Mohar Singh And Anr vs State Animal Husbandry Dep Ors ...
2023 Latest Caselaw 2323 Raj/2

Citation : 2023 Latest Caselaw 2323 Raj/2
Judgement Date : 24 February, 2023

Rajasthan High Court

Mohar Singh And Anr vs State Animal Husbandry Dep Ors ... on 24 February, 2023

Bench: Anoop Kumar Dhand

[2023/RJJP/003357]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 19658/2012

Surendra Singh Bola S/o Shri Hari Ram, aged about 24 years,
Farda     Ki   Dhani,      Post     Mandrela,         Tehsil        Chirawa,   District
Jhunjhunu.
                                                                        ----Petitioner
                                       Versus
1.       The State Of Rajasthan Through The Secretary, Animal
         Husbandry Department, Govt. Of Rajasthan, Secretariat,
         Jaipur.
2.       The Director, Animal Husbandry Department, Government
         Of Rajasthan, Jaipur. (Raj.)
                                                                     ----Respondents

Connected With S.B. Civil Writ Petition No. 15384/2012

1. Mohar Singh Son of Shri Vidhya Dhar Singh, age about 30 years, Resident of village & Post Bibasar, via-Nua, District Jhunjhunu (Raj.)

2. Rajeev Mahla son of Shri Madan Lal Mahla, aged about 25 years, Resident of village & Post Khanga Ka Bass, Post Derwala, District Jhunjhunu (Raj.)

----Petitioners Versus

1. The State of Rajasthan through the Secretary, Animal Husbandry Department, Government of Rajasthan, Secretariat, Jaipur

2. The Director, Animal Husbandry Department, Government of Rajasthan, Jaipur (Raj.)

----Respondents

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

24/02/2023

[2023/RJJP/003357] (2 of 4) [CW-19658/2012]

Since common question of law and facts is involved in

these petitions, hence both petitions are decided together by this

common judgment.

Instant petitions have been filed by the petitioners with

the following prayer:-

In S.B. Civil Writ Petition No. 19658/2012:-

"It is therefore, most humbly prayed that your Loardship may graciously be pleased to accept and allow this writ petition and call for and examine entire record of the case and

i) By an appropriate writ, order and direction in the nature thereof the respondents may kindly be directed to consider the candidature of the petitioner for selection/appointment on the post of Live Stock Assistant and he be given appointment on the said post.

ii) Any other order which this Hon'ble Court deemed just and proper in the facts and circumstances of the case may also be passed in favour of the petitioner."

In S.B. Civil Writ Petition No. 15384/2012:-

"It is therefore, most humbly prayed that your Loardships' may graciously be pleased to admit and allow this writ petition; call for and examine entire record of the case and

a) By an appropriate writ, order and direction in the nature thereof and thereby direct the respondents to consider the candidature of the petitioner for selection/appointment on the post of Live Stock Assistant and they be given appointment on the said post;

b) Any other relief, order or direction which this Hon'ble Court deemed fit and proper in the facts

[2023/RJJP/003357] (3 of 4) [CW-19658/2012]

and circumstances of the case may also be passed in favour of the petitioners;

c) thereby the cost of the writ petition be also awarded in favour of the petitioners."

Perusal of the contents of the writ petition reveals that

the petitioners are seeking appointment on the post of Live Stock

Assistant in pursuance of the advertisement / notification dated

27.01.2011.

As per the reply submitted by the respondents, the

respondents constituted a Committee for scrutiny of applications

and after inquiry and examining the applications for the post of

Live Stock Assistant, the Committee submitted its report to the