Rajasthan High Court
Kuldeep Singh Meena S/O Shri ... vs The State Of Rajasthan Through ... on 23 November, 2021
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 14859/2018
1. Kuldeep Singh Meena S/o Shri Jagdish Prasad Meena,
Aged About 27 Years, R/o Village Manpura, Post Beejwad,
Tehsil Deoli, District Tonk (Raj.)
2. Keshav Kumar Jatav S/o Shri Nihal Singh, Aged About 25
Years, R/o VPO Chinayata, Tehsil Hindaun City, District
Karauli (Raj.)
3. Navin Sharma S/o Shri Babu Lal Sharma, Aged About 28
Years, R/o Village Sitapura Over Bride Ke Pass, Brahmano
Ka Mohalla, Tonk Road, Sanganer, Jaipur (Raj.)
4. Gyan Prakash Sharma S/o Shri Om Prakash Sharma,
Aged About 23 Years, R/o Village Chhoti Bairawas, Post
Bane Ka Barkhera, Tehsil Dausa, District Dausa (Raj.)
5. Kalyan Sahay Meena S/o Shri Kheruram Meena, Aged
About 25 Years, R/o Village And Post Chawndiya,
Jamwaramgarh District Jaipur (Raj.)
6. Deepak Kumar Sharma S/o Shri Ramdutt Sharma, Aged
About 24 Years, R/o Village Theekariya Charanwas, Tehsil
Lilada, District Bundi (Raj.)
7. Ashish Kumar Meena S/o Shri Prabhu Lal Meena, Aged
About 22 Years, R/o Village And Post Chhaturbhujpura,
Tehsil And District Tonk (Raj.)
8. Suresh Kumar Gurjar S/o Shri Heralal Gurjar, Aged About
25 Years, R/o Village Sultangarh, Post Baran, Tehsil
Mandela, District Bhilwara (Raj.)
9. Miss Annu Pankaj D/o Shri Radhey Shyam Verma, Aged
About 23 Years, R/o Vpo Lawana, Raigar Mohalla, Lawain,
Tehsil Lawan, District Jaipur (Raj.)
10. Arvind Meena S/o Shri Ramkishan Meena, R/o Village
Kundi, Post Sakrawada, Tehsil Kishanganj, District Baran
(Raj.)
----Petitioners
Versus
1. The State Of Rajasthan Through Secretary, Department
Of Education, Govt. Secretariat, Jaipur
2. The Director, Secondary Education, Bikaner
(Downloaded on 24/11/2021 at 09:57:13 PM)
(2 of 3) [CW-14859/2018]
3. The Secretary Rajasthan Public Service Commission,
Ajmer
----Respondents
For Petitioner(s) : Mr. Sohan Sharma on behalf of
Mr. Kailash Chand Katara
For Respondent(s) : Mr. M. F. Baig (R.P.S.C.)
Mr. Santosh Singh Shekhawat
HON'BLE MS. JUSTICE REKHA BORANA
Order
23/11/2021
The present petition has been filed with the following
effective prayers:
"(i) Issue a writ order or direction in the nature
thereof thereby the condition of B.Ed as mentioned in
the advertisement dated 13.04.2018 is to be
declared as illegal so far as it related to the
appointment on the post of lecturer Agriculture
(School Education) and petitioners declared eligible
for appointment on the post of lecturer Agriculture
(School Education) and if they are in the order of
merit they may be given appointment on the Post of
lecturer Agriculture (School Education) pursuant to
the advertisement dated 13.04.2018,
(ii) That the respondents may further be directed to
consider candidature of the petitioners who have not
qualified their B.Ed. Course with Agriculture subject
for appointment on the post of lecturer Agriculture
(School Education)."
It is submitted by learned counsel for the respondents that
the controversy now stands decided by the judgment of the
Coordinate Bench of this Court in S.B. C.W.P. No.7496/2018
[Dinesh Jakhar & Ors. Vs. State of Rajasthan & Ors.] and
S.B. C.W.P. No.11634/2018 [Narendra Singh & Ors. Vs.
State of Rajasthan & Ors.].
(3 of 3) [CW-14859/2018]
The position is not controverted by learned counsel for the
petitioners.
In view of the above, the present petition stands dismissed.
All the pending applications stand disposed off accordingly.
(REKHA BORANA),J
AARZOO ARORA /14
Powered by TCPDF (www.tcpdf.org)
