Rajasthan High Court - Jodhpur
Maya Kanwar vs State Of Rajasthan And Ors on 18 April, 2022
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7339/2018
Maya Kanwar D/o Shri Natthu Singh, R/o Nyangali, Churu
District Churu Raj..
----Petitioner
Versus
1. State of Rajasthan Through The Secretary, Home
Department, Government of Rajasthan, Secretariat,
Jaipur.
2. Director General and Inspector General Prisoners, Karagar
Jail Rajasthan, Jaipur.
3. The Nodal Agency and Controller of Examination Jail
Warders, Sardar Vallabh Bhai Patal University, Jodhpur.
4. Deputy Inspector General of The Jail, Bikaner.
----Respondents
For Petitioner(s) : Mr. Tanwar Singh Rathore
For Respondent(s) : Mr. Anil Bissa, Addl. Govt. Counsel
HON'BLE MS. JUSTICE REKHA BORANA
Order
18/04/2022
The present petition has been filed with the prayer for
consideration of the candidature of the petitioner for the post of
Jail Warden in the category of General (women) in pursuance to
the advertisement of the year 2015. It has been submitted that
because of the normalization process adopted by the respondent
Department, the marks obtained by the petitioner were reduced
whereas of the other candidates were increased abnormally.
Therefore the petitioner was not selected whereas the other
candidates whose marks had abnormally been increased because
of the normalization have been selected.
(2 of 3) [CW-7339/2018]
Counsel for the petitioner relied upon the judgment passed
by the Division Bench of this Court in D.B. Civil Writ Petition
No.3942/2007 (Sarita Noushad Vs. RPSC & Ors.), decided on
27.10.2009.
A reply has been filed on behalf of the respondent
Department and it has been submitted that in the present
recruitment, a normalization process was adopted by the
Department and for the same, an Expert Committee was also
constituted. It has been submitted that the petitioner obtained
285 marks in the written examination and 100 marks in the
Physical Efficiency Test. Overall she secured 385 marks which
were reduced to 383.85 after normalization. It has been submitted
that the cut-off for the General (women) category of Bikaner
Mandal was declared to be 396.19 and the petitioner having
secured 383.85 marks was not entitled to be appointed.
A bare perusal of the facts and the documents available on
record shows that the cut-off declared by the Department qua the
category for which the petitioner applied was 396.19 marks and
the petitioner obtained 385 marks which were reduced to 383.85
after normalization. Even if the normalization process is directed
to not to be applied in the case of the petitioners, she having
obtained 385 marks would even otherwise be not entitled as the
last cut-off was 396.19 marks.
Therefore, it is clear on record that the petitioner cannot be
granted any relief in the present petition and hence when no relief
can be granted to the petitioner, this Court is not inclined to enter
in the issue of normalization as raised in the present writ petition
and to go into the question as to whether the ratio laid down in
(3 of 3) [CW-7339/2018]
Sarita Noushad's case (supra) will apply to the present matter
or not.
In view of the above observations, the present writ petition
is dismissed.
(REKHA BORANA),J
47-AnilKC/-
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