Mohit Menaria vs State Of Rajasthan
2022 Latest Caselaw 1399 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 492/2022

Mohit Menaria S/o Shri Kamalesh Menaria, Aged About 19 Years, R/o Menaria Niklet, Achalpura Road, Chhoti Sadri, District Pratapgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Chief Secretary, Government Of Rajasthan, Jaipur, Rajasthan.

2. The State Of Rajasthan, Through The Secretary, Department Of Personnel, Government Of Rajasthan, Jaipur, Rajasthan.

3. The Administrator, Department Of Rajasthan State Agriculture Marketing Board, Jaipur, Rajasthan.

4. The Chairman, Rajasthan Staff Selection Board, Jaipur, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)           :     Mr. Sampat Prajapat (through VC)
For Respondent(s)           :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

28/01/2022

The issue raised in the present writ petition is squarely

covered by judgment in the case of Kapil Patidar & Ors. v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.12123/2020, decided

on 18.01.2022.

In the case of Kapil Patidar (supra) this Court came to the

following conclusion:-

"This Court in almost identical situation except of course in the present case advertisement in question has been issued subsequent to the notification dated 19.05.2018, came to the following conclusion:-

(2 of 2) [CW-492/2022]

"In view of the above discussion, as the petitions suffer from non-

impleadment of necessary parties, failure on the part of the petitioners in questioning the validity of corrigendum dated 4/6/2018, the petitioners being estopped from questioning the validity of inclusion of candidates of the newly included areas having participated in the selection process after issuance of corrigendum dated 4/6/2018, the petitions being highly belated and the alternative relief regarding increase in posts being not available, the petitions deserve dismissal."

The present petition, essentially suffers from all the defects as were pointed out by the Court in the case of Surjit Singh Rathod (supra), consequently, as the subject matter of the petition is squarely covered by the dicta in the case of Surjit Singh Rathod (supra), the same also deserves to be dismissed.

In view of the above, the present petition is also dismissed for the reasons indicated in the case of Surjit Singh Rathod (supra)."

In view of the above, the petition filed by the petitioner is

dismissed in light of the judgment passed in Kapil Patidar (supra).

(ARUN BHANSALI),J 37-pradeep/-

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