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Dasarath Singh Champawat vs The State Of Rajasthan ...
2025 Latest Caselaw 743 Raj

Citation : 2025 Latest Caselaw 743 Raj
Judgement Date : 9 May, 2025

Rajasthan High Court - Jodhpur

Dasarath Singh Champawat vs The State Of Rajasthan ... on 9 May, 2025

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:22437]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9588/2025

Dasarath Singh Champawat S/o Amar Singh Champawat, Aged
About 29 Years, R/o 98 Rawla Bas, Gram Barwa, Post Ghana,
Tehsil Ahor, District Jalor, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.        The    State      Of     Rajasthan,          Through       Its    Secretary,
          Department        Of     Education,          Government          Secretariat,
          Jaipur, Rajasthan.
2.        The Director, Secondary Education, Rajasthan, Bikaner.
3.        The District Education Officer, (Headquarter) Secondary
          Education, Pali.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Vikram Singh Bhawla.
For Respondent(s)             :     Mr. Vaibhav Bang for
                                    Mr. N.K. Mehta, Dy. G.C.



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/05/2025

1. Mr. Vikram Singh Bhawla, learned counsel for the petitioner

submitted that the issue involved in the present writ petition is

squarely covered by the judgment dated 17.02.2025 passed by

this Court in S.B. Civil Writ Petition No.1457/2025 (Manish

Vyas Vs. The State of Rajasthan & Ors).

2. Mr. N. K. Mehta, learned counsel for the respondents is not in

a position to dispute the aforesaid position of facts and law.

3. In the case of Manish Vyas (supra), this Court has observed

thus:-

"24. True it is, that the circular dated 19.08.2010 mentions that a candidate has to clear type test on computer but the

[2025:RJ-JD:22437] (2 of 3) [CW-9588/2025]

subsequent circular dated 21.09.2010 which has been issued within a period of one month of the earlier circular, makes it clear that the stipulation made in the circular dated 19.08.2010 so far as giving 'type test of computer' is concerned, was erroneous. If the circulars of 19.08.2010 and 21.09.2010 are read carefully, it is apparent that they make a specific reference to the Rules of 1999, so also the notification dated 05.07.2010 by which the Rules of 1999 came to be amended.

25. This Court is, therefore, clearly of the view that after the amendment was brought in the Rules of 1999 (w.e.f 05.07.2010), the requisite educational qualification for the post of LDC is, senior secondary education and computer proficiency as mentioned in Schedule-I and not the type test, as was prevailing prior to 05.07.2010.

26. Petitioner has indisputably acquired computer proficiency or RS-CIT certificate in December, 2014 and therefore, he cannot be asked to clear type test as his appointment was after 05.07.2010 (on 21.07.2011), more particularly, in absence of any such condition or stipulation in his appointment order.

27. For what has been discussed hereinabove and following the judgment in the case of Mohhamad Umar Rangrej (supra), the petition is allowed."

4. The present writ petition is also allowed with the following

directions:-

(I) The respondents are directed to give due increments and all

other consequential benefits, including promotion to the petitioner

in accordance with law - as per the provisions contained in Rule 9

of the Rules of 1996 so also the circular dated 04.05.2017.

(ii) The respondents shall obviously give notional increments to

the petitioner from the date of appointment up to the date, when

he acquired RS-CIT certificate (07 September, 2013) but shall

[2025:RJ-JD:22437] (3 of 3) [CW-9588/2025]

nevertheless give actual increments after 19 August, 2019 and

promotion if the petitioner is otherwise eligible.

(iii) The respondents are directed to pass requisite order in line

with the adjudication made hereinabove within a period of two

months from today. The arrears be paid within a period of four

months from the date of the order instant.

5. The stay application and all other interlocutory applications

stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 266-Shahenshah/-

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