Rajasthan High Court - Jodhpur
Pritosh Gehlot vs Rajasthan High Court ... on 18 October, 2023
Bench: Vijay Bishnoi, Rajendra Prakash Soni
[2023:RJ-JD:35819-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
...
D.B. Civil Writ Petition No. 7729/2023.
Pritosh Gehlot S/o Sh. Chhagni Ram, aged about 27 years, B/c
Mali, R/o Mata Ka Than, Basni Tamboliya Road, Punjala, Jodhpur.
----Petitioner
Versus
1. Rajasthan High Court, Jodhpur Through Registrar
General.
2. The Registrar (Examination), Rajasthan High Court,
Jodhpur.
----Respondents
For Petitioner(s) : Mr. Pran Joshi.
For Respondent(s) : Mr. Chayan Bothra.
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI
Order
18/10/2023
1. Learned counsels for the parties are in 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 D.B. Civil Writ Petition No.7564/2023
(Rajat Yadav vs. Rajasthan High Court & Ors.) and other
connected writ petitions decided on 18.09.2023.
[2023:RJ-JD:35819-DB] (2 of 4) [CW-7729/2023]
2. 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
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.
[2023:RJ-JD:35819-DB] (3 of 4) [CW-7729/2023]
(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 .
(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.
[2023:RJ-JD:35819-DB] (4 of 4) [CW-7729/2023]
9.30 Aforesaid directions are being issued as the
appointments were not made till the date of
conclusion of hearing."
3. 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.
(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J
S/183-Mohan/-
Powered by TCPDF (www.tcpdf.org)
