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Sahdev Choudhary vs The Rajasthan Public Service ...
2021 Latest Caselaw 16173 Raj

Citation : 2021 Latest Caselaw 16173 Raj
Judgement Date : 25 October, 2021

Rajasthan High Court - Jodhpur
Sahdev Choudhary vs The Rajasthan Public Service ... on 25 October, 2021
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 12300/2021

Sahdev Choudhary S/o Shri Gyana Ram, Aged About 38 Years,
R/o Village Khabanian, Post Lolo Ki Dhani, Tehsil Osian, District
Jodhpur, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.      The Rajasthan Public Service Commission, Through Its
        Secretary, Ajmer.
2.      The Secretary, Rajasthan Public Service Commission,
        Ajmer.
3.      The Director, Secondary                Education,         Government    Of
        Rajasthan, Bikaner.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Dheerendra Singh Sodha
For Respondent(s)          :     Mr. Khet Singh &
                                 Mr. Vishal Jangid, Dy. GC



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

25/10/2021
     In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.


     Counsel for the petitioner has shown order dated 15.9.2021

passed by Co-ordinate Bench of this Court in S.B. Civil Writ

Petition No.11125/2021 (Gireesh Kumar Sharma Vs. State of

Rajasthan & Ors.), which reads as follows :-

     "1. The petitioner had applied for the post of Senior Teacher Grade-II as Ex-

     servicemen, but his candidature has not been considered as Ex-servicemen,

     as according to the RPSC, petitioner had not furnished information about the

     applications which have been filed for other recruitments as an Ex-

     servicemen.

                      (Downloaded on 26/10/2021 at 09:26:45 PM)
                                                                               (2 of 2)                [CW-12300/2021]

                                        2. It is asserted by the petitioner that he had furnished requisite information

                                        to the Principal-cum-Panchayat Elementary Education Officer.

                                        3. Mr. Bhati, learned counsel for the petitioner submits that the issue

                                        involved in the present writ petition is squarely covered by judgment dated

                                        01.07.2020 rendered in case of Bhawani Singh & Ors. Vs. Rajasthan, Public

                                        Service Commission & Ors. (SBCWP No.3517/2020).

                                        4. While following the judgment rendered in case of Bhawani Singh (supra),

                                        the present writ petition is disposed of with a direction to the petitioner to

                                        produce a copy of the information supplied by him under counter signature

                                        of the said Principal-cum Panchayat Elementary Education Officer and the

                                        District Education Officer before the Secretary of the RPSC within a period

                                        of three weeks.

                                        5. The candidature of petitioner shall thereupon be considered as Ex-

                                        servicemen in accordance with law and he shall accorded appointment, if he

                                        is meritorious and otherwise eligible.

                                        6. Stay application also stands disposed of accordingly."




                                        The counsel for the respondents agree that the issue be so

                                   decided.


                                        The instant writ petition and stay petition are also disposed

                                   of on the same terms as per order granted in the case of Gireesh

                                   Kumar Sharma (supra).



                                                                    (DR.PUSHPENDRA SINGH BHATI),J.

25-nirmala/Sanjay-

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