Shri Hanuman Giri, Aged About 31 Years, Resident Of Behind Panchayat Samiti, Kolayat, District Bikaner (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Home, Government Of Rajasthan, Jaipur.

2. Rajasthan Public Service Commission, Ajmer, Through Its Secretary.

----Respondents

For Petitioner(s) : Mr. Sudhir Sharma For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG Mr. Khet Singh

JUSTICE DINESH MEHTA

Order

30/03/2021

1. The present writ petition has been preferred by the petitioner

for the following reliefs :

"(a) By an appropriate writ, order or direction the writ petition filed by the petitioner may kindly be allowed.

(b) By an appropriate writ, order or direction, impugned action on the part of the respondent - RPSC in rejecting the case of the petitioner for appointment on the post of Sub- Inspector by awarding him zero marks in the Physical Efficiency Test in spite of the fact that he being meritorious scored good marks in the written examination may kindly be held illegal and accordingly, the respondent - RPSC may kindly be directed to award the actual/proper marks obtained by

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the petitioner in the Physical Efficiency Test based on his performance forthwith.

(c) By an appropriate writ, order or direction the respondent - RPSC may also kindly be directed to consider the candidature of the petitioner for appointment to the post of Sub-Inspector under the B.C. category and accordingly, provide appointment to the petitioner, if found eligible, as per his merit in this category in pursuance to the advertisement dated 05.10.2016 (Annex.2).

(d) By an appropriate writ, order or direction, the respondent - RPSC may further kindly be directed to grant all other consequential benefits to the petitioner as well.

(e) Any other appropriate order, which this Hon'ble Court deems just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.

(f) Cost of the writ petition may please be awarded in favour of the petitioner."

2. At the time of admission hearing, the petitioner has placed

reliance upon the interim order dated 30.07.2020 passed by

Jaipur Bench of this Court in the case of Jitendra Kuamr Bairwa

Vs. State of Rajasthan : SB Civil Writ Petition No.8118/2020.

3. Mr. Khet Singh, learned counsel for the respondent - RPSC,

submits that the said writ petition along with other similar writ

petitions have been dismissed on 03.09.2020 by Jaipur Bench of

this Court in the bunch of writ petitions led by Vishwas Sinsinwar

Vs. State of Rajasthan & Ors : SB Civil Writ Petition

No.1629/2020.

4. Following the judgment aforesaid, the present writ petition is

also dismissed.

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5. Stay application too stands dismissed accordingly.

(DINESH MEHTA),J 200-A.Arora/-

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