Dharmraj Meena vs State Of Rajasthan
2022 Latest Caselaw 13103 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16249/2022

Dharmraj Meena S/o Shri Hari Ram Meena, Aged About 27 Years, Resident Of Village Kundi, Post Sakarwada, Tehsil Kishanganj, District Baran (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Additional Chief Secretary, Panchayati Raj Department, Govt. Secretariat Jaipur.

2. Chief Executive Officer, Zila Parishad Bikaner (Raj.)

----Respondents

For Petitioner(s) : R.S. Makad For Respondent(s) : Mr. Kunal Upadhyay for Mr. Sunil Beniwal, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

07/11/2022

Learned counsels appearing for the petitioner as well as the

respondents are ad adem on the fact that the controversy is

covered by the judgment passed in the case of Hemraj Vs. State

& Ors. (S.B.C.W.P. No.15629/2022) decided on 19.10.2022.

In Hemraj's case (supra), it was observed as under :

"In view of the above discussion, the petitions filed by the petitioners are allowed. The respondents - State is directed to permit the petitioners to participate in the document verification pursuant to the exercise initiated in terms of Circular dated 07.09.2022 at the respective Zila Parishads, in case, their names have appeared in the merit list and they have obtained marks more than the cut-off of the candidates, who have now been called for document verification.

Further, in view of the fact that several other candidates, similarly placed to the

(2 of 2) [CW-16249/2022]

petitioners, who could not/did not appear during the course of document verification at earlier stages and have obtained marks more than the cut-off of the candidates, who have been called for document verification now by the respondents pursuant to Circular dated 07.09.2022 and have raised objections in this regard with the respondents, with a view to obviate the requirement of similarly placed candidates to approach this Court for similar relief and to ensure that the recruitment, which is even otherwise delayed by about 10 years, now is concluded expeditiously, it would be required of the respondents to afford opportunity to such candidates as well to appear for document verification i.e. those whose name appeared in the merit list issued earlier and they could not/did not appear for document verification and have marks more than the present cut-off and have raised objections to the provisional merit list issued by the respondents. For the said purpose, the State might issue an advertisement in the daily newspaper throughout the State requiring the said candidates to appear for document verification on a date to be fixed by the State in this regard."

In view of the submission made, the present petition is

disposed of with the same observations as made in the case of

Hemraj (supra).

The stay application also stands disposed of.

(REKHA BORANA),J 35-AnilKC/-

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