Mukut Kishore Sharma S/O Govind ... vs State Of Rajasthan
2022 Latest Caselaw 1618 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 584/2022
                                   Mukut Kishore Sharma S/o Govind Prasad Sharma
                                                                                                              ----Petitioner
                                                                           Versus
                                   State Of Rajasthan and ors.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Y.C. Sharma Mr. Vishesh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

18/02/2022

Learned counsel for the petitioner submits that since he has

cleared the intermediate examination conducted by the Bihar

Intermediate Education Council, Patna on 15.06.1995, cancellation

of its recognition by the Rajasthan Secondary Board of Education,

Ajmer w.e.f. 07.10.1995 does not affect his eligibility for

appointment on the post of Nurse Grade-II and therefore, order

impugned dated 05.09.2021 terminating his services on this

count, is bad in law. He relied upon a Division Bench judgment of

this Court dated 01.06.2017 passed in D.B. Special Appeal Writ

No.1149/2016; Surendra Singh v. State of Rajasthan and ors., in

support of his submissions.

Issue notice of the writ petition as well as of stay application.

Notices may also be given "Dasti".

List the matter on 07.03.2022.

(MAHENDAR KUMAR GOYAL),J Hemant/53

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