Ravi Puri vs The State Of Rajasthan
2022 Latest Caselaw 9538 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 9567/2022 Ravi Puri S/o Shri Bhagwat Puri, Aged About 36 Years, B/c Gosai, R/o 1-J-30, Moti Kunj, Keshav Nagar, Housing Board Colony, District Banswara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Law And Justice, Secretariat, Government Of Rajasthan, Jaipur (Raj.)

2. The Department Of Social Justice And Empowerment, Govt. Of Rajasthan, Through Its Secretary.

3. The Registrar General, Rajasthan High Court, Jodhpur.

4. The Registrar (Examination), Rajasthan High Court, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Pankaj Mehta For Respondent(s) : Mr. Sachin Aacharya Sr. Advocate assisted by Mr. Chayan Bothra

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

21/07/2022

Learned counsel for the petitioner has submitted that the

petitioner submitted the certificate issued on 02.11.2021 declaring

the him as OBC (NCL) and the said certificate was prepared on the

basis of income earned during three financial years and as such

the certificate covers the financial years 2020-21, 2019-20 and

2018-19. Learned counsel for the petitioner has also submitted

that if the certificate is covering three preceding financial years,

the candidature of the petitioner should be considered in OBC

(NCL) category.

(2 of 2) [CW-9567/2022]

Per contra, learned counsel appearing for the respondents

has relied upon a circular issued by the Social Justice and

Empowerment Department, Government of Rajasthan and

submitted that as per the said circular any certificate issued under

the OBC (NCL) category is valid for the next one year only and

cannot be treated that the same is prepared on the basis of

financial status of the person of preceding three years.

Having heard learned counsel for the parties, we deem it

appropriate to direct the respondents to file reply to the writ

petition by the next date of hearing.

However, in the facts and circumstances of the case, we do

not find any case for granting interim stay in favour of the

petitioner.

Hence, the stay petition is dismissed.

List after four weeks.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J

10-AjaySingh/-

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