Rajasthan High Court - Jodhpur
Rajat Gehlot vs Rajasthan High Court, Jodhpur ... on 3 October, 2023
Bench: Vijay Bishnoi, Yogendra Kumar Purohit
[2023:RJ-JD:32203-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 7631/2023
Rajat Gehlot S/o Shri Gyan Singh Gehlot, Aged About 25 Years,
69, Rajendra Nagar, Pali, District Pali, Rajasthan.
----Petitioner
Versus
1. Rajasthan High Court, Jodhpur, Through The Registrar
General, Jodhpur, Rajasthan.
2. The Registrar (Exam), Rajasthan High Court, Jodhpur,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Manvendra Bhati
For Respondent(s) : Mr. Aniket Tater
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
Judgment / Order
03/10/2023
Learned counsels for the parties are an agreement that the
controversy involved in this writ petition is squarely covered by
the decision of Division Bench of this Court at Jaipur Bench passed
in DB Civil Writ Petition No.7654/2023 (Rajat Yadav vs. Rajasthan
High Court & Ors.) and other connected writ petitions decided on
18.09.2023. The Division Bench of this Court at Jaipur Bench has
disposed of above-referred writ petition along with other
connected matters with the following directions :-
"9.29 Consequently, all these petitions are disposed
off with following directions:
(A) Respondents shall undertake an exercise of
revision of category wise list by including in the
[2023:RJ-JD:32203-DB] (2 of 3) [CW-7631/2023]
Open/General category list, those candidates of
reserve category, who have secured more marks in
the written examination provided they have not
taken or availed of any special benefit which may
dis-entitle them from being considered against
Open/General category post.
(B) After drawing the Open/General category list,
the list of respective reserve category shall be
drawn up.
(C) If, as a result of aforesaid exercise, it is found
that the petitioners herein have been
accommodated either in the Open/General category
list or there respective reserve category list then:
(i) If they have already been allowed to
provisionally appear in the Typewriting Test on
Computer, subject to they having secured minimum
qualifying marks in Typewriting Test, their
aggregate marks obtained in the written
examination and Typewriting Test shall be drawn up.
(ii) Those, who have not been allowed to
provisionally appear in the Typewriting Test, they
will be entitled to appear in the Typewriting Test and
for this purpose, the respondents shall hold
Typewriting Test on Computer for such candidates,
subject to they having obtained minimum qualifying
marks in the Typewriting Test, their aggregate
marks obtained in written examination and
Typewriting Test shall also be drawn up.
(D) The merit list in the Open/General category and
the respective reserve category shall be re-worked.
If the petitioners herein are included either in the
Open/General category list on the basis of their
merit, they shall be offered appointment against
posts in General/Open category, subject to the
condition that they are fulfilling all other
requirements. Similarly, those petitioners, who have
been able to secure a place in the merit list of their
respective reserve category would be offered
appointment against posts in their respective
reserved category, subject to fulfilling all other
conditions.
(E) It goes without saying that while undertaking
revision of the list, provisions contained in (i) to (v)
under Section B of Clause 15 of the advertisement
shall have to be followed.
[2023:RJ-JD:32203-DB] (3 of 3) [CW-7631/2023]
(F) If no vacant posts are available, less meritorious
candidates, who have been appointed in Open
category or reserve category, as the case may be,
are required to be terminated.
9.30 Aforesaid directions are being issued as the
appointments were not made till the date of
conclusion of hearing."
In view of the submissions made by the learned counsels for
the parties, this writ petition is disposed of in terms of the
judgment passed by the Division bench of this Court at Jaipur
Bench in DB Civil Writ Petition No.7564/2023 (Rajat Yadav vs.
Rajasthan High Court & Ors.) and other connected writ petitions
decided on 18.09.2023.
(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J
48 -ms rathore
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