Jetmal Singh vs State Of Rajasthan
2023 Latest Caselaw 899 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 17833/2022

1. Jetmal Singh S/o Shri Sujan Singh, Aged About 43 Years, Village Bhandewali, Tehsil Pungal, District Bikaner (Raj.).

2. Neelam Jyani D/o Shri Jesaram Jyani, Aged About 41 Years, Village Kalu, Tehsil Loonkaransar, District Bikaner.

3. Kalavati D/o Shri Ramlal, Aged About 34 Years, Village Mahadewali, Tehsil Chhatargarh, District Bikaner.

4. Bhanwarlal S/o Shri Manaram, Aged About 44 Years, Village Bhadavan, Post Kheriya, Tehsil Loonkaransar, District Bikaner.

5. Bhagwana Ram S/o Shri Jai Chand Godara, Aged About 38 Years, Village Dhani Pandusar, Post Rajasar Urf Karnisar, Tehsil Loonkaransar, District Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj (Panchayati Raj), Government Of Rajasthan, Jaipur.

2. Chief Executive Officer, Zila Parishad, Bikaner, Rajasthan.

3. District Collector, Bikaner, Rajasthan.

----Respondents Connected With (2) S.B. Civil Writ Petition No. 17965/2022

1. Dinesh Kumar S/o Shri Babulal, Aged About 31 Years, Village Dangra, Tehsil And District Jalore (Raj.).

2. Deepak Kumar Arya S/o Shri Shriram, Aged About 39 Years, Village Giruri, Tehsil Bansar, District Alwar (Raj.).

3. Badri Prasad S/o Shri Khiyaram, Aged About 51 Years, Village Maderan, Tehsil And District Sriganganagar (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj (Panchayati Raj), Government Of Rajasthan, Jaipur.

2. Chief Executive Officer, Zila Parishad Barmer, Rajasthan.

3. District Collector, Barmer, Rajasthan.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Moti Singh
For Respondent(s)        :     Mr. Kunal Upadhyay for
                               Mr. Sunil Beniwal, AAG





                                                                            (2 of 2)                [CW-17833/2022]


                                                       JUSTICE DINESH MEHTA

                                                                       Order

                                   23/01/2023

1. The petitioners have approached this Court with the prayer

that their candidature be considered on the post of LDC pursuant

to recruitment notification dated 14.02.2013.

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 petitioners have relied

upon is issued after the cut-off date fixed by the State

Government i.e. 30.06.2013.

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, all

these writ petitions are dismissed.

5. The stay petition(s) also stand disposed of.

(DINESH MEHTA),J 31-32-pooja/-

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