Umesh Yadav vs State Of Rajasthan ...
2023 Latest Caselaw 7384 Raj

[2023:RJ-JD:30440]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8746/2023

Umesh Yadav S/o Shri Meetha Lal Yadav, Aged About 24 Years, Caste Chamar, Resident Of Ganoda, Tehsil Ganoda, District Banswara (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Elementary Education, Secretariat, Jaipur, Rajasthan.

2. Coordinator, Rajasthan Eligibility Examination For Teachers (Reet)-2022, Board Of Secondary Education, Rajasthan, Ajmer (Rajasthan).

3. Rajasthan Staff Selection Board Jaipur, Through Its Chairman, Jaipur (Raj.).

4. Director, Elementary Education, Bikaner (Raj.).

----Respondents

For Petitioner(s) : Mr. Devendra Sanwalot. For Respondent(s) : Mr. Vinit Sanadhay.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/09/2023

Heard learned counsel for the parties.

The present writ petition has been filed for the following

relief:

"It is, therefore, most respectfully prayed that this Hon'ble Court may very graciously be pleased to accept and allow this writ petition, call for the relevant record in the present matter and by issuance of an appropriate writ, order or direction:

(i) The respondents may kindly be directed to allow the petitioner to make rectification/ correction in the application form (Annexure-4) and to allow the petitioner to submit physically disabled category in the relevant column, in pursuant to advertisement (Annexure-3).

(ii) By an appropriate writ, order or direction, in alternate the respondents may kindly be directed to

[2023:RJ-JD:30440] (2 of 2) [CW-8746/2023]

consider the petitioner's physically disabled certificate (Annexure-2) as sufficient for the purpose of calling for document verification of Teacher Grade- III, Level-I (Class-1 to V) Examination, in pursuant to advertisement (Annexure-3) and if found eligible otherwise, than he may be appointed on the post of Teacher Grade-III, Level-I (class-I to V) in Disabled Category with all consequential benefits."

Learned counsel for the petitioner submits that for the

bonafide mistake of the petitioner, certain wrong entries were

made in the application form. Result of the selection process has

been declared. It is also contended that the petitioner has come to

know that his candidature has been considered in a wrong

category. He, therefore, prays that the petitioner may be

permitted to make corrections in the application form.

Learned counsel for the respondents submits that the

controversy involved in the present case is squarely covered by a

judgment passed by Division Bench of this court on 14.09.2023 in

D.B.Civil Special Appeal (Writ) No.692/2023 "Silochana V/s State

of Rajasthan & Ors.".

Learned counsel for the petitioner is not in a position to

controvert the submissions made by the counsel for the

respondents.

In view of the submissions made, since the facts of the case

are similar to the case of Silochana (supra) decided on

14.09.2023, therefore, for the self same reasons as mentioned in

the judgment aforesaid, the present writ petition is dismissed.

(VINIT KUMAR MATHUR),J 37-AnilSingh/-

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