Adarsh Poswal vs U O I Staff Selection
2022 Latest Caselaw 1859 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 11397/2012
                                    Adarsh Poswal
                                                                                                       ----Petitioner
                                                                       Versus
                                    U O I Staff Selection
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Kaleem Ahamed Khan Mr. Gitesh Joshi For Respondent(s) : Mr. C.S. Sinha on behalf of Mr. R.D. Rastogi, ASG

HON'BLE MR. JUSTICE SAMEER JAIN Order

28/02/2022

Learned counsel for the petitioner has relied upon one

circular dated 17.08.2017 whereby, the condition of furnishing

certificate three years before the last date of receipt of application

in the category of OBC as mandated in the advertisement, was

relaxed.

On perusal of the said circular, it is noticed that in Clause (iv)

para 3 it is categorically stated that the commission was not

reopening cases where the final result has already been declared

before 23.01.2017.

In the instant case in hand, the matter pertains to the year

2012 and the advertisement was published on 04.03.2011.

In the light of the same, the said circular is not applicable,

yet in the interest of justice, the petitioner is given an opportunity

to lay his hand over some of the judgments which are passed by

Kerala High Court as claimed by him in his favour.

List the matter on 22.03.2022.

(SAMEER JAIN),J Arun/49

Powered by TCPDF (www.tcpdf.org)