Rakesh Kumar Ghintala And Ors vs Union Of India And Ors
2022 Latest Caselaw 413 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6348/2018

1. Rakesh Kumar Ghintala Son Of Shri Bhagwanaram Ghintala, Resident Of Village- Ribiya, Post- Khandwa, Tehsil And District- Churu.

2. Ranjeet Kaswan Son Of Shri Ramswaroop Kaswan, Resident Of Vpo- Bhanin, Tehsil- Taranagar, District- Churu.

3. Kuldeep Singh Son Of Shri Chanderpal, Resident Of Village Post- Netal Ghoti, Tehsil- Rajgarh, District- Churu.

4. Jogendra Kumar Son Of Shri Gurudayal, Resident Of Village Post- Sankhan Tal, Tehsil Rajgarh, District- Churu.

----Petitioners Versus

1. Union Of India Through The Secretary, Ministry Of Home Affairs, New Delhi.

2. The Director General, Sashastra Seema Bal, Ministry Of Home Affairs, East Block-V, R.k. Puram, New Delhi- 110066.

3. The Assistant Director Recruitment, Office Of The Director General, Sashastra Seema Bal, Ministry Of Home Affairs, East Block-V, R.k. Puram, New Delhi- 110066.

4. The Inspector General Frontier Headquarter, Sashastra Seema Bal, Goi, Mha, Lucknow.

----Respondents

For Petitioner(s) : Mr. C. R. Choudhary (through VC). For Respondent(s) : Mr. Mukesh Rajpurohit (through VC) for Mr. Sanjeet Purohit.

HON'BLE MS. JUSTICE REKHA BORANA

Order

07/01/2022

The present writ petition has been filed with the averment

that the final select list, which was issued by the Department was

(2 of 2) [CW-6348/2018]

only on the basis of marks obtained in written examination and

the marks of trade test were excluded.

Reply on behalf of respondents has been filed and it has

been submitted that vide judgment dated 25.07.2018 passed in

the matter of Writ Petition No. 14704/2018 : Nikul v. Union

of India & Ors., Hon'ble Allahabad High Court has held that the

advertisement in question had been amended by way of

corrigendum and, therefore, no illegality would be found in the

action of respondents, if the marks of trade test have not been

included for determining the select list.

Learned counsel for the petitioners does not refute the above

submission.

In view of the judgment passed in Nikul's case (supra), the

present writ petition also does not survive and is hence dismissed.

(REKHA BORANA),J 95-Sachin/-

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