Mukesh Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 1047 Raj

[2023/RJJD/002234]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18717/2022

Mukesh Kumar S/o Shri Kharta Ram, Aged About 35 Years, Resident Of Village Lakhaberi, Gram Panchayat Kadanadi, Tehsil Sindhari, District Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Rajasthan, Jaipur.

3. Addl. Commissioner Cum Joint Secretary, Department Of Rural Development And Panchayati Raj, Rajasthan, Jaipur.

4. Chief Executive Officer, Zila Parishad, Barmer.

5. Block Development Officer, Panchayat Samiti Baitu District Barmer.

----Respondents

For Petitioner(s) : Mr. J.K.Suthar for Mr. RS Choudhary For Respondent(s) : Mr. Kunal Upadhyay for Mr. Sunil Beniwal, AAG

JUSTICE DINESH MEHTA

Order

25/01/2023

1. The petitioner has approached this Court with the prayer

that his candidature be considered on the post of LDC pursuant

to recruitment notification dated 12.02.2013.

2. Mr. Upadhyay, learned counsel appearing on behalf of the

respondent- State at the outset pointed out that the computer

qualification (RSCIT certificate), which the petitioner has relied

upon is issued on 07.09.2013, which is after the cut-off date fixed

by the State Government, i.e. on 30.06.2013.

[2023/RJJD/002234] (2 of 2) [CW-18717/2022]

3. This Court finds the assertion of Mr. Upadhyay to be correct.

4. In view of the aforesaid, and in view of the judgment of this

Court dated 14.12.2022 in the case of Deu Kumari Bhil Vs. State

of Rajasthan & Ors. in S.B. Civil Writ Petition No.15441/2022, the

writ petition is dismissed.

5. The stay petition also stands disposed of.

(DINESH MEHTA),J 255-akansha/-

Powered by TCPDF (www.tcpdf.org)