Pravesh Kumar Son Of Shri Jaidayal ... vs The Chairman
2021 Latest Caselaw 6263 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                D.B. Special Appeal Writ No.127/2021

Pravesh Kumar Son Of Shri Jaidayal Singh, Aged About 34 Years,
Resident Of Village Birsangwas, Post Baluwas, Tehsil Mundawar,
District Alwar, Rajasthan
                                                                    ----Appellant
                                    Versus
1.     The Chairman, Rajasthan Staff Selection Commission,
       Jaipur      Rajya       Krishi     Prabandh           Sansthan    Parisar,
       Durgapura, Jaipur (Raj.)
2.     The Secretary, Rajasthan Staff Selection Commission,
       Jaipur      Rajya       Krishi     Prabandh          Sansthan    Prarisar,
       Durgapura, Jaipur (Rajasthan)
3.     Registrar, Rajasthan Para Medical Council, G-1, Kishan
       Bhawan, Lalkothi, Jaipur (Rajasthan)
                                                                 ----Respondents

For Appellant(s) : Mr. Kailash Choudhary For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE KUMARI JUSTICE REKHA BORANA

Judgment

08/11/2021

Admitted position is that the appellant has not challenged

the recruitment rules for the post of Lab Technician for which he

had applied and was held ineligible. The learned Single Judge in

the impugned judgment has come to the conclusion, and in our

opinion correctly, that the qualification laid down in the schedule

for the direct recruitment to the post in question was amended

vide notification dated 30.08.2013 and the appellant did not fulfill

the eligibility criteria laid down under the said amendment.

(2 of 2) [SAW-127/2021]

That being the position, we find no merit in the appeal.

This appeal is dismissed.

(REKHA BORANA),J (AKIL KURESHI),CJ

Anil Goyal-PS/BM Gandhi-PS/5

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