Ghamu Bai vs State Of Rajasthan
2023 Latest Caselaw 59 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 19336/2022

Ghamu Bai

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Shreyansh Mehta Mr. K.S. Rajpurohit - AAG

JUSTICE DINESH MEHTA

Order

03/01/2023

1. Mr. Mahaveer Bishnoi, learned counsel for the petitioner

pointed out that the petitioner's name was shown in the select list

on 25.10.2016, however, her name was shown as 'Dhamu Bai' in

place of 'Ghamu Bai'. Hence, the petitioner was not allowed to

join and the respondents themselves took four years in correcting

their own error, due to which, the petitioner, who should have

been allowed to join in October, 2016 was given joining as late as

on 24.01.2020.

2. Learned counsel further argued that the petitioner is entitled

for notional benefits including grant of experience certificate from

the date of appointment order (25.10.2016). In support of his

contention, learned counsel for the petitioner relied upon

judgment passed by a co-ordinate Bench of this Court dated

03.01.2020 in S.B. Civil Writ Petition No. 10729/2018 : Naveen

Patidar v. The State of Rajasthan & Ors.

(2 of 2) [CW-19336/2022]

3. Mr. Shreyansh Mehta, learned counsel for the respondents

prays for and is granted two weeks' time to file reply.

4. Meanwhile, the respondents are directed to issue experience

certificate to the petitioner within a period of three days in

accordance with law, showing her experience w.e.f. 01.11.2016.

5. The requisite certificate be issued latest by 12:00 noon of

06.01.2023.

6. List on 17.01.2023.

(DINESH MEHTA),J 90-AK Chouhan/-

Powered by TCPDF (www.tcpdf.org)