Rajasthan High Court - Jodhpur
Ravikant Saraswat vs Rajasthan Public Service ... on 4 August, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 5244/2022
Lokesh Kumar Sevak S/o Narayan Sevak, aged about 27 Years,
R/o VPO Kherasamor, Th. Aspur, District Dungarpur (Rajasthan)
314034
----Petitioner
Versus
1. Rajasthan Public Service Commission through its
Secretary, Ajmer.
2. Deputy Secretary, Agriculture Department, Rajasthan
Public Service Commission, Ajmer.
----Respondents
Connected With
S.B. Civil Writ Petition No. 5206/2022
Ravikant Saraswat S/o Raghuveer Prasad, aged about 28 Years,
R/o Village Silni (Bhagibander), PO Narsinghpura (Manjhuwas)
Th. Padampur, District Sri Ganganagar (Rajasthan).
----Petitioner
Versus
1. Rajasthan Public Service Commission through its
Secretary, Ajmer.
2. Secretary, Rajasthan Public Service Commission, Ajmer.
----Respondents
S.B. Civil Writ Petition No. 5304/2022
Suresh Kumar Katara S/o Laxman Lal Katara, aged about 26
Years, R/o VPO Gada Patta Pith, Post Dhambola, Th. Simalwara,
District Dungarpur (Rajasthan).
----Petitioner
Versus
1. Rajasthan Public Service Commission, through its
Secretary, Ajmer.
2. Deputy Secretary, Agriculture Department, Rajasthan
Public Service Commission, Ajmer.
----Respondents
(2 of 3) [CW-5244/2022 & connected writs]
S.B. Civil Writ Petition No. 5987/2022
Vijay Pal Kaswan S/o Shera Ram, aged about 28 Years, R/o VPO
Parsenu, Th. Ratangarh, District Churu (Rajasthan).
----Petitioner
Versus
1. Rajasthan Public Service Commission, through its
Secretary, Ajmer.
2. Secretary, Rajasthan Public Service Commission, Ajmer.
----Respondents
S.B. Civil Writ Petition No. 5988/2022
Rakha Ram Jyani S/o Jabbra Ram, aged about 29 Years, R/o
Bilara, District Jodhpur (Rajasthan).
----Petitioner
Versus
1. Rajasthan Public Service Commission, through its
Secretary, Ajmer.
2. Secretary, Rajasthan Public Service Commission, Ajmer.
----Respondents
For Petitioner(s) : Mr. Ankit Sethi,
Mr. Hans Raj Nimbar,
Mr. Yuraj Singh Rajawat.
For Respondent(s) : Mr. Karan Singh Rajpurohit, AAG.
Mr. Khet Singh Rajpurohit, R- RPSC.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
04/08/2022
Learned counsel for the petitioners submits that the issue
raised in the present writ petitions is squarely covered by order in
Mahendra Gochar & Ors. vs. State of Rajasthan & Ors. : S.B. Civil
Writ Petition No.12332/2019 decided on 26.07.2022 at Jaipur
Bench, and therefore, the present writ petitions be also decided in
the light of said judgment.
(3 of 3) [CW-5244/2022 & connected writs]
Learned counsel for the respondents do not dispute the
above submissions made by the counsel for the petitioners.
In the case of Mahendra Gochar (supra), the Bench at Jaipur
came to the following conclusion:
"During the pendency of the proceedings, the State
Government vide letter dated 14.06.2022 has taken a
decision with regard to validity of B.Sc. Agriculture (Hons.)
Four Years Course and B. Sc. Agriculture (Hons.) + Five
Years Course conducted by the Bhagwant University, Ajmer
from the year 2011 to 2014.
Counsel for the petitioners prayed for disposing of
these writ petitions in view of the decision taken by the
State Government.
Counsel for the respondents have not disputed the
submissions made by the counsel for the petitioners.
In that view of the matter, I dispose of these writ
petitions with the direction to the RPSC to consider the
case of the petitioners for appointment on the post of
Assistant Agriculture Officers keeping in view of the
decision taken by the State Government dated 14.06.2022
within a period of two months."
In view of submissions made, the writ petitions filed by the
petitioners are allowed with similar directions as given in the case
of Mahendra Gochar (supra).
(ARUN BHANSALI),J
17 & 32 to 35-DJ/-
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