Kanchan Swami vs The State Of Rajasthan
2022 Latest Caselaw 12659 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 15536/2022

Kanchan Swami D/o Shri Banshi Das, aged about 28 Years, Resident of Medi Ka Baas, Kuchaman City, At Present Residing At Village Kachnariya, Tehsil Dudu, District Jaipur.

----Petitioner Versus

1. The State of Rajasthan through the Secretary, Rural Development and Panchayati Raj Department, Government of Rajasthan, Jaipur.

2. The Additional Commissioner Cum Joint Secretary, Rural Development and Panchayati Raj Department, Government of Rajasthan, Jaipur.

3. Chief Executive Officer, Zila Parishad Nagaur.

----Respondents

For Petitioner(s) : Mr. Khet Singh Rajpurohit. For Respondent(s) : Mr. Kunal Upadhyay on behalf of Mr. Sunil Beniwal, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

21/10/2022

Heard.

It is submitted by the counsel for the petitioner that as the

RSCIT Certificate obtained by the petitioner is after the last date

i.e. 30.06.2013, the name of the petitioner has not appeared in

the list of the candidates, who have been called for document

verification, which action of the respondents is contrary to the

judgment in Balkishan vs. State of Rajasthan & Ors. : S.B. Civil

Writ Petition No.11807/2014 decided on 05.05.2017.

(2 of 2) [CW-15536/2022]

Counsel for the State prays for time to complete his

instructions in the matter.

List the petition on 02.11.2022.

In the meanwhile, the respondents are directed to verify the

documents of the petitioner by treating her as eligible, based on

the RSCIT certificate produced by the petitioner, which is dated

07.09.2013 in the light of order passed in the case of Balkishan

(supra).

(ARUN BHANSALI),J 256-DJ/-

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