Rajasthan High Court - Jodhpur
Girdhar Gopal Kiradoo vs State Of Rajasthan on 7 November, 2022
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15066/2022
Girdhar Gopal Kiradoo S/o Sh. Mahesh Kumar, Aged About 42
Years, R/o Sale Ki Holi, Kiradoo Street Near Raghunath Mandir,
Bikaner, District Bikaner, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Rural
Development And Panchayati Raj Department, Govt. Of
Rajasthan, Jaipur.
2. The Director, Panchayati Raj Department, Rajasthan,
Jaipur.
3. Chief Executive Officer, Panchayat Samiti Bikaner, District
Bikaner, Raj.
----Respondents
For Petitioner(s) : Mr. Pramendra Bohra
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.
(2 of 2) [CW-15066/2022]
Further, in view of the fact that several
other candidates, similarly placed to the
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).
All the pending applications stand disposed of.
(REKHA BORANA),J
158-AnilKC/-
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