Narpat Singh vs The Rajasthan Public Service ...
2022 Latest Caselaw 6529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13817/2021

Narpat Singh S/o Shri Tagat Singh, Aged About 42 Years, R/o Village Post Khinyasariya, Tehsil Shergarh, District Jodhpur, Rajasthan.

----Petitioner Versus

1. The Rajasthan Public Service Commission, Ajmer, Through Its Secretary, Ajmer.

2. The Secretary, Rajasthan Public Service Commission, Ajmer.

3. The Director, Secondary Education, Government Of Rajasthan, Bikaner.

4. The Joint Director (Training), Secondary Education, Government Of Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. L.S. Udawat. For Respondent(s) : Mr. Khet Singh Rajpurohit.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/05/2022

The petitioner had applied for the post of Senior Teacher

Grade-II as Ex-servicemen, but his candidature has not been

considered as Ex-servicemen, as according to the RPSC, petitioner

had not furnished information about the applications which have

been filed for other recruitments as an Ex-servicemen.

It is asserted by the petitioner that he had furnished

requisite information to the Principal-cum-Panchayat Elementary

Education Officer.

(2 of 2) [CW-13817/2021]

Mr. L.S. Udawat, learned counsel for the petitioner submits

that the issue involved in the present writ petition is squarely

covered by judgment dated 01.07.2020 rendered in case of

Bhawani Singh & Ors. Vs. Rajasthan, Public Service Commission &

Ors. (SBCWP No.3517/2020).

Learned counsel appearing for the RPSC submits that the

petitioner does not fall in the merit in the list issued by the

respondents of the selected candidates.

Learned counsel for the petitioner submits that it is only in

case the petitioner is eligible and the appointments are accorded

to persons having marks similar to the petitioner, then the

petitioner would be having a case.

While following the judgment rendered in case of Bhawani

Singh (supra), the present writ petition is disposed of with a

direction to the petitioner to produce a copy of the information

supplied by him under counter signature of the said Principal-cum-

Panchayat Elementary Education Officer and the District Education

Officer before the Secretary of the RPSC within a period of three

weeks.

The candidature of petitioner shall thereupon be considered

as Ex-servicemen in accordance with law and he shall accorded

appointment, if he is meritorious and otherwise eligible.

Stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 143-pradeep/-

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