Mahendra Choudhary vs State And Anr (2024:Rj-Jd:9763)
2024 Latest Caselaw 1888 Raj

Rajasthan High Court - Jodhpur

Mahendra Choudhary vs State And Anr (2024:Rj-Jd:9763) on 26 February, 2024

[2024:RJ-JD:9763]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13566/2015

Mahendra Choudhary
                                                                      ----Petitioner
                                        Versus
State And Anr
                                                                    ----Respondent


For Petitioner(s)            :     None.
For Respondent(s)            :     None.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

26/02/2024

1. Under challenge herein is a selection process on the post of

Lab Technician initiated way back vide advertisement dated

10.07.2013 (Annex.3) by the unsuccessful candidate.

2. While there is no representation, on the other hand no

interim order of any kind was also passed all these years

protecting the interest of the petitioner.

3. That aside, the affirmative case pleaded by the petitioner is

that he has obtained his degree / diploma in Medical Laboratory

Technology (DMLT) from Janardhan Rai Nagar Rajasthan

Vidhyapeeth University, Udaipur Rajasthan, and he claims his

eligibility by virtue of the aforesaid qualification.

4. The aforesaid degree does not appear to be recognized by

the University Grants Commission ('UGC') as it was offered

without the approval by the UGC, as has been held in a separate

detailed judgment rendered in Institute of Advanced Studies in

Education (IASE) Vs. Union of India & Ors.: S.B. Civil Writ

[2024:RJ-JD:9763] (2 of 2) [CW-13566/2015]

Petition No.5531/2015 & other connected matters, decided

by me on 08.01.2024.

5. Even if the degree was a sanctioned one by the UGC, even

otherwise at this belated stage, the claim of the petitioner on

merits cannot possibly be adjudicated in the absence of records

pertaining to the selection process of year 2013.

6. Records would not have been kept intact by the recruitment

agency for the past 11 years in all likelihood.

7. No grounds to interfere.

8. Dismissed.

9. All pending application(s), if any, stand disposed of.

(ARUN MONGA),J 166-Sumit/-

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